MARIA EULALIA LEOPOLDINA CARVALHO Vs. JOHN PHILIP PEREIRA

JUDGEMENT

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

(2.) Heard learned Advocates for the parties.

(3.) Rule. Rule is made returnable forthwith; at the request of and with the consent of learned Advocates for the parties, the matter is finally heard and disposed of. Learned Advocate, Mr. Vivek Rodrigues waives service on behalf of the Petitioners, learned Advocate Ms. Fawia Menezes Mesquita waives service on behalf of Respondent No. 1 and learned Advocate Ms. Amira Razaq, waives service on behalf of Respondent No.2.