THE STATE OF GOA Vs DR. ALVARO ALBERTO MOUSINHO DE NORONHA FERREIRA
Bench: HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE ANIRUDDHA BOSE
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: C.A. No.-007576-007576 / 2019
Diary number: 25903 / 2017
Advocates: K J JOHN AND CO Vs
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]