LAWS(BOM)-2006-10-94

SILVESTRE D SOUZA Vs. STATE OF GOA

Decided On October 10, 2006
SILVESTRE DSOUZA Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) THE learned Counsel for Petitioners seeks leave to delete Respondent No. 5. Leave granted, Respondent No. 5, stands deleted.

(2.) RULE.

(3.) BY consent rule made returnable forthwith.