ITEM NO.1501               COURT NO.13               SECTION IX (For Judgment)

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C)  No(s).  24633/2017

(Arising out of impugned final judgment and order dated  13-10-2016 in WP No. 262/2014 passed by the High Court Of Judicature At Bombay At Goa)

THE STATE OF GOA & ANR.                            Appellant(s)

                               VERSUS

DR. ALVARO ALBERTO MOUSINHO DE NORONHA FERREIRA    Respondent(s)   Date : 24-09-2019 This petition was called on for pronouncement  

of judgment today.

For Petitioner(s) Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv. Ms. Viddusshi, Adv. Mr. Akhil Abraham Roy, Adv. For M/S.  K J John And Co.

                   For Respondent(s) Mr. Yashraj Singh Deora, AOR                        Hon'ble  Mr.  Justice  Deepak  Gupta  pronounced  the  reportable

judgment  of  the  Bench  comprising  His  Lordship  and  Hon’ble  Mr.

Justice Aniruddha Bose.   

Leave granted.

The civil appeal is allowed in terms of the signed reportable

judgment.  Pending application, if any, stands disposed of.

(MEENAKSHI  KOHLI)                              (RENU KAPOOR)   COURT MASTER     COURT MASTER  

[Signed reportable judgment is placed on the file]