LAWS(BOM)-2025-1-261

GOVIND BALSU DESSAI Vs. STATE OF GOA

Decided On January 16, 2025
Govind Balsu Dessai Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) Rule.

(3.) Rule is made returnable forthwith with the consent of the parties.