LAWS(BOM)-2022-1-334

BHIKU GOVIND KERKAR Vs. STATE OF GOA

Decided On January 28, 2022
Bhiku Govind Kerkar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Mr. Gaurish N. Agni, learned Counsel for the petitioner and Mr. Pravin N. Faldessai, Additional Government Advocate for the respondents.

(2.) After this matter was argued for some time, learned Counsel for the parties consent to the making of the following order:-

(3.) The Rule is disposed of in the aforesaid terms. There shall be no order for costs.