BONNY FERNANDES Vs. UMESH L NAIK

JUDGEMENT

(1.) Heard Mr. Aldrin Monteiro, learned Advocate appearing for the petitioner, Mr. V. P. Thali, learned Advocate appearing for the respondent no.1 and Mr. S. R. Rivankar, learned Public Prosecutor appearing for the respondent no.4.

(2.) Rule made returnable forthwith.

(3.) Heard by consent of learned counsel appearing for the respective parties. Mr. V. P. Thali, learned Advocate waives notice on behalf of the respondent no.1 and Mr. S. R. Rivankar, learned Public Prosecutor waives notice on behalf of the respondent no.4.