REGENT COMPUTRONICS PVT. LTD.

SAVITRI CHANDRAKESH PAL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

KUNHAYAMMED VS. STATE OF KERALA [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
ANIL RAI VS. STATE OF BIHAR [REFERRED TO]
DEVANG RASHIKLAL VORA VS. UNION OF INDIA [REFERRED TO]
PRINCIPAL MICKY SCHOOL VS. STATE OF MAHARASHTRA [REFERRED TO]
AJABRAO MAHADEORAO CHOUDHARY VS. PRINCIPAL KALA VANIJYA MAHAVIDYALAYA [REFERRED TO]
MAHARASHTRA STATE CO OPERATIVE BANK LTD VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) Mr. Gangal, special counsel appearing along with learned A. G. P. for respondent Nos.1 to 3 and Mr. Warunjikar with Mr. Pol for respondent No.4 waived service.

(3.) Heard finally by consent of parties.

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SAVITRI CHANDRAKESH PAL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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