LAWS(BOM)-2016-8-185

GAURANG MANGESH SUCTANCAR Vs. STATE OF GOA

Decided On August 02, 2016
Gaurang Mangesh Suctancar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Mr. Shivan Desai, learned counsel appearing for the petitioner and Mr. S. D. Lotlikar, learned Advocate General appearing for the respondents.

(2.) Rule. Heard forthwith with the consent of the learned counsel.

(3.) Mr. A. Prabhudessai, learned Addl. Government Advocate waives service on behalf of the respondents.