Blinston Savio Fernandes vs Leandra Marie Fernandes
- Court
- Bombay High Court
2026:BHC-GOA:954-DB
2026:BHC-GOA:954-DB
Blinston Savio Fernandes
vs.
Leandra Marie Fernandes.
__________________________________________________
WP NO. 265/2026
Vinita
IN THE HIGH COURT OF BOMBAY AT GOA.
WRIT PETITION NO. 265 OF 2026
Mr. Blinston Savio Fernandes,
Major Aged 46 years, Son of Antonio Silvano
Fernandes, Resident of Hno. 407,
Vittolem, Sarzora, Chinchinim, Salcette,
Goa 403715
…PETITIONER
~ VERSUS ~
1. Mrs. Leandra Marie Fernandes,
Major Aged 44 years old, Present
Resident of C-101, GRCSubhiksha,
Choodasandra, Bangalore 560037.
2. The Sub Registrar, Margao, Salcete Goa.
…RESPONDENTS
A PPEARANCES :
for the Petitioner
for the Respondent No.1
for the Respondent No.2
Ms A. Agni with Mr Juniad Shaikh,
Advocates.
Mr Sameer Talekar, Advocate
Mr Rishikesh Gawas, Addl. Govt.
Advocate.
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CORAM : VALMIKI MENEZES &
AMIT S. JAMSANDEKAR, JJ.
RESERVED ON
th
6 April 2026
:
th
29 April 2026.
PRONOUNCED ON
:
JUDGMENT ( Per Amit Satyavan Jamsandekar, J)
1. Rule. The Rule is made returnable forthwith at the request and by
consent of the Learned Counsel for the parties. The Learned
Counsels appearing for the Respondents waive service.
2. By the present Petition, the Petitioner is seeking a Writ of Mandamus
directing the Civil cum Sub Registrar, Salcete, Goa, ( the Registrar )
to cancel the marriage certificate dated 3.1.2007 bearing entry
No.2105/2006 and certificate of marriage No.43/2007 in view of
the judgment and the decree ( the decree ) dated 4.1.2022, passed
by the Family Court, Bangalore in Matrimonial Petition
No.5494/2019. Originally, the Petitioner filed an Application under
Article 1101 of the Portuguese Code of Civil Procedure, 1939 to review
and confirm the decree by exercising jurisdiction under Article 1101
of the Portuguese Code of Civil Procedure, 1939 . On 25.11.2025, the
Learned Single Judge granted leave to the Petitioner to amend the
Petition and add the Registrar as party Respondent and seek a Writ
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of Mandamus by converting the Application into a Writ Petition.
Accordingly, the original Application was amended by the
Petitioner. Thereafter, the original Application came to be
registered as the present Writ Petition under Article 226 of the
Constitution of India.
3. The facts and circumstances relating to the cause for filing the
present Writ Petition are as follows:
i) On 14.10.2019, the Petitioner filed the Matrimonial Petition
under Section 10 clause 1 (i) of the Indian Divorce Act, 1861
before the Family Court, Bangalore and, inter alia , sought a
relief of dissolving the Marriage which was solemnised on
23.12.2006. A Mediation Report was filed in the proceeding
before the Family Court, Bangalore.
ii) On 4.1.2022, the Family Court, Bangalore passed the decree
st
by which the marriage between the Petitioner and the 1
Respondent came to be dissolved in terms of the Mediation
Report and Memorandum of Settlement under Section 89
of the Code of Civil Procedure, 1908 read with Rules 24 and
25 of the Karnataka Civil Procedure Mediation Rules, 2005.
iii) The decree passed by the Family Court, Bangalore, was
presented by the Petitioner before the Registrar, for
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cancellation of the marriage certificate dated 3.1.2007
bearing entry No.2105/2006 and the certificate of marriage
No.43/2007.
iv) The Registrar has refused to accept the decree passed by the
Family Court, Bangalore, by which, inter alia , the marriage
st
between the Petitioner and the 1 Respondent came to be
dissolved. The Registrar told the Petitioner that the decree
had been passed by a Court which is outside the jurisdiction
of the State of Goa, and therefore, Article 1102 of the
Portuguese Code of Civil Procedure, 1939 applies. The Registrar
has taken the view that the decree of the Family Court,
Bangalore, is a ‘foreign decree’ for the purpose of the
Portuguese Code of Civil Procedure, 1939 and therefore, the
provisions of Article 1100 of the Portuguese Code of Civil
Procedure, 1939 are attracted. If the provisions of Article
1100 are attracted, then a ‘foreign judgment’ is required to
be reviewed and confirmed by the High Court by exercising
jurisdiction under Article 1101 and in accordance with the
provisions of Article 1102 of the Portuguese Code of Civil
Procedure, 1939 . In view thereof, the Registrar was of the view
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that the decree passed by the Family Court, Bangalore ought
to be ratified and confirmed by this Court.
