REGENT COMPUTRONICS PVT. LTD.

HERCULANO COELHO Appellant

V/S

ANTONIA POBRINHA DIAS Respondents

Referred Judgements :-

MR. SHAILESH H. BAJAJ VS. SESA GOA LTD. [REFERRED TO]
FAKIRAPPA VS. SHIDDALINGAPPA [REFERRED TO]
BHIKU YESHWANT DHANGAT VS. BABAN MARUTI BARATE [REFERRED TO]
PRAMILA MAHESH SHAH VS. EMPLOYEES STATE INSURANCE CORPORATION [REFERRED TO]
VASHU GOKALDAS KUKREJA VS. MEENA VASHU KUKREJA [REFERRED TO]
UJJAGAR SINGH NUMBERDAR VS. HARBHAJAN SINGH [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) By consent heard forthwith.

(3.) Challenge in this petition is to the Order dated 31-10-2008 of the Additional Sessions Judge upholding the Order dated 11-11-2008 of the learned J.M.F.C. issuing process against the Petitioner/Accused under Sections 494 and 495 I.P.C.

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HERCULANO COELHO Vs. ANTONIA POBRINHA DIAS

Referred Judgements :-

JUDGEMENT

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