ANJU SHANKAR NAIK AMONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nikhil Pai for the Petitioners, learned Advocate General appears along with Mr. Deep Shirodkar, learned Additional Government Advocate for the Respondents.

(2.) At the very outset, Mr. Pai tendered an affidavit of the 5th petitioner containing his unconditional apology. Further, on instructions from the fifth Petitioner, Mr. Pai stated that this petition would not be pressed on behalf of the fifth Petitioner.

(3.) The 5th petitioner's apology is accepted. The Petition is disposed of qua the 5th Petitioner, as not being pressed.