ELVIS OLEGARIO GOMES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Tanmai Gawas, the learned Counsel for the petitioner, Mr. Pravin Faldessai, the learned Additional Government Advocate for the respondents no.1 to 3 and Mr. Shivan Dessai, the learned Counsel for the respondents no.4, 5, 6, 8, 9, 10, 13, 14 and 15. The respondents no.7, 11 and 12 though served are not represented today. The respondent no.16, which is the South Goa Mechanized Boat Owners, Co-operative and Marketing Society Ltd., is also served but is not appearing through any representative or an Advocate.

(2.) By our Order dated 17.12.2019, itself this matter was posted to the week commencing from 20.01.2020, subject to overnight part heard. In these circumstances, it is not possible to adjourn this matter any further particularly now being that the elections to the Board of Directors of the respondent no.16, Society are scheduled on 19th February, 2020.

(3.) The respondent no.4 to 15 were elected as Directors to the Board of Directors of the respondent no.16, Society for a term which expired in March, 2015. The petitioner, had alleged that the said Directors, during the continuance of their term, were involved in several lapses and irregularities relating to the functioning of the Society.