F.M. Reis, J. - (1.) Heard Mr. J.E. Coelho Pereira, learned Senior Counsel appearing for the appellants and Mr. A. D'Silva, learned counsel appearing for the respondent Nos. 1(a), 2 and 3.
(2.) Admit. Heard forthwith with the consent of the learned counsel.
(3.) The notice indicated that the matter would be disposed of finally at the stage of admission.;