SAGARDEEP SIRSAIKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule made returnable forthwith at the request and by consent of the learned Counsel for the parties.

(3.) Learned Additional Government Advocate, Mr. Arolkar, waives service on behalf of respondent nos. 1 to 9 and Mr. Rao waives service on behalf of Mr. Domingos Alexio Pereira.