ARYA VAIBHAV UMBARJE Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith and heard finally by consent of parties.

(3.) Although there are several validities existing in the Petitioner's paternal family, she submitted two validity certificates to the Scrutiny Committee. They were the validities issued to Nilappa Mandleshwar Umbarje on 7/1/2010 and Rutvik Ramchandra Umbarje issued on 10/3/2014 by Committee at Pune.