4. Therefore, the Petitioner has filed the present Petition.
5. We have heard the parties and perused the record.
6. Admittedly, the Family Court, Bangalore, has passed the decree by
st
which the marriage between the Petitioner and the 1 Respondent
came to be dissolved in terms of the Mediation Report and
Memorandum of Settlement under Section 89 of the Code of Civil
Procedure, 1908 read with Rules 24 and 25 of the Karnataka Civil
Procedure Mediation Rules, 2005. In view thereof, it is submitted
by the Petitioner that, the marriage certificate dated 3.1.2007
bearing entry No.2105/2006 and certificate of marriage
No.43/2007 ought to be cancelled by the Registrar.
7. However, by invoking the provisions of the Portuguese Code of Civil
Procedure, 1939 the Registrar has refused to cancel the marriage
certificate dated 3.1.2007 bearing entry No.2105/2006 and
certificate of marriage No. 43/2007. We have been informed by the
Learned Counsel for the parties that, in the State of Goa, the
Registrar in such matters applies the Portuguese Code of Civil Procedure,
1939 and treats a decree passed by any Indian Civil Court as a
foreign decree. In view of the Registrar’s objections, the parties
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have no option but to invoke the jurisdiction of this Court by filing
applications before the High Court under Article 1101 of the
st
Portuguese Code of Civil Procedure, 1939 . In the present case, the 1
Respondent submitted that she has no objection if the Registrar
cancels the marriage certificate dated 3.1.2007 bearing entry No.
2105/2006 and the certificate of marriage No. 43/2007.
8. However, for the purpose of dealing with the larger issue arising in
the present petition, the following question of law is framed by us.
Whether a decree passed by a Civil Court having
competent jurisdiction in India be construed as a
foreign decree under the Portuguese Code of Civil
Procedure, 1939?
th
9. The State of Goa was liberated from Portuguese Rule on 19
December 1961. Prior to the liberation of the State of Goa from
Portuguese Rule, there were two separate Codes governing Civil
Law in the State of Goa. The first is the Portuguese Civil Code
of 1867 . This Code is the substantive law, comprising 2538
Articles/Sections. It covers general provisions regarding the
Citizenship (Articles 1-16), Foreigners and Foreign Courts (Articles
7-31), Legal Persons (Articles 32-39), Domicile (Articles 40-54),
Absence (Articles 55-96), Incapacity/Minority (Articles 97-358),
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Original (Fundamental) Rights (Articles 359-368), Contracts,
Divorce, Children, Succession, Property Law (Articles 505-638,
2167-2380), Civil Wrongs (Torts) (Articles 2361-2538),
Prescription, Limitation, Possession.
10. The Second is the Portuguese Code of Civil Procedure, 1939 .
This Code is a procedural law, comprising 1580 Articles/Sections.
The Code covers procedures for suits and various other
proceedings, including Inventory Proceedings. In the Portuguese Civil
Code, 1867 , the first 16 Articles deal with matters of a general
nature. Article 17 of the Code provides that the provisions of the
Code are available in fullness to Portuguese citizens.
11. There is also a reference to ‘Foreign Courts’ in Articles 50 and 1101
to 1106 of the Portuguese Code of Civil Procedure, 1939 . The plain
reading of Article 17 onwards of the Portuguese Civil Code, 1867
makes it clear as to what is meant by ‘foreign’, ‘foreigner’ and
‘foreign court’. In terms of the provisions of the Portuguese Civil
Code, 1867 , it is clear that the word ' foreigner ' means 'one who is not a
Portuguese citizen' . Accordingly, for the purpose of the Portuguese Civil
Code, 1867 as well as Portuguese Civil Procedure Code, 1939 , the word
'foreign ’ is to be construed as referring to legal institutes or
institutions which are not Portuguese. Therefore, the word 'foreign'
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in the Portuguese Code of Civil Procedure, 1939 carries its natural and
ordinary meaning whether referring to persons
‘from another country’
or to Courts. There is no definition of the words 'foreign' or 'foreigner'
as such in the Portuguese Civil Code, 1867 and the Portuguese Code of
Civil Procedure, 1939 . From the statutory context of these provisions,
persons or Courts or otherwise relating to legal systems
it can only mean ‘
outside Portugal' .
