LAWS(BOM)-2024-8-81

MEENA TUYEKAR Vs. STATE OF GOA

Decided On August 28, 2024
Meena Tuyekar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith.

(3.) Matter is taken up for final disposal at the admission stage with consent of the parties.