STATE OF MAHARASHTRA Vs. VIJAY KUMAR AGGARWAL
LAWS(SC)-2014-1-60
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on January 29,2014

STATE OF MAHARASHTRA Appellant
VERSUS
VIJAY KUMAR AGGARWAL Respondents

JUDGEMENT

- (1.) Delay Condoned.
(2.) Leave Granted.
(3.) Since counsel for the State of Maharashtra (Appellant) as well as Respondent No. 1, who appears in person, were ready to argue the matter finally, we heard both the parties at length.;


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