JOSE CAMILO AIRES DA CONCEICAO PARO E SA ALIAS AIRES DE SA, SON OF CAMILO DE SA Vs. MARY ROSE NAZARETH

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for respondent no.1. Nobody present on behalf of respondent no. 2 though duly served.

(2.) HEARD finally by consent. Rule returnable forthwith.

(3.) MR . Diniz, learned counsel waives notice on behalf of respondent no.1 on merits. The only question that arises in this Writ petition is: -