COMDR HEMANT PADBIDRI Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the learned Standing Counsel for the applicant.

(2.) Heard Mr. Mahesh Amonkar, the learned Standing Counsel for the applicant.

(3.) Inspite of service, respondent nos. 2 and 3, chose to remain absent and therefore, the matter is being proceeded.