Keyur Madhusudan Shah vs Nikhil Madhusudan Shah
2021 Latest Caselaw 14297 Bom

                                                               907-TS-84-2012 IN TP-494-2009.DOC




                      Arun



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             TESTAMENTARY AND INTESTATE JURISDICTION
                                   TESTAMENTARY SUIT NO. 84 OF 2012
                                                         IN
                               TESTAMENTARY PETITION NO. 491 OF 2009


                      Keyur Madhusudan Shah                                          ...Plaintiff
                            Versus
                      Nikhil Madhusudan Shah                                      ...Defendant


                      Mr Anosh Sequeira, with Vrinda Daga, Ujwala Shetty, i/b Vrinda
                           Daga, for the Plaintiff.
                      None for the Defendant.


                                             CORAM: G.S. PATEL, J
                                             DATED: 1st October 2021
                      PC:-

                      1.

Although I reserved judgment, I find that the compilation tendered by the Petitioner is wholly inaccurate and incomplete. The Advocates for the Petitioner are to tender a corrected compilation ARUN RAMCHNDRA on or before Monday, 4th October 2021. SANKPAL

Digitally signed by ARUN

2. All concerned will act on production of a digitally signed copy RAMCHNDRA SANKPAL Date: 2021.10.04 10:54:25 +0530 of this order.

(G. S. PATEL, J)

1st October 2021