LAWS(BOM)-2022-2-277

BUDHO ARJUN GAONKAR Vs. STATE OF GOA

Decided On February 01, 2022
Budho Arjun Gaonkar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Learned Advocate General files affidavit on behalf of respondent no.2. The affidavit indicates that show-cause notices have been issued on 21/11/2022 and even replies have been received to such show-cause notices. Learned Advocate General states that these showcause notices will be disposed of within 2 months from today. This statement is accepted. The decision on such show-cause notices should be placed on record in this matter.

(2.) Learned Advocate General states that even FIRs have been lodged in this matter. Accordingly, the police authorities should proceed with the investigations and take action in accordance with law.

(3.) Stand over to 24/4/2023.