ANNASAHEB TUKARAM PANDIT Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2002-2-26
HIGH COURT OF BOMBAY
Decided on February 12,2002

ANNASAHEB TUKARAM PANDIT Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) RULE by consent.
(2.) RULE is returnable forthwith. Learned Additional Public Prosecutor waives service on behalf of respondents. Heard both sides finally.
(3.) BY this writ petition, the order detaining motor vehicle belonging to the petitioner and suspending the registration of the vehicle bearing No. MH 23 H 5927 for a period of 60 days is under challenge.;


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