LAWS(BOM)-2015-3-173

STATE OF GOA Vs. JAVED HUSSAIN SAYED

Decided On March 31, 2015
STATE OF GOA Appellant
V/S
Javed Hussain Sayed Respondents

JUDGEMENT

(1.) Admit.

(2.) Mr. Menezes, the learned Counsel waives service.

(3.) Heard finally, with the consent of the learned Counsel for the parties.