PRABHAKAR XEMBU BHANDARI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

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

(3.) Ms. Agni points out that contesting respondents are respondents nos.10 & 11. Respondent no.10, Mr. Prakash Uttam Naik, is present in the Court. He states that Smt. Anuradha Prakash Naik - respondent no.11 is his wife.