SUBHADRA ANANT KESARKAR Vs. RUKMINI VITHOBA KHEDEKAR

JUDGEMENT

(1.) This Court had on 25/3/2025 passed the following order:

(2.) In view of the requisition raised by the Testamentary Registrar, Ms. Chavan, Learned AGP, on instructions, submits that the State Government has issued a notification dtd. 9/8/2024, which reads thus:

(3.) In light of this, it is her submission that it should apply to all widows in cases for application for probate, letters of administration, succession certificate and legal heirship certificate irrespectively. With this clarification, nothing further remains.