PAYYAZHI JANARDHANAN Vs. STATE OF MAHARASHTRA
LAWS(BOM)-1992-9-1
HIGH COURT OF BOMBAY
Decided on September 08,1992

PAYYAZHI JANARDHANAN Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) ON the application of Shri P. Janardhanan, name of respondent No. 7 (The Bar Council of India, New Delhi), is deleted. Amendment to be carried out within one week.
(2.) RULE returnable forthwith. Miss Anklesaria waives service for respondents Nos. 1 to 5. Shri Vashi waives service for respondent No. 6.
(3.) MISS Anklesaria tenders affidavit dated 8th Sept. 1992 of Shri A. N. Hiremath, Jailor, Group II, Bombay. Affidavit taken on record. By consent petition placed on board and called out for hearing.;


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