BHARAT NAVSO GADEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr.S.D. Lotlikar learned Senior Counsel who appears along with Mr.T. Sequeira, learned Counsel for the Petitioner. Mr.D. Pangam, learned Advocate General appears along with Mr.Suhas Parab, learned Additional Government Advocate, for Respondent Nos.1 and 2 and Mr.Vledson Braganza appears along with Mr.Sagar Rivankar, learned Counsel for Respondent Nos.3, 4 and 6.

(2.) For the order that is proposed to be made, fresh service of Respondent No.5 is not necessary.

(3.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.