CHANDRABHAN Vs. STATE OF MAHARASHTRA
LAWS(SC)-2021-8-55
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on August 10,2021

CHANDRABHAN Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

UDAY UMESH LALIT,J. - (1.) The Civil Appeal is dismissed, in terms of the Signed Order placed on the file.
(2.) No orders are called for on I.A. No.83978/2021.
(3.) Pending applications, if any, also stand disposed of.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.