Sanjay Shivram Mohite And 2 Others vs Shivram Hari ...
2017 Latest Caselaw 7902 Bom

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

Date : 27th September, 2017.

CALLED FOR DIRECTION:

5. CHOL/1104/2017 Mr. Siddharth Desai i/b Siddiquee Rizwan TP/586/2006 Alam, Advocate for Petitioner.

P.C.: 1. This Chamber Order is taken out for service of Citation upon Deepak Ashok Jagwani, one of the legal heirs of the deceased as per Schedule annexed to the Chamber Order.

2. Perused Affidavit in Support of Chamber Order. It is, inter alia, mentioned in the said Affidavit that due to office objections, publication of Citation to said Deepak Ashok Jagwani, the publication of Citation is required.

3. Advocate for Petitioner states that as mentioned in Schedule, publication of Citation is required in newspaper circulated in Singapore. In the Affidavit, it is mentioned that said Deepak Ashok Jagwani was lastly residing at Singapore. In Petition, it is mentioned that whereabouts of said Deepak Ashok Jagwani is not known. Deceased

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