BHARAT HOTELS LIMITED Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. J. Coelho Pereira, Senior Advocate along with Mr. Sagar B. Rivankar for the Petitioner and Mr. Deep Shirodkar, Additional Government Advocate for Respondents No.1, 2 and 3.

(2.) Rule. Rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(3.) On 18.02.2020 we made the following order in this matter:-