Rekha Naresh Mehta vs Devendra Pranlal Mehta
2026 Latest Caselaw 5408 Bom

Citation : 2026 Latest Caselaw 5408 Bom
Judgement Date : 21 May, 2026

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Bombay High Court

Rekha Naresh Mehta vs Devendra Pranlal Mehta on 21 May, 2026

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         TESTAMENTARY AND INTESTATE JURISDICTION

               INTERIM APPLICATION (L) NO. 11498 OF 2026
                                 IN
                     CAVEAT (L) NO. 7037 OF 2026
                                 IN
              TESTAMENTARY PETITION NO. 1936 OF 2023

      Perused Praecipe dated 18.05.2026 submitted by Advocate for Caveator
and contents mentioned therein.

      On considering contents of Praecipe, in the interest of justice, by way of
super last chance, time is granted to Applicant to remove office objections on
the Interim Application (L) No. 11498 of 2026 and get the same registered
and / or numbered by uploading / filing compliance praecipe, on or before
01.06.2026

, failing Interim Application to stand rejected for non-compliance of O.S. Rule 986.

Caveator to remove office objections in Caveat and get the same registered and/or numbered by uploading / filing compliance praecipe, within two weeks from the date of decision / outcome of Interim Application filed for condonation of delay, failing Caveat to stand rejected for non-compliance of office objections under O.S. Rule 986.

Date : 21.05.2026 Prothonotary and Senior Master