LAWS(BOM)-2026-3-233

VINCENT PHLIIP DCOSTA Vs. STELLA LAWRENCE FREITAS

Decided On March 13, 2026
Vincent Phliip Dcosta Appellant
V/S
Stella Lawrence Freitas Respondents

JUDGEMENT

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

(2.) Heard learned Counsel for the parties.

(3.) Rule. Rule is made returnable forthwith with the consent of the learned Counsel for the parties.