REGENT COMPUTRONICS PVT. LTD.

MANSOOR MULLA Appellant

V/S

STATE OF GOA BY THE SECRETARIAT Respondents

Referred Judgements :-

THE AKHADA ST. ESTEVAM VILLAGE DEVELOPMENT AND PROTECTION SAMITTEE AND OTHERS VS. SMT. SEEMA ROHIDAS NARVEKAR AND OTHERS [REFERRED TO]
AGNELLO CARIDADE LOBO VS. SANJAY A PEDNEKAR [REFERRED TO]
LENOCIO RAICAR VS. MARTINHO ROCHA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The parties were put to notice that the petition would be disposed of finally at the admission stage. Hence Rule. Rule is made returnable forthwith.

(3.) By this writ petition, the petitioner seeks the following reliefs:

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MANSOOR MULLA Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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