XAVIER TRAVASSO Vs. RADHABAI KRISHNA LATAO

JUDGEMENT

(1.) HEARD Ms. Patil, learned Counsel appearing for the Petitioners and Shri Kamat, learned Counsel appearing for the Respondents.

(2.) ADMIT . Heard forthwith with the consent of the learned Counsel.

(3.) THIS is an application challenging the Order passed by the learned Registrar dated 24.02.2012, whereby Stamp No. 2110 of 2011 came to be dismissed as the requisite death certificate was not attached to the application to bring the legal representatives of the deceased on record.