Bombay High Court
Krishnaraj Pratap Thaker vs Yatin Hariram Ruparel And Ors And ... on 8 August, 2024
Author: N. J. Jamadar
Bench: N. J. Jamadar
14-IA(L)-9968-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION NO. 392 OF 2021
IN
TESTAMENTARY PETITION NO. 377 OF 2008
Bhavana Harish Ruparel And Ors ...Applicants
Versus
Yatin Hariram Ruparel and Ors. ...Respondents
WITH
INTERIM APPLICATION (L) NO. 3334 OF 2021
IN
TESTAMENTARY PETITION NO. 377 OF 2008
Yatin Hariram Ruparel ...Applicant
Versus
Shantadevi Ruparel ...Respondent
WITH
INTERIM APPLICATION NO. 2376 OF 2022
IN
TESTAMENTARY PETITION NO. 377 OF 2008
Krishnaraj Pratap Thaker ...Applicant
Versus
Yatin Hariram Ruparel And Ors &
Shantadevi Ruparel (deceased) ...Respondents
WITH
INTERIM APPLICATION (L) NO. 8791 OF 2022
IN
TESTAMENTARY PETITION NO. 377 OF 2008
Mr.Yatin Hariram Ruparel ...Applicant
Versus
Shantadevi Hariram Ruparel ...Respondent
WITH
INTERIM APPLICATION (L) NO. 9968 OF 2022
IN
TESTAMENTARY PETITION NO. 377 OF 2008
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14-IA(L)-9968-2022.doc
Yatin Hariram Ruparel ...Applicant
Versus
Shantadevi Ruparel (deceased) ...Respondent
WITH
INTERIM APPLICATION (L) NO. 15054 OF 2021
IN
TESTAMENTARY PETITION NO. 377 OF 2008
Ashwin Hiraram Ruparel ...Applicant
Versus
Mr.yatin Hariram Ruparel And Anr. ...Respondents
***
Mr. Omkar Pradhan a/w Avesh Harshan i/by Bose and Mitra and
Co. for original petitioner No.2 and applicant in
IA(L)/2376/2022.
Ms.Khushboo Rupani i/by HSA Advoates for Applicant in
IA/392/2021.
Mr. S. C. Naidu a/w Pradeep Kumar and Omkar Kulkarni for
Petitioner No.1/Applicant in IA(L)/8791/2022.
Mr. Anoshak Daver a/w Viraj Jadhav for Respondent No.1 in
IA/392/2021.
***
CORAM : N. J. JAMADAR, J.
DATE : 8th AUGUST 2024 PC.:
1. Heard the learned Counsel for the petitioner No.2.
2. The submissions of Mr. Naidu, the learned Counsel for Petitioner No.1 remained inconclusive.
3. Stand over to 27th August 2024.
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1. Heard the learned Counsel for the parties.
2. Mr.Naidu, the learned Counsel for the Applicant submits that as the applicant has relinquished the Administratorship and thereupon by an order dated 5th April 2023, this Court has appointed an Administrator and the Court appointed Administrator has instituted the Suit in the Court at Panvel, the instant application preferred by the applicant seeking permission to sell the property situated at Panvel, does not survive.
3. The order dated 5th April 2023 records that, the Administrators agreed to relinquish and Mr.Anoj Menon, Solicitor came to be appointed to act as an Administrator.
4. In view of the said development, the instant Application does not survive and, accordingly, stands disposed.
(N. J. JAMADAR, J.)
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