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Bombay High Court

Dominic John Noronha vs The Honourable Speaker Of The Goa ... on 28 January, 2026

                                        WP 200 of 2025

   vinita

             IN THE HIGH COURT OF BOMBAY AT GOA
                            WRIT PETITION NO.200 OF 2025

DOMINIC JOHN NORONHA                                                       ... PETITIONER
  Versus
THE HONOURABLE SPEAKER OF THE GOA
LEGISLATIVE ASSEMBLY AND 8 ORS                                             ... RESPONDENTS


Mr V. Naik, Advocate for the Petitioner.
Mr D. Pangam, Advocate General with Mr S. Priolkar, Additional
Government Advocate for Respondent No.1.
Mr Parag Rao with Mr Akhil Parrikar, Advocate for Respondent Nos.2
and 4 to 7, 9.


                              CORAM:- SUMAN SHYAM &
                                      AMIT S. JAMSANDEKAR, JJ.

DATED :- 28th January, 2026 P.C. Rule was issued in this case but notice was not waived.

2. Mr Priolkar, learned Addl. Govt. advocate waives notice on behalf of Respondent No.1. Like wise Mr Rao, learned Counsel, waives notice on behalf of Respondent No. 2, 4 to 9.

3. It is submitted at the bar that the pleadings are complete and matter can be taken up for final hearing.

4. In view of the above list, the matter on final hearing board in the 3rd week of February 2026.

AMIT S. JAMSANDEKAR, J. SUMAN SHYAM, J.

28th January, 2026 ::: Uploaded on - 30/01/2026 ::: Downloaded on - 30/01/2026 22:17:46 :::