SHAKUNTLABAI W/O KISHAN WAGHMARE AND OTHERS Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2017-2-126
HIGH COURT OF BOMBAY (AT: AURANGABAD)
Decided on
February 16,2017
Shakuntlabai W/O Kishan Waghmare And Others
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
JUDGEMENT
S.S. Shinde, J. -
(1.) Heard.
(2.) Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.
(3.) Heard the learned counsel appearing for the applicants, learned APP appearing for respondent-State and the learned counsel appearing for respondent no.2.;
(2.) Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.
(3.) Heard the learned counsel appearing for the applicants, learned APP appearing for respondent-State and the learned counsel appearing for respondent no.2.;
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