AMONCAR CLASSIC CATERERS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S.S. Kantak, the learned Senior Advocate along with Mr. Nikhil Pai, the learned Counsel for the petitioner, Mr. Devidas Pangam, the learned Advocate General along with Ms. Ankita Kamat, the learned Additional Government Advocate for the respondent nos. 1, 2 and 4 and Mr. Aires Rodrigues, respondent no. 5, who appears in person.

(2.) For the order which is proposed to be made, we feel that notice to the respondent no. 3 is not at all necessary.

(3.) Accordingly, we issue Rule and make the Rule returnable forthwith at the request of and with the consent of the learned Counsel for the parties.