Bombay High Court
Ida F.Fernandes vs Cecila Fernandes And Ors. on 15 October, 2025
Pallavi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
H. C. SUIT NO. 4287 OF 2000
(BCCC SUIT NO. 9046 of 2000)
Ida Fernandes .... Plaintiff
v/s.
Cecila Fernandes & Ors. .... Defendants
Mr. Rajesh Karande, Section Officer of the Court Receiver present.
Mr. Vitthal Dudhani, Clerk of Court Receiver present.
Before : Mrs. Shonali K. Dighe
Commissioner for Taking Accounts
Date : 13th October, 2025
CALLED FOR DIRECTIONS:
Sr.no.10 1. Heard Representative of the Court
Receiver. In the present matter, the office of
Court Receiver has filed -
Further Accounts for the period from
1st January, 2020 to 31st December, 2022
and 1st January, 2023 to 31st December, 2023
and 1st January, 2024 to 31st December, 2024.
2. This Office has already scrutinized and
verified the Statement of Accounts with the
vouchers submitted by Office of the Court
Receiver for Further Accounts for the period
from 1st January, 2020 to 31st December, 2022.
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Office is therefore directed to issue warrant
for the said period. Warrant made returnable
on 10th December, 2025.
3. Section Officer of this office submits that
they have scrutinized further Statement of
Accounts for the period from Further
Accounts for the period from 1st January, 2023
to 31st December, 2023 and there are
missing vouchers for which they will send
E-mail to the office of the Court Receiver.
He further submits that office of the Court
Receiver has not submitted voucher file
for the Statement of Accounts for the period
from 1st January, 2024 to 31st December, 2024
4. In view of above, matter is adjourned
th
to 10 December, 2025. Office of the
Court Receiver is directed to comply with
aforesaid directions.
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