Dilip Vallabhdas Bhatia vs Vallabhdas Ranchoddas Bhatia ...
2019 Latest Caselaw 87 Bom

Ratna



                                          Before : SHRI. K.K. TRIVEDI
                                                   Addl. Registrar (O.S.) /
                                                   Addl. Prothonotary and Senior Master

                                          Date    : 20th November, 2019

                                   CALLED FOR DIRECTIONS

950) TP/1929/2019                      Mr. Sunny Shah i/b. Mr. Jatin Sheth, Advocate
                                       for Petitioner

                                       P. C. : Perused the Petition. Petition is for Letters
                                               of Administration with Will. The deceased,
                                               Vallabhdas R. Bhatia died on 05.01.1987
                                               leaving behind Will dated 28.02.1981.

                                              Petitioner is one of the legatee under the
                                              Will. Delay has been explained in para 11
                                              of the Petition. Names of the legal heirs are
                                              described in the Petition. Citation has been
                                              served and Affidavit has been filed to that
                                              effect.

                                              Deceased has appointed Executor. However,
                                              he expired on 08.09.1981. Properties are
                                              described statewise in Schedule-I. All the
                                              legal heirs have given consent. One of the
                                              Attesting Witnesses to the Will has filed
                                              Affidavit and affirmed the execution of the
                                              Will.      Administration    Bond       with
                                              identification proof has been filed with the
                                              name of the Surety. All the compliances
                                              are made.        Office may issue grant.
                                              Removed from board.




                                                          Addl. Registrar (O.S.) /
20.11.2019

Addl. Prothonotary and Senior Master