Shri Kulwantsingh Budhsingh ... vs Shri Budhsingh Mithasingh Anand
2017 Latest Caselaw 6312 Bom

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

                                Date : 16th August, 2017.


CALLED FOR DIRECTIONS:
9. TS/22/2008   Ms. Chaitrali Thakur I/b Divekar & Co.,
   TP/490/2007  Advocate for Plaintiffs/Petitioners.

                             P.C.: 1.       In     this     Petition,         Letters         of
                                     Administration was issued on 29th July
                                     2013. In view of Affidavit dated 7 th April
                                     2017,       Petitioners      have         come         for
                                     amendment by way of adding some
                                     more        assets        and        consequential
                                     amendment of Letters of Administration
                                     thereafter.          Advocate      for     Petitioners
                                     states that properties mentioned in the
                                     Schedule to the Affidavit, to be added in
                                     the Petition, are bequeathed by the
                                     deceased to the Petitioners herein and
                                     one Rajendra Kaur Anand. Advocate for
                                     Petitioners states that said Rajendra
                                     Kaur Anand is widow of Inderjit Singh
                                     Anand of the deceased.                Advocate for
                                     Petitioner     further      states         that      said
                                     Rajendra Kaur Anand is ready and willing
                                     to give her consent and ready to appear
                                     before this forum for giving said consent.
                                     Hence,      Advocate      for     Petitioners          are
                                     directed to inform adjourned date and
                                     time to said Rajendra Kaur Anand to
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                                     remain present before this forum on the
                                    next occasion.         On her application,
                                    matter is adjourned to 23rd August 2017.




16.08.2017

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

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