SHIVRAJ Vs. STATE OF MAHARASHTRA AND ORS.

LAWS(SC)-2015-9-132

SUPREME COURT OF INDIA

Decided on September 21,2015

SHIVRAJ Appellant

VERSUS

State of Maharashtra And Ors. Respondents

JUDGEMENT

Anil R. Dave, J. - (1.) HEARD the learned Counsel.
(2.) LEAVE granted. Ad -interim relief granted on 20th August, 2015, is made absolute.
(3.) THE appeal is disposed of as allowed to the above extent.;

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