CHINTAMANI GAJANAN VELKAR Vs. STATE OF MAHARASHTRA
LAWS(SC)-2000-2-201
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
February 01,2000
CHINTAMANI GAJANAN VELKAR
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard learned counsel on both sides.
(3.) In this appeal, a limited notice was issued at the time of admission on 29-7-1998.;
(2.) Heard learned counsel on both sides.
(3.) In this appeal, a limited notice was issued at the time of admission on 29-7-1998.;
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