LAWS(BOM)-2017-8-203

STATE OF GOA Vs. MRS. METZI CARDOZO

Decided On August 07, 2017
STATE OF GOA Appellant
V/S
Mrs. Metzi Cardozo Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Mr. S. Redkar, learned Counsel waives notice on behalf of the respondents.