FELICIA CONCEPTION SHADRACK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Padgaonkar for the petitioner, Mr. D. Pangam, learned Advocate General who appears with Mr. Geetesh Shetye, learned Additional Government Advocate for respondents no. 1 and 2 and Mr. Mahesh Amonkar for respondent no. 3.

(2.) On 23/11/2022 we made the following order in this matter:-

(3.) Mr. Padgaonkar, on instructions states that pursuant to the order, the petitioner's bank account has been de-frozen and the petitioner was granted access to her pension account. Mr. Padgaonkar further places on record communication dtd. 30/11/2022 addressed by the Deputy Director of Accounts to the Manager of Canara Bank (respondent no. 3 herein).