LAWS(BOM)-2016-9-122

RABINDRA A L DIAS Vs. ELIZA DSILVA

Decided On September 02, 2016
Rabindra A L Dias Appellant
V/S
Eliza Dsilva Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Shri C. A. Coutinho, learned Advocate waives service of notice on behalf of the respondent no.1.