ABHIJIT VIJAY SARTAPE Vs. KRANTI MANOHAR GANGANE

JUDGEMENT

(1.) RULE made returnable forthwith. Heard finally, by consent of the learned Counsels appearing for the parties.

(2.) THE challenge in this Writ Petition is to the order dated 15.3.2012 passed by the learned Civil Judge, S.D., Pandhapur rejecting the application below Exhibit 65 for amendment of the application for Probate, registered as Civil Misc. Application No.36 of 2006. The application is rejected on two grounds that it was after period of 5 years and that no opportunity to public at large will be provided for raising an objection.

(3.) IN the present case also, it is not disputed by the learned Counsels appearing for the parties that the proceedings for granting probate should not have been filed. The learned Counsel for the Respondents also does not dispute that the proceedings for issuance of letters of administration can be filed at this stage. However, it is subject to the objection about its maintainability.