LAWS(BOM)-2015-7-450

PRATAP GAWAS Vs. STATE OF GOA AND ORS

Decided On July 07, 2015
Pratap Gawas Appellant
V/S
State Of Goa And Ors Respondents

JUDGEMENT

(1.) Heard Shri S. S. Kantak Senior Advocate with Shri Y. V. Nadkarni, learned Counsel appearing for the Petitioners, Ms. P. Bhandari, learned Additional Government Advocate appearing for the Respondent nos. 1 and 2,Ms. S. Khorjuvekar, learned Counsel appearing for the Respondent no.3 and Mr. Kaif Noorani, learned Counsel appearing for the Respondent no. 5.

(2.) The Petition came to be admitted by an Order dated 25.06.2015 whilst issuing interim directions with regard to the Annual General Body Meeting of the Goa Cricket Association which was scheduled to be held on 28.06.2015.

(3.) The above Petition, inter alia, prays for the following relief :