RUKMINI NARVEKAR Vs. VIJAYA SATARDEKAR
LAWS(SC)-2008-10-39
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on October 03,2008

RUKMINI NARVEKAR Appellant
VERSUS
VIJAYA SATARDEKAR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) These appeals have been filed against the common judgment of the learned Single Judge of the Bombay High Court (at Goa) dated 3.8.2007 in Criminal Writ Petition Nos.7/2007 and 8/2007.
(3.) Heard learned counsel for the parties and perused the record.;


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