LAWS(BOM)-2017-8-91

DR. DILIP AMONKAR Vs. STATE OF GOA

Decided On August 22, 2017
Dr. Dilip Amonkar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Office objections in above Stamp Number Main No. 2213 of 2017 are waived.

(2.) Both the matters are taken up for final disposal and disposed of by a common judgment.

(3.) Heard.