CUSTODIO DIAS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. D. Lawande with Mr. P. Dangui and Mr. Jay Mathew, the learned Counsels for the petitioner. Mr. P. Faldessai, the learned Additional Government Advocate for the respondents no.1 to 5, Mr. S.D. Padiyar with P. Shirodkar, the learned Counsels for the respondent no.6 and Ms. A. Araujo, the learned Counsel for the respondent no.7.

(2.) Heard the learned Counsels for the parties.

(3.) We grant Rule and make the Rule returnable forthwith, at the request of and with the consent of the learned Counsels for the parties.