SHARAD PARAB Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr S.D. Lotlikar learned Senior Advocate who appears along with Mr Terence Sequeira for the Petitioner, Mr Shubham Priolkar, learned Additional Govt. Advocate for Respondents No.1 and 4, and Mr J.P. Mulgaonkar learned Senior Advocate who appears along with Ms Asmita Tirodkar for Respondents No. 2 and 6. Respondents No. 3 and 5 though served but were not present nor represented.

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

(3.) Even otherwise, by order dtd. 2/5/2023, notices were issued to the Respondents clarifying that the Petition would be disposed of finally at the admission stage.