VISHNU MANERIKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Respondents had sought time on the earlier occasion to file reply but the same is not filed despite two adjournments being granted. Therefore, we do not propose to give any further time for filing of reply and proceed in the absence thereof. Heard Mrs. A. Agni, learned Advocate appearing on behalf of the petitioner and Mr. S. Bandodkar, learned Additional Government Advocate appearing on behalf of the respondents.

(2.) Rule.

(3.) Respondents waive service.