SANTANA PEREIRA Vs. RAMESH KRISHNA MAYEKAR

JUDGEMENT

(1.) HEARD Ms. A. Valadaris, learned counsel appearing for the petitioner.

(2.) ADMIT . Heard forthwith.

(3.) DURING the course of the hearing of the above petition, the learned counsel appearing for the petitioners states that she will clear all office objections raised by the Registry within three weeks time.