MARIA J. FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) None for the petitioners. Heard Mr. Pravin N. Faldessai, learned Additional Government Advocate for the Respondent State.

(2.) On 22/4/2015, this Court (F. M. Reis and K. L. Wadane, JJ) made the following Order:-

(3.) Thereafter, the matter was adjourned from time to time to enable the respondents to file a reply. The interim order was continued. Finally, on 25/8/2015, after hearing the learned Counsel for the parties, this Court issued Rule and directed the interim relief to continue.