CRUZINHA FERNANDES Vs. RUI FURTADO

JUDGEMENT

(1.) Heard Mr. J. Abreu Lobo for the Petitioner and Mr R. G. Ramani, learned Senior Advocate who appears along with Ms K. Betquecar for the Respondents No.2 to 18, 19, 21 and 22 to 31.

(2.) Mr Lobo states that service is complete in this matter. On 16/3/2023, an order was made placing this matter for final disposal at the admission stage.

(3.) Accordingly, Rule. The Rule is made returnable immediately.