DAYANAND U. NARVEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. The Rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(2.) Heard Mr V. Gadnis for the petitioner, Mr Padgaonkar for respondent no.2, Mr. S. Parab, learned Additional Government Advocate for the State and Ms Radha Panjikar – respondent no.5 and her son Mr Hrishabh Panjikar are present in the Court.

(3.) Respondent No.5 hands in a reply which is taken on record.