TARA KERKAR Vs. STATE OF GOA

JUDGEMENT

(1.) THE petitioner has filed this review petition seeking review of direction no. 5 in Para 9 of the Judgment dated 21. 07. 03 rendered in the above Writ Petition.

(2.) THE petitioner had challenged the said Judgment in a Special leave Petition before the Supreme Court but it is common ground before us that the said petition was withdrawn with liberty to file a review petition.

(3.) THAT is how the instant review petition.