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Dr. Abhaykumar Laddulal Shah vs State Of Maharashtra, Through ...
2016 Latest Caselaw 2749 Bom

Citation : 2016 Latest Caselaw 2749 Bom
Judgement Date : 10 June, 2016

Bombay High Court
Dr. Abhaykumar Laddulal Shah vs State Of Maharashtra, Through ... on 10 June, 2016
Bench: B.R. Gavai
    106fa437.16.odt                                                             1                                                      

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH AT NAGPUR




                                                                                                                                                                             
                                                          First Appeal No.437 of 2016 
                                                    (Dr.Abhaykumar Laddulal Shah .vs. State and anr.)




                                                                                                                                  
      - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 
    Office Notes, Office Memoranda of Coram,                                                                                          Court's or Judge's orders
    appearances, Court's orders of directions
    and Registrar's orders
    - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 
                                                             Mr.A.R.Deshpande, Adv. for the appellant.




                                                                                                                                 
                                   

                                                             CORAM :  B. R. GAVAI  AND
                                                                      V. M. DESHPANDE, JJ.

DATE : 10.6.2016.

Heard.

Admit.

Call for the record and proceedings. To be tagged with First Appeal No.155 of

2005.

                                                                                       JUDGE                                                                           JUDGE





                                                                                    


    *jaiswal 






 

 
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