Bombay High Court
Rakesh Gujral vs Eden George Wallace (Deceased) on 24 September, 2019
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
TESTAMENTARY PETITION NO. 21 OF 2017
Rakesh Gujral ....Petitioner
V/S
Eden George Wallace (deceased) ....Respondent
CORAM : A. K. MENON, J
DATE : 24th September, 2019
P.C. :
On account of paucity of time the matter stand adjourned to as per
CMIS. If ad-interim relief is granted and is operative till today, the same will operate till the next date. If ad-interim relief not granted for limited period the said order will remain unaffected.
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