Prerit Sunil Kharade vs Prerna Dnyanraj Ghokhale And Ors
2017 Latest Caselaw 6230 Bom

Citation : 2017 Latest Caselaw 6230 Bom
Judgement Date : 16 August, 2017

Bombay High Court

Prerit Sunil Kharade vs Prerna Dnyanraj Ghokhale And Ors on 16 August, 2017

Bench: Rajesh G. Ketkar

                                         1                            18-TS-105-2017

Shailaja          
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

           TESTAMENTARY AND INTESTATE JURISDICTION

                TESTAMENTARY SUIT  NO. 105 OF 2017
                               IN
              TESTAMENTARY PETITION NO. 2011 OF 2016

Mr. Preerit Sunil Kharade                         ]       Petitioner 
            Vs.
Mrs. Prerna Dnyanraj Gokhale & Ors.               ]       Caveators/
                                                          Defendants
                                ......
Ms. Madhuri Gaikwad i/b M.G. Legal, for plaintiff.
Mr. B.G. Saraf, for defendant. 
                                ......

                                                 CORAM  :   R.G. KETKAR, J.

                                                DATE      :   16 th  AUGUST, 2017.
P.C.

Heard Ms. Gaikwad, learned Counsel for the petitioner and Mr. Saraf, learned Counsel for the caveators/defendants.

2. Perused the order dated 26th July, 2017 [Coram: R.D. Dhanuka, J.]. By that order, bailable warrant was issued to Yashwant Sawant in the sum of Rs. 25,000/- returnable on 16 th August, 2017 at 11.00 a.m. The plaintiff was permitted to serve Mr. Sandeep Paradkar by pasting witness summons on the conspicuous part of the outer door of his residence. Summons was made returnable on 16th August, 2017.

3. In pursuance thereof, Yashawant Sawant and Sandeep

2 18-TS-105-2017

Paradkar are present in the Court. They are said to be attesting witnesses to the last Will dated 4th May, 2011 executed by Shobha Narayan Kharade.

4. Ms. Gaikwad states that within one week from today, she will prepare affidavits of examination-in-chief of attesting witnesses and will hand over copies of the same at the residence of the attesting witnesses. Attesting witnesses assure that they will ensure that the affidavits are accepted. Witnesses assure that they will remain present as and when required by the Court. In view of assurance of attesting witnesses, bailable warrant issued is discharged. S.O after two weeks.

[R.G. KETKAR, J.]