DEEPAK SHETYE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Naik, the learned counsel for the petitioners, Shri Dhargalkar, the learned Additional Government Advocate for the Respondent nos.1 and 2, Shri Sawant, the learned counsel for the respondent no.3 and Shri Korgaonkar, the learned counsel for the Respondent no.4.

(2.) After this matter was heard for some time, Mr. Sawant, the learned counsel appearing for the respondent no.3, on the basis of instructions from the respondent no.3 and without prejudice to the rights of the respondent no.3, states that the respondent no.3 will withdraw the impugned communications dated 25/9/2017 (at pages 51 to 53 of the paper book), forthwith.

(3.) The statement is accepted.