SHUBHANGI MANERKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Learned Counsel for the parties.

(2.) Learned Counsel for the parties agree that both these Petitions can be disposed of by a common Judgment and Order. Since any decision in Writ Petition No.410/2019 is bound to affect the decision in Writ Petition No.808/2019, it is only appropriate that both these Petitions are disposed of by a common Judgment and Order.

(3.) Rule in both these Petitions. Rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.