VITHAL SHIVA GAWAS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

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

(3.) The challenge in this petition is to the order dtd. 5/9/2023 by which the Navelim VKSS Society Limited (Society) has been dissolved, and the Committee of Administrators is appointed to administer its affairs.