GOKULDAS KUMBHARJUVENKAR Vs. CHIEF SECRETARY STATE OF GOA
LAWS(BOM)-2014-2-177
HIGH COURT OF BOMBAY (FROM: PANAJI)
Decided on
February 05,2014
GOKULDAS KUMBHARJUVENKAR
Appellant
VERSUS
CHIEF SECRETARY STATE OF GOA
Respondents
Referred Judgements :-
KHEM CHAND VS. UNION OF INDIA [REFERRED TO]ORYX FISHERIES PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
JUDGEMENT
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(1.)Heard Mr. Teles, learned Counsel appearing on behalf of the petitioner and Mr. Phaldessai, learned Additional Government Advocate appearing on behalf of the respondents.
(2.)Rule. Rule made returnable and heard forthwith.
(3.)By this petition, the petitioner has challenged the Orders dated 21/11/2012 and 02/08/2001 passed by the respondent no. 1 and respondent no. 2 respectively.
(2.)Rule. Rule made returnable and heard forthwith.
(3.)By this petition, the petitioner has challenged the Orders dated 21/11/2012 and 02/08/2001 passed by the respondent no. 1 and respondent no. 2 respectively.
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