LAWS(BOM)-2019-4-89

GREGORY DANIEL B SHAH Vs. STATE OF GOA

Decided On April 08, 2019
Gregory Daniel B Shah Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Rule.

(2.) Mr. Phaldessai, learned Additional Government Advocate waives notice on behalf of respondent nos.1 to 4.

(3.) By consent of the parties, petition is heard finally.