GAJANAN MODKU MESHRAM Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2015-1-122
HIGH COURT OF BOMBAY (FROM: NAGPUR)
Decided on January 22,2015

Gajanan Modku Meshram Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.)Heard.
(2.)Admit.
(3.)Heard finally by consent.


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