VIJAYKUMAR S PATIL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) In this petition, Rule was issued on 11.09.2018 and this petition was directed to be heard alongwith Writ Petition No.901/2018. There is now no dispute that Writ Petition No. 901/2018 stands disposed of on the grounds which may not have any direct bearing on the issues which now survive in this petition.

(3.) Today, when the matter is taken up for final disposal, with the consent of and at the request of the respective parties, Mr. V. Amonkar, learned Counsel points out that one of the directors who was co-opted in the place of the petitioner has taken up Misc. Civil Application in STA No.3121/2019 seeking intervention. Although, from the application handed over to us, we find that such application was moved only today when we had made it clear that this matter would be taken for final disposal, we allow the intervention, without in any manner accepting the various statements set out in the civil application.