Item No.1501 Court No.13 Section IX (For Judgment)
Supreme Court of India
Record of Proceedings
State of Goa & Anr. Vs. Dr. Alvaro Alberto Mousinho De Noronha Ferreira
[Petitions for Special Leave to Appeal (C) Nos. 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]
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 |
