AKASH CHAUDHARY Vs. JOYCE ISABEL PINTO

JUDGEMENT

(1.) Admit.

(2.) Vide order dtd. 17/12/2021, this Court observed that the matter needs to be decided finally at the admission stage itself and accordingly put parties to the notice.

(3.) Heard learned Senior Counsel Shri Nitin Sardessai along with Advocate Gaurang Panandikar, Advocate Kabir Sabnis for the Appellants, Advocate Parag Rao with Advocate A. Parrikar and Ms. S.Drago, Advocate for the Respondents.