Ezra Moses Mapgaonkar vs Ariel Solomon @Arial Solomon ...
2017 Latest Caselaw 6310 Bom

ary                             Before: Shri S.P. Mathkar,
                                       Addl. Registrar (O.S.)/
                                       Addl. Prothonotary and Senior Master

                                Date : 16th August, 2017.

CALLED FOR DIRECTIONS:
5. CHOL/849/2017 Ms. Kinjal Shah I/b Solomon & Co., Advocate
   TP/1722/2016  for Petitioner.

                             P.C.: 1.       This Chamber Order is taken out
                                     for    service     of     Citation         upon       "all
                                     concerned"         by   way         of     substituted
                                     service by publication.


                                     2.     This matter earlier appeared on
                                     board on 9th August 2017, when it was
                                     adjourned to today's date, since no
                                     justification was given in Affidavit in
                                     Support of Chamber Order.                         Today,
                                     Advocate         for      Petitioner             tenders
                                     Additional Affidavit of the Petitioner
                                     dated 14th August 2017.                   Perused the
                                     same. It is, inter alia, mentioned in the
                                     said     Affidavit      that      deceased            was
                                     governed by Indian Succession Act 1925
                                     and he died unmarried and both the
                                     parents of the deceased predeceased
                                     him and the deceased had no brothers
                                     and sisters and as per knowledge of the
                                     Petitioner, the deceased has no relative,
                                     no     surviving     heirs     or        next    of      kin
                                     according to Indian Succession Act by
                                     which he was governed.
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                                     4.       It is informed that the said Petition
                                    is pending till date.


                                    5.       In view of above, Chamber Order
                                    allowed       except    bracketed          portion.
                                    Signed separately.




16.08.2017

Addl. Registrar (O.S.)/ Addl. Prothonotary and Senior Master

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