CHAMPAVATI SHYAM NAIK Vs. UMABAI B. PARULEKAR

JUDGEMENT

(1.) HEARD Mr. V. Parshekar, learned counsel appearing for the petitioner.

(2.) ADMIT .

(3.) DURING the course of the hearing of the above petition, the learned counsel appearing for the petitioner points out that there were office objections raised by the learned Registrar with regard to the legitimacy of some of the documents produced by the petitioner which could not be cleared as according to him the petitioner is the senior citizen and he was unable to give instructions to him to take the remedial measures. The learned counsel further submits that he will clear all office objections within four weeks.