SHAIKH RASHID Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Sahish Mahambrey for the Petitioner, Mr. S.P. Munj, learned Additional Government Advocate for Respondents No.1 & 2 and Mr. Abhay Nachinolkar for Respondent No.3.

(2.) The challenge in this petition is to the order dated 15.04.2021 by which the objections raised by the petitioner came to be summarily rejected possibly because an adjournment was applied for on behalf of the petitioner and the same was rejected. The order records that the advocate for the petitioner refused to argue the matter.

(3.) Mr. Mahambrey submits that the adjournment should have been granted and in any case, the impugned order is bereft of any reasons. He therefore submits that the impugned order may be set aside.