Supreme Court - Daily Orders
Miguel Vas @ Vaz vs Agnelo Lobo on 4 December, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.2 COURT NO.5 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 : 04-12-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Sachin Patil, AOR
For Respondent(s)
Mr. A. Raghunath, AOR
Mr. Yogesh V. Nadkarni, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner.
During the course of hearing, learned counsel for the petitioner seeks permission to withdraw the Special Leave Petition with liberty to approach the authorities under Article 74 of the Code of Communidade as Respondent No.1 has already been administered oath by the Administrator of Communidades.
In view of that, the Special Leave Petition is dismissed as withdrawn and the petitioner will be at liberty to approach the concerned authorities under Article 74 of the said Code and upon filing the petition by the petitioner, the said authority shall Signature Not Verified Digitally signed by VISHAL ANAND consider the same in accordance with law.
Date: 2018.12.04 16:32:36 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR