Supreme Court - Daily Orders
Miguel Vas @ Vaz vs Agnelo Lobo on 16 March, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
ITEM NO.28 COURT NO.4 SECTION IX
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). 6057/2018
(Arising out of impugned final judgment and order dated 22-11-2017
in WP No. 992/2017 passed by the High Court Of Judicature At Bombay
At Goa)
MIGUEL VAS @ VAZ Petitioner(s)
VERSUS
AGNELO LOBO & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.32655/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 16-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Sachin Patil, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that Article 74 of the Code of Communidade is the only provision under which the inquiry can be conducted against Respondent No.1 and based on which further course of action could be taken.
In view of the above submission, issue notice, returnable in six weeks.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.03.19
11:02:40 IST
Reason: