LAWS(BOM)-2016-6-106

MR. DEVIDAS DAMODAR SATTARKAR Vs. STATE OF GOA

Decided On June 24, 2016
Mr. Devidas Damodar Sattarkar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard learned Counsels appearing for the respective parties.

(2.) Admit.

(3.) Shri V. Sardessai, learned Addl. Govt. Advocate waives notice on behalf of the respondents no.1, 2, 3 and 4 and Shri A. D. Bhobe, learned Advocate waives notice on behalf of the respondent no.7.