CHIEF ELECTRICAL ENGINEER Vs. MARIO VALADARES

JUDGEMENT

(1.) Heard Mr. Deep Shirodkar, learned Additional Government Advocate for the petitioners- State and Mr. Rohan Desai, learned Counsel appearing for the respondent.

(2.) On 02/03/2022 we had made the following order:

(3.) Accordingly, we issue Rule and make the Rule returnable forthwith at the request and with the consent of the learned Counsel for the parties.