NETAJI DATTU GAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Learned Counsel for the parties.

(2.) Rule. Rule is made returnable made forthwith. he matter is disposed of by consent of the parties.

(3.) he parties have placed on record pursis for recording the consent order. he pursis is signed by all the Petitioners and Respondents who are present in the Court. he learned Counsel for the parties have identiied the signature of the Petitioners and Respondents. In terms of the pursis, following order shall follow: