HOTEL LEELAVENTURE PVT LTD Vs. STATE OF GOA

JUDGEMENT

(1.) ALL these matters are required to be adjourned because in one of the matters, Government is filing affidavit-in-reply and in other matters, respective parties are filing sur-rejoinder. In the circumstances, as requested by the parties, list all these matters for further consideration on 5. 5. 2009.

(2.) THE statement made by the learned Advocate General about interim arrangement shall continue to operate until further orders of this Court.