Bombay High Court
Kamalrukh Wajid Khan vs Wajid Sharafat Khan (Deceased) on 7 April, 2021
Author: G.S. Patel
Bench: G.S. Patel
21-IAL8365-21-IN-TPL3828-21.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION (L) NO. 8365 OF 2021
IN
TESTAMENTARY PETITION (L) NO. 3828 OF 2021
Kamalrukh Wajid Khan ...Petitioner
And
Wajid Sharafat Khan ...Deceased
Mr Zubin Behramkamdin, with Bahraiz Irani, & Behzad Irani, for
the Applicant/Petitioner.
Mr BG Saraf, with Pratibha Bangera, for Respondents Nos. 1 and 2.
Mr Kunal Chheda, Respondent No. 3, present.
CORAM: G.S. PATEL, J (Through Video Conferencing) DATED: 7th April 2021 PC:-
1. Heard through video conferencing.
2. Mr Saraf appears for Respondents Nos. 1 and 2. He makes a statement in terms of prayer clause (a) and says that this statement will continue until the next date. The Respondents will fle an Affidavit in Reply on or before 21st April 20il21. The Reply is to disclose the entire estate of the deceased the late Mr Wajid S Khan along with the necessary tax returns and their accompanied Page 1 of 2 7th April 2021 ::: Uploaded on - 09/04/2021 ::: Downloaded on - 05/09/2021 17:02:29 ::: 21-IAL8365-21-IN-TPL3828-21.DOC computation of income or sale. Also required will be the returns of the Limited Liability Company in which the deceased had an interest. All other similar commercial entities in which the deceased had any interest or share (apart from regular investments) are also to be disclosed with their complete fnancials.
3. At present, I will list the matter on 23rd April 20il21.
4. So far as Respondent No. 3 is concerned, and who is represented by Mr Kunal Chheda, he used to be the Chartered Accountant of the deceased. Mr Chheda says that his client returned over all papers in July 20il20il and has no documents pertaining to the estate of the deceased. So noted.
5. The additional compilation of documents tendered by Mr Behramkamdin for the Applicant is taken on record.
6. All concerned will act on production of an ordinary copy of this order.
(G. S. PATEL, J) Page 2 of 2 7th April 2021 ::: Uploaded on - 09/04/2021 ::: Downloaded on - 05/09/2021 17:02:29 :::