RAJENDRA PRAHLADRAO WASMIK Vs. STATE OF MAHARASHTRA
LAWS(SC)-2013-3-110
SUPREME COURT OF INDIA
Decided on
March 07,2013
Rajendra Prahladrao Wasmik
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) The review petition is dismissed in terms of the signed order.;
(2.) The review petition is dismissed in terms of the signed order.;
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