LAWS(BOM)-2010-12-162

LANCE IRWIN LOBO Vs. STATE OF GOA

Decided On December 15, 2010
Lance Irwin Lobo Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) We have heard learned Counsel appearing for the Petitioner.

(2.) Rule returnable forthwith.

(3.) Shri V. Rodrigues, learned Additional Government Advocate waives service for Respondents.