SHAILESH SADANAND Vs. STATE OF GOA,

JUDGEMENT

(1.) Heard Mr. A. Bhobe with Mr. B. Thali, learned Counsel for the petitioner and Mr. P. Faldessai, learned Additional Government Advocate for the respondents.

(2.) Rule. With the consent and at the request of the learned Counsel for the parties, Rule is made returnable forthwith.

(3.) Mr. P. Faldessai, learned Additional Government Advocate waives notice on behalf of the respondent nos.1 and 2.