Supreme Court of India
The State Of Goa vs Dr. Alvaro Alberto Mousinho De Noronha ... on 24 September, 2019
Equivalent citations: AIR 2019 SUPREME COURT 4835, AIRONLINE 2019 SC 1155, 2020 (1) ABR 135, 2019 (10) SCC 465, (2019) 13 SCALE 16, (2020) 2 MAH LJ 276, AIR 2020 SC (CIV) 378
Author: Deepak Gupta
Bench: Deepak Gupta, Aniruddha Bose
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] Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2019.09.24 14:30:00 IST Reason: