SUNIL CHAUHAN Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The Petition is taken up for final disposal at the admission stage with consent of the parties.

(3.) Initially, the Petitioner appeared in person, who filed the Petition and even tried to argue the matter. Though the report of the scrutiny committee is placed on record stating that the Petitioner is able to give necessary assistance to the Court for disposal of the matter, the Petitioner was insisting that he should be granted subsistence allowance immediately and before considering the matter for admission. Accordingly, an order was passed on 13/6/2024 which reads thus: