LAWS(BOM)-2024-12-98

SHAIKH AHMED MUZAWAR Vs. STATE OF GOA

Decided On December 02, 2024
Shaikh Ahmed Muzawar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith.

(3.) Heard parties with consent for final disposal at the admission stage.