PEDRO CAETANO ANDRE FERNANDES Vs. MARY BERTHA GRACIAS

JUDGEMENT

(1.) Heard Mr. Anthony J. D'Silva, learned Counsel for the petitioner and Mr. M. B. D'Costa, learned Senior Advocate with Ms. Karishma Betquecar, learned Counsel for the respondent No. 1.

(2.) Mr. D'Silva points out that the remaining respondents have been duly served. On 29.07.2019 this Court had made clear that this petition will be taken up for final disposal at the state of admission.

(3.) Accordingly, Rule. Rule is made returnable forthwith in view of the consent and request of the learned Counsel for the parties as also the order dated 29.07.2019.