12. After liberalisation, an Ordinance, being the Goa, Daman and Diu
th
(Administration) Ordinance, was promulgated on 5 March 1962.
Thereafter, the Goa, Daman and Diu (Administration) Act, 1962
was enacted. Both the Ordinance as well as the 1962 Act provided
th
that the laws applicable in Goa prior to the appointed date, i.e. 20
December 1961, would continue to be in force until amended or
repealed by the competent legislature or authority. Section 5 of the
1962 Act reads as follows:
“ 5. Continuance of existing laws and their
adaptation .—( 1 ) All laws in force immediately
before the appointed day in Goa, Daman and Diu or
any part thereof shall continue to be in force therein
until amended or repealed by a competent legislature
or other competent authority.
( 2 ) For the purpose of facilitating the application of
any such law in relation to the administration of
Goa, Daman and Diu as a Union Territory and for
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the purpose of bringing the provisions of any such
law into accord with the provisions of the
Constitution, the Central Government may within
two years from the appointed day, by order, may (sic
make) such adaptations and modifications, whether
by way of repeal or amendment, as may be necessary
or expedient and thereupon, every such law shall
have effect subject to the adaptations and
modifications so made.”
13. Thereafter, by virtue of The Goa, Daman and Diu (Extension of the
Code of Civil Procedure and the Arbitration) Act, 1965, the provisions,
inter alia , of the Code of Civil Procedure, 1908 came to be extended
to the Union territories of Goa, Daman & Diu with effect from
th
27 September 1965.
14. Section 3, 4 & 5 of The Goa, Daman and Diu (Extension of the Code of
Civil Procedure and the Arbitration) Act, 1965 reads as follows:
“3. Extension of Code of Civil Procedure and
Arbitration Act, 1940, to Goa, Daman and Diu. —
The Code of Civil Procedure, 1908, and the Arbitration
Act, 1940, as in force in the territories to which they generally
extend, are hereby extended to and shall be in force in Goa,
Daman and Diu.
4. Repeal and saving. — (1) So much of any law in force
in Goa, Daman and Diu as corresponds to the Code of Civil
Procedure, 1908, or the Arbitration Act, 1940, or any part
of the said Code or Act, as the case may be, shall stand
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repealed as from the coming into force of this Act in Goa,
Daman and Diu: Provided that the repeal shall not affect—
(a) The previous operation of any law so repealed or anything
duly done or suffered thereunder, or (b) Any right, privilege,
obligation or liability acquired, accrued or incurred under any
law so repealed, or (c) Any investigation, legal proceeding or
remedy in respect of any such right, privilege, obligation or
liability as aforesaid, and any such investigation, legal
proceeding or remedy may be instituted, continued or enforced
as if this Act had not been passed: Provided further that,
subject to the preceding proviso, notifications published,
declarations and rules made, places appointed, agreements
filed, awards made or filed, scales prescribed, forms framed,
appointments made and powers conferred under any law so
repealed shall, so far as they are consistent with the said Code
or, as the case may be, the said Act have the same force and
effect as if they had been respectively published, made,
appointed, filed, prescribed, framed and conferred under the
said Code or the said Act and by the authority empowered
thereby in such behalf. (2) In every law or notification passed
or issued before the commencement of this Act in which
reference is made to or to any Chapter or section or provision
of any law hereby repealed, such reference shall, so far as may
be practicable, be taken to be made to the said Code or, as the
case may be, to the said Act or its corresponding Part, Order,
section or rule.
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5. Rules of construction .— (1) In the Code of Civil
Procedure, 1908, and in the Arbitration Act, 1940,—
(a) Any reference to any provision of law not in force, or to
any functionary not in existence, in Goa, Daman and Diu
shall be construed as a reference to the corresponding law in
force, or to the corresponding functionary in existence, in that
Union territory: Provided that— (i) If any question arises as
to who that corresponding functionary is, or (ii) If there is no
such corresponding functionary, the Lieutenant Governor shall
decide as to who such functionary will be and his decision shall
be final; (b) Any reference to the State Government shall be
construed as a reference to the Central Government and also
as including a reference to the Lieutenant Governor. (2) For
the purpose of facilitating the application in relation to Goa,
Daman and Diu of the said Code or the said Act, any court
or other authority may construe it in such manner not affecting
the substance as may be necessary or proper to adapt it to the
matter before the court or other authority.”
