VERA LELISSA VIEGAS PEREIRA Vs. AGNELO CAETANO COLACO

JUDGEMENT

(1.) HEARD Mr. Dessai, learned Counsel appearing on behalf of the petitioner and Mr. Shirodkar, learned Counsel, appearing on behalf of the respondents no. 2, 3(a) to 3(f).

(2.) MR . Dessai, learned Counsel for the petitioner, seeks leave to delete the names of respondents no. 4 and 5 from the cause title of the petition. Leave granted as prayed for. Amendment to be carried out forthwith.

(3.) RULE . Rule is made returnable forthwith. By consent, heard forthwith.