FENTON DE SOUZA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Nigel Da Costa Frias and Ms Barbara Andrade for the petitioners, Mr P. Arolkar, learned Additional Government Advocate for respondent nos.1,2 and 3, Mr Simoes Kher with Ms Neha Kholkar for respondent no.4, Ms Annelise Fernandes for respondent no.5 and Mr Nitin N. Sardessai learned Senior Advocate with Mr Nikhil Pai for respondent no.7.

(2.) After the records showed that service was complete upon all the respondents, including the sixth and seventh respondents, by order dtd. 3/7/2023, this petition was posted for final disposal at the admission stage. On 6/9/2023, the matter was partly heard but had to be adjourned on the request of Mr Pai, the learned Counsel for the seventh respondent. The matter was finally heard on 25/9/2023 and reserved for orders.

(3.) Rule. Learned Counsel appearing for the respondents waived service.