Manjeet Kaur vs Jasbirsingh Trilochansingh Gandhi
2026 Latest Caselaw 5410 Bom

Bombay High Court

Manjeet Kaur vs Jasbirsingh Trilochansingh Gandhi on 21 May, 2026

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

CAVEAT (L) NO. 2907 OF 2025 IN TESTAMENTARY PETITION NO. 5150 OF 2024

Perused Praecipe dated 18.05.2026 submitted by Advocate for Caveator and contents mentioned therein. It is contended therein that Caveator has filed Interim Application (L) No. 17772 of 2026 for condonation of delay caused in filing Caveat and Affidavit in support of Caveat.

Office to scrutinize Interim Application (L) No. 17772 of 2026. Applicant to remove office objections on the Interim Application (L) No. 17772 of 2026 and get the same registered and / or numbered by uploading / filing compliance praecipe, within two weeks from the date of scrutiny, 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 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