15. Thus, the provisions of the Code of Civil Procedure, 1908, are
made applicable in the State of Goa in its entirety.
16. The applicability and status of the Portuguese Civil Code, 1867 came
to be considered by the Hon’ble Supreme Court in Jose Paulo
Coutinho V. Maria Luiza Valentina Pereira & anr. (2019) 20
SCC 85 . To deal with the issue arising out of the Portuguese Civil Code,
1867 the Hon’ble Court Supreme court framed issues for
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consideration, which included the question of whether the
Portuguese Civil Code, 1867 can be said to be a foreign law and
whether the principles of private international law are applicable.
(See para 12 of the judgment Jose Paulo Coutinho (supra)).
17. After considering all the aspects, the Hon’ble Supreme Court held
that:
15. The territories forming part of Goa, Daman and Diu
were part of the kingdom of Portugal. They were
annexed by the Government of India by
conquest on 20-12-1961 and became a part of
India by virtue of Article 1(3)(c) of the
Constitution. After acquisition by conquest,
these territories became part and parcel of
India, that is, Bharat. As pointed out earlier, for making
provision for administration of the said territories, the
President of India, exercising powers vested in him under
Article 123(1) of the Constitution on 5-3-1962
promulgated an Ordinance called the Goa, Daman and Diu
(Administration) Ordinance, 1962. This Ordinance was
replaced by an Act of Indian Parliament known as the Goa,
Daman and Diu (Administration) Act, 1962, which came
into effect from 5-3-1962. On the same day, the Constitution
was amended by the Constitution (12th Amendment) Act,
1962 whereby Goa, Daman and Diu were added as Entry
5 in Part II of the First Schedule to the Constitution with
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retrospective effect from 20-12-1961. These territories
of Goa, Daman and Diu were also included in
clause (d) of Article 240(1) of the Constitution
with effect from 20-12-1961. Thus, it is more than
apparent that Goa, Daman and Diu became an
integral part of India as a Union Territory of
India with effect from the date of its annexation
by conquest. Goa became a full-fledged State in
1987 .
16. The Civil Code may be a Code of Portuguese
origin but after conquest and annexation of Goa,
Daman and Diu, this Code became applicable to
the domiciles of Goa only by virtue of the
Ordinance and thereafter, by the Act. Therefore,
the Civil Code has been enforced in Goa, Daman
and Diu by an Act of the Indian Parliament and
thus, becomes an Indian law. This issue is no
longer res integra
.
22. We are clearly of the view that these laws
would not have been applicable unless
recognised by the Indian Government and the
Portuguese Civil Code continued to apply in Goa
only because of an Act of the Parliament of
India. Therefore, the Portuguese law which may
have had foreign origin became a part of the
Indian laws, and, in sum and substance, is an
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Indian law. It is no longer a foreign law. Goa is a
territory of India; all domiciles of Goa are
citizens of India; the Portuguese Civil Code is
applicable only on account of the Ordinance and
the Act referred to above. Therefore, it is crystal
clear that the Code is an Indian law and no principles
of private international law are applicable to this case. We
answer question number one accordingly.
(emphasis supplied)
18. In view thereof, it is clear that the Portuguese Civil Code, 1867 is not a
foreign law. The Portuguese Civil Code, 1867 is an Indian law. The State
of Goa is part of India and is governed by the Constitution of
India. Therefore, by applying the same principle, even the Portuguese
Code of Civil Procedure, 1939 , is also an Indian law.
19. Article 1100 of the Portuguese Code of Civil Procedure, 1939 mandates
that any judgment of a foreign court must be reviewed and
confirmed by the High Court under Article 1101, applying the tests
set out in Article 1102 of the Portuguese Code of Civil Procedure, 1939 .
20. The relevant Articles of the Portuguese Code of Civil Procedure,
1939 read as follows:
Article 1100-Foreign Judgments subject to review
and confirmation - Without prejudice to what is provided
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in treaties and special law, no judgment on private rights, passed
by a Foreign Court or Foreign Arbitrators, shall have effect in
Portugal, regardless the nationality of the parties, without the
foreign judgment having being reviewed and confirmed. Review
will not be required when the decision is relied upon in any
pending proceedings in Portuguese Courts, as matter of evidence
and is subject to appreciation by the Court deciding the matter.
