GAUTAM SABHARWAL, PREETI INFRATECH Vs. STATE OF GOA

JUDGEMENT

(1.) Called for final disposal.

(2.) Heard learned Counsel for the parties.

(3.) Considering the nature and scope of this Petition, I am of the view that the Petition can be disposed at the stage of admission. Accordingly, I issue Rule. Rule made returnable forthwith. By consent taken up for hearing and final disposal.