LAWS(BOM)-2024-7-226

HAROON EBRAHIM Vs. STATE OF GOA

Decided On July 15, 2024
HAROON EBRAHIM 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.