LAWS(BOM)-2015-4-40

DEBORAH MARY CRASTO LECLERC Vs. PATRICK OLIVER LECLERC

Decided On April 10, 2015
Deborah Mary Crasto Leclerc Appellant
V/S
Patrick Oliver Leclerc Respondents

JUDGEMENT

(1.) Admit.

(2.) Mr. Rao, the learned Counsel waives service.

(3.) Heard finally, with the consent of the learned Counsel for the parties.