PATRICK DINIZ Vs. VICTOR DINIZ

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally at the admission stage itself with the consent of the learned Counsel for the parties.

(2.) Heard Mr. Rao for the Petitioner and Mr. Lopes for Respondent Nos. 2 and 3.

(3.) The legality or otherwise of the impugned order passed by the Revisional Court dtd. 28/4/2023 in Criminal Revision Application No. 80/2022 is questioned in the present proceedings.