TULARAM GOVINDA BHOGARE Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2003-11-112
HIGH COURT OF BOMBAY
Decided on
November 03,2003
Tularam Govinda Bhogare
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
Referred Judgements :-
ANNAMALAI CHETTI VS. COL. J.G. CLOETE [REFERRED]SESHAMMA VS. SANKARA [REFERRED]
TRANSPORT COMMISSIONER (ADMINISTRATION) U.P. & ORS. VS. SRI NAND SINGH [REFERRED]
RAJA HARISH CHANDRA RAJ SINGH SINGH VS. DEPUTY LAND ACQUISITION OFFICER [REFERRED]
COLLECTOR OF CENTRAL EXCISE MADRAS VS. M M RUBBER AND CO TAMILNADU [REFERRED]
JUDGEMENT
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(1.)Rule returnable forthwith. Heard by consent of the parties.
(2.)The short question of law that arises for consideration in this petition is as to what is the relevant date for the purpose of calculation of period of thirty days provided under Rule 18 of the Maharashtra Administrative Tribunal (Procedure) Rules, 1988 ('the Rules' for short).
THE FACTS:
(3.)Briefly stated, the question arises in the following circumstances.
(2.)The short question of law that arises for consideration in this petition is as to what is the relevant date for the purpose of calculation of period of thirty days provided under Rule 18 of the Maharashtra Administrative Tribunal (Procedure) Rules, 1988 ('the Rules' for short).
THE FACTS:
(3.)Briefly stated, the question arises in the following circumstances.
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