REGENT COMPUTRONICS PVT. LTD.

SHAIKH HAFIZ SHAIKH HABIB Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

FARIDABANO SHAHABUDDIN KADRI AND ANOTHER VS. SHAHABUDDIN MUZZARODDDIN KADRI [REFERRED TO]
DANIAL LATIFI VS. UNION OF INDIA [REFERRED TO]
SHAMIM ARA VS. STATE OF UTTAR PRADESH [REFERRED TO]
KARIM ABDUL REHMAN SHAIKH VS. SHEHNAZ KARIM SHAIKH [REFERRED TO]
NASEEMUNISA BEGUM SHAIKH YASIN VS. SHAIKH ABDUL REHMAN SHAIKH GAFFAR [REFERRED TO]

JUDGEMENT

(1.) On 22nd March, 2006, this Court ordered Rule, which was made returnable early.

(2.) The admitted position, as a background of case, can be narrated as follows :

(3.) Though the grounds of challenge are manifold, emphasis is laid on ground Nos. (e), (f), (i) and (j ). Instead of description, those are quoted ad verbatim as below : " (a ). . . . to (d ). . . .

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SHAIKH HAFIZ SHAIKH HABIB Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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