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LAWS(BOM)-2024-5-126
ALCHEMIST ASSET RECONSTRUCTION COMPANY Vs. STATE OF GOA
Decided On May 09, 2024
Alchemist Asset Reconstruction Company
Appellant
V/S
STATE OF GOA
Respondents
JUDGEMENT
(1.) Rule.
(2.) Rule is made returnable forthwith.
(3.) Heard the parties finally with consent.
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