Bombay High Court
S. Manjit Singh Kesar Singh Kohli vs Ram Kaur Kesar Singh Kohli (Deceased) on 30 August, 2019
Author: A.K. Menon
Bench: A.K. Menon
13-CST-184-19.doc
Dixit
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
CHAMBER SUMMONS NO.184 OF 2019
IN
TESTAMENTARY PETITION NO.2306 OF 2016
S. Manjit Singh Kesar Singh Kohli ....Applicant
In the matter between
S. Manjit Singh Kesar Singh Kohli ....Petitioner
Ram Kaur Kesar Singh Kohli ....Deceased
Mr. Naval Gamadia, with Ms. Amla Shejwadkar, i/by M.T. Miskita & Co., for
the Applicant-Original Petitioner.
CORAM : A.K. MENON, J.
DATED : 30TH AUGUST, 2019.
P.C. :
1. This chamber summons seeks an amendment to the schedule to the grant, to carry out certain additions to the schedule. The grant was issued on 10th August 2017.
2. Today, it is submitted that all the four heirs, who had consented to the grant, have consented to the amendment as well. Learned counsel for the applicant-petitioner relies upon the affidavits-of-consent dated 8 th August 2019 of Mrs. Rabinder Kaur Sahni; 7th August 2019 of Mrs. Inderjit Kaur 1/2 ::: Uploaded on - 31/08/2019 ::: Downloaded on - 01/09/2019 00:08:06 ::: 13-CST-184-19.doc Sabharwal; 8th August 2019 of Mr. Amarjit Singh Kohli and 7 th August 2019 of Mrs. Narinder Kaur Kohli.
3. In view of these consent affidavits, the chamber summons is allowed in terms of prayer clauses (a) and (b). Amendment to be carried out within four weeks from today. The original grant shall be surrendered within two weeks from today.
4. The chamber summons is disposed in the above terms.
(A.K. MENON, J.) 2/2 ::: Uploaded on - 31/08/2019 ::: Downloaded on - 01/09/2019 00:08:06 :::