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PETITIONER: HIGH COURT  OF JUDICATURE AT BOMBAYTHROUGH ITS REGISTRAR

       Vs.

RESPONDENT: SHIRISH KUMAR RANGRAO PATIL & ANR.

DATE OF JUDGMENT:       30/04/1997

BENCH: D.P. WADHWA

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      I agree  that appeal  be allowed  and the writ petition filed by  Respondent No.1  dismissed. However,  with  utmost respect at  my command  for my  learned Brother   I  do  not associate  myself   with  the  views  expressed  by  him  on corruption. If a certain matter is not relevant for decision on the  issue in  the case  I would   refrain   from  saying anything on that however strongly I may feel about it.