Bombay High Court
Nilesh Deshbandhu Gupta vs Desh Bandhu Gupta (Deceased) on 14 November, 2018
msm Before: Shri K.K. Trivedi,
Addl. Registrar (O.S.)/
Addl. Prothonotary and Senior Master
Date : 14th November, 2018.
MENTIONED, NOT ON BOARD:
3. TP/1719/2018 Mr. Cyril Amarchand Mangaldas, Advocate for
Petitioner.
P.C.: 1. As per praecipe dated 2nd November
2018, Advocate for Petitioner is seeking to
carry out corrections in prayer of the Petition
as per requisition No.2. And securing further
order to extend the time to correct the
Petition which was allowed to be carried out
vide Order dated September 11, 2018. The
correction proposed is to add the following
words after the line "The Petitioner therefore
prays that this Hon'ble Court be pleased to
grant probate of the will having effect
throughout the State of Maharashtra"
appearing at page 5 of the Petition.
"since the remaining executors, viz. Mrs.
Manju D. Gupta and Mrs. Vinita Gupta have
reserved their right to apply for probate of the
Will."
2. Moreover it is requested to dispense
with re-verification of the Petition as was
permitted by the Order dated September 11,
2018 since the averment in support of
1 of 2
::: Uploaded on - 15/11/2018 ::: Downloaded on - 16/11/2018 01:05:37 :::
the amendment proposed as above has
already been sworn on oath at paragraph 4 of
the the Petition and Affidavits in support of
the statement have been annexed as Exhibit
C and D of the Petition.
3. Perused praecipe. Since corrections to
be carried out are minor in nature.
Corrections allowed as per praecipe, if
Petition is pending. Advocate for Petitioner to
put date and initial against the said
corrections. Corrections to be carried out
within three weeks from today.
14.11.2018Addl. Registrar (O.S.)/ Addl. Prothonotary and Senior Master 2 of 2 ::: Uploaded on - 15/11/2018 ::: Downloaded on - 16/11/2018 01:05:37 :::