Supreme Court of India
High Court Of Judicature At ... vs Shirish Kumar Rangrao Patil & Anr on 30 April, 1997
Equivalent citations: AIR 1997 SUPREME COURT 2631, 1997 AIR SCW 2592, (1997) 3 APLJ 5, (1997) 3 SCR 1131 (SC), 1997 (3) SCR 1131, 1997 (2) UJ (SC) 152, 1997 UJ(SC) 2 152, (1997) 5 JT 337 (SC), 1997 (3) SERVLJ 260 SC, 1997 (4) SCALE 181, 1997 (6) SCC 339, 1997 (5) JT 337, (1998) ILR (KANT) 501, (1997) 76 FACLR 659, (1997) 3 SCT 32, (1997) 2 SCJ 320, (1997) 4 SERVLR 321, (1997) 5 SUPREME 71, (1997) 4 SCALE 181, (1998) 1 ALL WC 146, (1997) 2 CURLR 30, (1997) 1 GUJ LH 997, (1997) 2 LAB LN 470, 1997 SCC (L&S) 1486, (1998) 1 BOM CR 309, 1997 (99) BOM LR 709, 1997 BOM LR 3 709
Author: D.P. Wadhwa
Bench: D.P. Wadhwa
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.