AZIJA BEGUM Vs. STATE OF MAHARASHTRA
LAWS(SC)-2012-1-85
SUPREME COURT OF INDIA
Decided on January 12,2012

AZIJA BEGUM Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The subject matter of challenge in this appeal is a rather cryptic order of the High court by which the High Court, with respect, disposed of a petition under Article 227 of the Constitution without adverting to the questions involved.;


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