LAWS(BOM)-2023-7-9

MRS BERTALINHA LOURENCO Vs. JOHN LOURENCO

Decided On July 10, 2023
Mrs Bertalinha Lourenco Appellant
V/S
John Lourenco Respondents

JUDGEMENT

(1.) Heard Mr S. D. Padiyar for the petitioner, Mr J. J. Mulgaonkar for respondent no.1, Mr J. Abreu Lobo for respondent no.3 and Mr Pranay Kamat for respondent no.4.

(2.) This petition was considered along with the connected Writ Petition No.912/2019. However, since the issue involved in the present Writ Petition is slightly different, the same is disposed of by a separate judgment and order.

(3.) Rule. Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.