KAMAL DURGANAND PAGI Vs. DURGANAND ALIAS GURU PAGI

JUDGEMENT

(1.) Heard Shri A.F. Diniz, the learned Counsel appearing for the petitioner, Shri Shivan Dessai, the learned Counsel appearing for respondent no.1 and Shri S. Loran holding for Shri C.A. Ferreira, the learned Public Prosecutor for respondent no.2.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. The learned Counsel appearing for the respondents waive service.

(3.) The above petition challenges an order passed by the learned Additional Sessions Judge, South Goa at Margao in Criminal Revision Application No.56/2010 dated 24/01/2012 whereby the revision preferred by the petitioner came to be dismissed.