MARUSKA ERNESTINA CABRAL Vs. ROYDON AGNELO DE SOUZA

JUDGEMENT

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

(2.) This is an application for confirmation of a Foreign Judgment/Decree granting Divorce to the Petitioner. The application has been filed under Article 1101 of the Portuguese Civil Procedure Code read with Sec. 13 of the Civil Procedure Code.

(3.) The Respondent was served vide email by this Court pursuant to the order of this court dtd. 14/1/2026. Considering that the Respondent Mr. Roydon De Souza, who is present in the Court and is represented by Advocate Mr. Iftikhar Agha, has no objection for granting the application. The same is allowed. The parties had registered their marriage before the Civil Registrar of Panaji, Tiswadi Goa and entry to that effect has been made under No.139/2020 dtd. 25/2/2020 in the Marriage Registration book of the year 2020.