Sou. Rajani Siddheshwar Shete And ... vs Hanmantrao Vasantrao Mahajan And ...
2022 Latest Caselaw 915 Bom

                       (19)-WP-774-22.doc.


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
          Digitally
          signed by

                                         WRIT PETITION NO.774 OF 2022
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
          2022.01.25
          17:29:56

                       Sou. Rajani Siddheshwar Shete and Ors.                ..Petitioners
          +0530




                             Versus
                       Shri. Hanmantrao Vasantrao Mahajan and Ors.           ..Respondents

                       Mr. Prajakt M. Arjunwadkar, for the Petitioners.


                                                     CORAM : NITIN W. SAMBRE, J.

DATE : 25th JANUARY, 2022 P.C.

1. Contentions of Mr Prajakt Arjunwadkar, learned counsel for the petitioners are that even if respondent No.1 is real brother of the petitioners, is a nominee. At the most he can be care taker of the amount but not owner of the same. He has drawn support from the judgments of the Hon'ble Apex Court in the matter of Vishin N. Khanchandani and Anr. Vs. Vidya Lachmandas Khanchandani and Anr. Reported in (2000) 6 SCC 724 and Ram Chander Talwar and Anr. Vs. Devender Kumar Talwar and Ors. reported in (2010) 10 SCC 671.

2. In view of above, issue notice to the respondents, for final disposal, returnable on 28th February, 2022.

3. Service by alternate mode is permitted.

                                                                 [NITIN W. SAMBRE, J.]

                       BGP.                                                         1 of 1