UMAKANT BHALCHANDRA KENKRE Vs. SRICRISHNA BALCHANDRA KENKRE

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith and is heard by consent.

(2.) ON first hearing this Court had passed following order :-

(3.) RESPONDENT has appeared. Petition is opposed on the ground that the endorsement at the bottom of the document sought to be produced is an ordinary/typed copy of a power of attorney. Therefore, even if the endorsement is proved, it does not prove the power of attorney and therefore it is urged that the petition be rejected.