KAUSABAI DATTATRAY DALVI Vs. MIRABAI SUBHASH GANGURDE

JUDGEMENT

(1.) This is an application for bringing the Applicants on record as legal representatives of the original sole Petitioner Dattatraya Madhav Dalavi who died on 27/7/2019.

(2.) I have heard learned counsel for the parties.

(3.) The learned counsel for the Applicants states that after the death of the sole Petitioner steps were taken to file the Application of which the registration was refused on account of the fact that the office had noticed some discrepancy in the name of the sole Petitioner as recorded in the death certificate. The Applicants obtained a corrected death certificate from Gram Panchayat, after which the Application was restored.