IRA EXOTICA PRIVATE LIMITED Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Shivan Dessai for the petitioner. Mr. Dataprasad Lawande, learned Advocate General for respondent nos. 1 to 7, Mr. Nigel Da Costa Frias for respondent no. 9, Mr. Noorani who is holding for Mr. Palyekar, appearing for respondent no. 8.

(2.) Rule.

(3.) Taking into consideration the nature of the controversy raised and the order which we now propose to make, Rule is made returnable forthwith.