Bombay High Court
John D Souza And Ors vs Joseph Philip D Souza (Resp ) And Merwyn ... on 29 November, 2018
JSB
Before: Aniruddha M. Chandekar
Prothonotary & Senior Master.
Date: 29th November, 2018
CALLED OUT THIRD PARTY APPLICATION FOR DIRECTION :
29. TPACL/298/2017 ) Applicant is present in person.
S/744/1934 )
) P.C.: Instant Application is filed by the Third
) Party Applicant seeking certified copy of entire
) records and proceeding.
)
) Perused Affidavit in support dated 29.11.2018
) According to the Applicant, Applicant is grandson
) of original Defendant and in possession of
) property involved in the captioned Suit. Applicant
) is in need of certified copy for sale /
) redevelopment of the property involved in the
) captioned Suit. Affidavit of Service is already on
) file. None appeared to resist instant Application.
)
) Considering the contention of the Applicant that
) Applicant is the grandson of original Defendant,
) Applicant is entitled for certified copy.
)
) In view thereof, the present Application is
) granted, as prayed. Office to issue certified copy
) to the Applicant upon deposit of requisite charges.
) Applicant is strictly directed not to use certified
) copy for any other purpose except for the purpose
) mentioned in Affidavit in support dated
) 29.11.2018.
29-11-2018Prothonotary and Senior Master ::: Uploaded on - 05/12/2018 ::: Downloaded on - 30/12/2018 11:15:07 :::