Bombay High Court
Sharafat Hussain Noormohamad Khan vs Rehmat Ali Sharafat Hussain Khan ... on 22 September, 2022
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
6.gpl.27603.22..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
GUARDIANSHIP PETITION(L) NO. 27603 OF 2022
ANJALI Digitally signed by
ANJALI TUSHAR
TUSHAR ASWALE
Date: 2022.09.22
ASWALE 14:34:39 +0530
Sharafat Hussain Noormohamad Khan ..Petitioner
Mr. S. P. Srivastava, for the Petitioner.
CORAM:- B. P. COLABAWALLA,J.
DATE :- SEPTEMBER 22, 2022.
P. C.:
The above Petition is filed by the Petitioner who is the biological father of the minor Master Rehmat Ali Sharafat Hussain Khan seeking to be appointed as the guardian of the person and property of the minor. The office has taken the objection that the Petitioner being the natural guardian of the minor, a Guardianship Petition would not lie and the Petitioner would have to file a Miscellaneous Petition seeking permission of the Court to sell the property of the minor.
2 In light of this objection, the learned counsel appearing on behalf of the Petitioner seeks leave to withdraw the above Guardianship Aswale page 1 of 2
6.gpl.27603.22..doc Petition with liberty to file an appropriate Miscellaneous Petition seeking permission of this Court for sale of the property of the minor. 3 In these circumstances, the Guardianship Petition is dismissed as withdrawn with liberty as prayed. 4 This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
( B. P. COLABAWALLA, J. )
Aswale page 2 of 2