TEJ ENTERPRISE Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The matter is taken up for final disposal at the admission stage itself with consent.

(3.) The issue which has been raised in the present Petition is to the rejection of the Application filed by the Petitioners thereby objecting to a private lawyer appearing in the matter filed under Sec. 133 of Cr.P.C. for and on behalf of the Complainant.