FRANCIS CORREIA Vs. INACIO ANTHONY CORREIA

JUDGEMENT

(1.) Registry to waive office objections and register the matter.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, petition is disposed of finally.

(3.) The Petitioner has challenged an order dtd. 28/3/2025 passed by the Civil Judge Junior Division, Mapusa in Regular Civil Suit No.49/2010/F. This order has been passed on Exhibit D-83 which is an application to the Court to discard the written arguments filed by the Defendant Nos. 1 and 2.