Article 1101 –Jurisdiction-Review and Confirmation shall lie
before the High Court having jurisdiction at the place at which
the person against whom the judgment is sought to be enforced is
domiciled or resides.
If such a person has no domicile or residence in Portugal, the
High Court within who jurisdiction, the Petitioner is domiciled
or residing shall have jurisdiction, except where the judgment is
of patrimonial nature and it is to be enforced against the person
who has assets in Portuguese territory, because in such case
Revision can be asked in any of the High Courts where the assets
are situated.
When none of the requirements foreseen in the previous
paragraphs are satisfied, any of the High Courts will have
jurisdiction to entertain the matter.
Article 1102
– Requisites necessary for confirmation – In
order that the judgment be confirmed it is necessary: -
i) that there are no doubts about the authenticity of the document
on which the judgment is recorded nor about the intelligibility of
the decisions;
ii) that it has become res-judicata according to the law of the
country in which it was pronounced;
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iii) that it arises from a court having jurisdiction according to the
Portuguese Law rules relating to the conflict of jurisdiction;
iv) that the defence of litispendence or res-judicata based on a
case subject to a Portuguese Court is not available, unless it was
the foreign court which prevented the jurisdiction;
v) that the defendant has been duly summoned: except in a
matter which under Portuguese Law would not require initial
notice; and if the decree was passed against the defendant
immediately, due to non-filing of Written Statement in the suit,
in such event the summons should have been served on him
personally;
vi) that it does not contain decisions contrary to the principles of
Portuguese Public Order;
vii) that having been pronounced against a Portuguese National
it does not violate the provisions of Portuguese Private Law when
it had to be decided by the latter, according to the Portuguese
Law rules of Conflict of Laws.
§ Sole Paragraph – The provisions of this article are applicable
to an arbitral award so far as may be.
21. The above quoted Articles of the Portuguese Code of Civil Procedure,
rd
1939 , are quoted from the 3 edition of the book authored and
published by Advocate F. E. Noronha. In its note, it is mentioned
that the Authoritative Text of the Portuguese Civil Code, 1867 , and
Portuguese Code of Civil Procedure, 1939 along with notes and
comments, has been prepared by the author for the Government
of Goa and duly published in the Government Gazette, Series I
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No.29, dated 19.10.2018, and Series I No.46, dated 14.02.2019
respectively.
22. As held by the Hon’ble Supreme Court in Jose Paulo Coutinho
(supra) the Portuguese Civil Code, 1867 is not a foreign law;
consequently, even the Portuguese Code of Civil Procedure, 1939 is not
a foreign law. Therefore, after The Goa, Daman and Diu (Extension of
the Code of Civil Procedure and the Arbitration) Act, 1965, these Articles
of the Portuguese Civil Code, 1867 as well as the Portuguese Code of Civil
Procedure, 1939 are applicable in respect of some right, then the
same are applicable to judgments passed outside the territory of
India, and not to judgments passed by the Courts in India.
Therefore, the Portuguese Civil Code, 1867 or the Portuguese Code of
Civil Procedure, 1939 cannot be construed and interpreted to treat
the judgments and decrees of Indian Civil Courts as foreign
judgments. After the liberation, the local and special law of the State
of Goa cannot treat the rest of India as foreign territory.
23. The Code of Civil Procedure, 1908, is made applicable to the State
of Goa with effect from 15.06.1966. Section 13 of the Code of
Civil Procedure, 1908, contains a provision similar to Article 1102
of the Portuguese Code of Civil Procedure, 1939 . Section 13 of the Code
of Civil Procedure, 1908, reads as follows:
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“ Section 13. When foreign judgment not conclusive .
A foreign judgment shall be conclusive as to any matter thereby directly
adjudicated upon between the same parties or between parties under whom
they or any of them claim litigating under the same title except--
(a) where it has not been pronounced by a Court of competent jurisdiction;
(b) where it has not been given on the merits of the case;
(c) where it appears on the face of the proceedings to be founded on an
incorrect view of international law or a refusal to recognise the law of 1
[India] in cases in which such law is applicable;
(d) where the proceedings in which the judgment was obtained are opposed
to natural justice;
(e) where it has been obtained by fraud;
(f) where it sustains a claim founded on a breach of any law in force in 1
[India].”
