RAJESH S/O SHRIRAMBAPU FATE Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: C.A. No.-005687-005687 / 2019
Diary number: 23001 / 2019
Advocates: SUNIL KUMAR VERMA Vs
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5687 OF 2019 (@ SLP(CIVIL) NO.16981/19 (D.No.23001 OF 2019)
Rajesh s/o Shrirambapu Fate ...APPELLANT(S)
VERSUS
State of Maharashtra & ors. ...RESPONDENT(S)
J U D G M E N T
ASHOK BHUSHAN,J.
For the reasons given by us in our judgment of
the date in Civil Appeal No.5444 of 2019, Vishal
Ashok Thorat and ors. vs. Rajesh Shrirambapu Fate &
Ors. this appeal is dismissed.
......................J. ( ASHOK BHUSHAN )
......................J. ( NAVIN SINHA ) New Delhi, July 19, 2019.