RAVIRAJ RAMCHANDRA DESHPANDE Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2014-6-229
HIGH COURT OF BOMBAY
Decided on
June 18,2014
Raviraj Ramchandra Deshpande
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
Referred Judgements :-
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
Cited Judgements :-
BALASAHEB GANPATI JADHAV VS. STATE OF MAHARASHTRA [LAWS(BOM)-2016-7-122] [REFERRED TO]JUDGEMENT
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(1.)Vide order dated 11th April, 2014, the intervention application was allowed. Hence, leave to amend to implead the complainant as respondent No. 2. Amendment be carried out forthwith.
(2.)Rule. Rule made returnable with the consent of the parties and taken up for final disposal forthwith. Respondents waives service of notice through their respective Counsel.
(3.)Heard learned Counsel for the parties.
(2.)Rule. Rule made returnable with the consent of the parties and taken up for final disposal forthwith. Respondents waives service of notice through their respective Counsel.
(3.)Heard learned Counsel for the parties.
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