AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
1 paragraphs · 91 wordsUnfortunately, the warrant of arrest issued under the orders of this Tribunal and sent to SHO Panaji Police Station with information to Superintendent of Police, Panaji, has not been attended to and till date there is no execution report received from the Police at Panaji. Awaiting the execution report, post this matter under the same head on 25.10.2021 for appearance of the warrantee and if the warrant has not been executed, then for passing appropriate orders for which the petitioner may file an application or an affidavit by the next date.