24. Section 2 (6) of the Code of Civil Procedure, 1908 defines
‘foreign
. Section 2 (5)
judgment’ to mean a judgment of a foreign court
defines ‘foreign court’ to mean a court situated outside India
and not established or continued by the authority of the
Central Government
. Therefore, the definitions of ‘foreign
judgment’ and ‘foreign court’ as provided in the Code of Civil
Procedure, 1908, will be the binding definitions even for the
purpose of the Portuguese Civil Code, 1867 and the Portuguese Code of
Civil Procedure, 1939 All the references of and to the words 'foreign'
or 'foreigner' , ‘from another country’ and ‘foreign Court’, etc., in the
Portuguese Civil Code, 1867 and the Portuguese Code of Civil Procedure,
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1939 by necessary implications stand repealed and/or amended in
view of the applicability of the Code of Civil Procedure, 1908.
25. Therefore, the Registrar cannot treat any judgment and decree
passed by a Civil Court within India as a foreign judgment. If the
decree is passed by any Civil Court in India, then the provisions of
Articles 1100, 1101 and 1102 of the Portuguese Code of Civil Procedure,
1939 are not applicable. A decree passed by any Civil Court having
jurisdiction is not required to be reviewed and confirmed by the
High Court under Articles 1101 and 1102 of the Portuguese Code of
The decree passed by a Civil Court
Civil Procedure, 1939 .
established in India is binding on the Registrar, and the
Registrar is bound to abide by the same . Therefore, there was
no reason for the Registrar not to cancel the entry and the certificate
of marriage and make the consequential changes in the Register.
The objections raised by the Registrar in the present matter that the
decree passed by the Family Court, Bangalore ought to be reviewed
and confirmed by the High Court are arbitrary, perverse and
contrary to law. In view thereof, we quash and set aside the
requirement raised by the Registrar to get the decree passed by the
Family Court, Bangalore reviewed and confirmed by the High
Court under Article Articles 1101 and 1102 of the Portuguese Code
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Blinston Savio Fernandes
vs.
Leandra Marie Fernandes.
__________________________________________________
WP NO. 265/2026
of Civil Procedure, 1939 . We order and direct that the Registrar
(Respondent No. 2) shall cancel the marriage certificate
dated 3.1.2007 bearing entry no. 2105/2006 and certificate of
marriage no. 43/2007 , within a period of one week from the
date of uploading of this order.
26. We have been informed that there are many such applications
pending before the Registrar in the State of Goa, in which the
Registrar has raised objections under Articles 1100, 1101, and 1102
of the Portuguese Code of Civil Procedure, 1939 . Therefore, we deem it
appropriate to pass the following order and directions to the
Registrar (and all the sub-Registrars) in the State of Goa:
i) The Registrar (and all the sub-Registrars) shall not treat any
decree of a Civil Court established in India as a foreign
decree;
ii) The Registrar (and all the sub-Registrars) shall not refuse
registration or cancel entry by raising the objection that the
decree required to be reviewed and confirmed by the High
Court, if the decree is passed by the Court in India;
iii) If any applications are pending before the Registrar (and all
the sub-Registrars) in which the Registrar (and all the sub-
Registrars) has raised objection under Articles 1100, 1101
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Blinston Savio Fernandes
vs.
Leandra Marie Fernandes.
__________________________________________________
WP NO. 265/2026
and 1102 of the Portuguese Code of Civil Procedure, 1939 , then
such applications shall be disposed of by the Registrar (and
all the sub-Registrars) within a period of two weeks from
today in view of the law laid down in this judgment;
iv) The Registrar (and all the sub-Registrars) shall file a
compliance report within a period of three weeks from today
before the Registrar (Judicial) of this Court.
27. The Registrar (Judicial) of this Court is directed to send a copy of
this judgment to the State Registrar and all its subordinate Registrars
in the State of Goa.
28. The Rule is made absolute, and the Petition stands disposed
of in the above terms. No order as to costs.
29. Though we have disposed of the Petition, list it on the cause list
nd
dated 22 June 2026 under the caption ‘For Compliance’.
30. This order will be digitally signed by the Private Secretary/Personal
Assistant of this Court. All concerned will act on the production
by fax or email of a digitally signed copy of this order.
[AMIT S. JAMSANDEKAR, J.] [VALMIKI MENEZES, J.]
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