SURENDRA WAMANRAO DESHMUKH Vs. STATE OF MAHARASHTRA AND ANR

LAWS(SC)-2017-3-145

SUPREME COURT OF INDIA

Decided on March 31,2017

Surendra Wamanrao Deshmukh Appellant

VERSUS

State Of Maharashtra And Anr Respondents

Kurian, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) In the nature of order we propose to pass, it is not necessary to issue notice.;