Bombay High Court
Jehan Darius Motashaw vs Coomi Sam Motashaw (Deceased) on 21 December, 2021
Author: R.I. Chagla
Bench: R.I. Chagla
4-TP-441-21.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
TESTAMENTARY PETITION NO. 441 OF 2021
Mr. Jehan Darius Motashaw ...Petitioner
And
Mrs. Coomi Sam Motashaw ...Deceased
WITH
WILL NO. 170 OF 2021
IN
TESTAMENTARY PETITION NO. 441 OF 2021
----------
Mr. Dinesh Arjun Wani i/by Jayant Arjun Wani for the
Petitioner.
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CORAM : R.I. CHAGLA J
DATE : 21 December 2021
ORDER :
1. Learned Counsel appearing for the Petitioner seeks SHARAYU leave to withdraw the above Testamentary Petition PANDURANG KHOT Digitally signed by unconditionally.
SHARAYU PANDURANG KHOT Date:
2021.12.21 17:54:52 +0530
2. The Testamentary Petition is disposed of as withdrawn.
1/24-TP-441-21.doc
3. Court fees are to be refunded in accordance with the Rules. For the purposes of Section 43 of the Maharashtra Court Fees Act and the proviso to that Section, today's date is the date of making a claim for repayment. The Prothonotary & Senior Master will issue a certifcate for a refund of Court Fees computed according to the Rules. He will act on production of an authenticated copy of this order without requiring a separate application.
[R.I. CHAGLA J.] 2/2