Bombay High Court
State Bank Of India vs All India State Bank Officers ... on 2 March, 2021
Author: G.S. Patel
Bench: G.S. Patel
21-MPT-18-2020.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
MISCELLANEOUS PETITION NO. 18 OF 2020
Manoj M Chouhan ...Petitioner
Sohil Rajendra Chouhan ...Deceased
Mr Siddharth Desai, for the Petitioner.
Mr Piyush Shah, with Mr Chirag Unadkat and Mr Karan Gandhi,
for the society.
CORAM: G.S. PATEL, J
DATED: 2nd March 2021
PC:-
1.The society is present in Court. It's Advocate's vakalatnama will be feld in the course of the week. The Registry will accept the vakalatnama even if the society is not made a party to the ARUN RAMCHANDRA proceedings.
SANKPAL Digitally signed by ARUN RAMCHANDRA SANKPAL 2. According to the society, there is a transfer of fat 203 efected Date: 2021.03.03 11:03:26 +0530 on 15th October 2018. If this be so, the society's letter of 16th December 2019 refusing to accede to the Petitioner's request is inexplicable. The photocopy of the share certifcate shown to me does not indicate the fat to which it pertains either on the face or, as is commonly seen, on the reverse where transfer endorsements are made. The society will need to put the necessary documents on Page 1 of 2 2nd March 2021 21-MPT-18-2020.DOC record establishing that it has in fact transferred fat 203 to the names of the Petitioners, Manoj Mohanlal Chouhan and Pooja Manoj Chouhan. That Afdavit is to be fled and served on or before 10th March 2021.
3. If the society is unable to explain its letter at page 91, the society must on Afdavit make a statement by its Chairman or Secretary that it is unconditionally withdrawing that letter.
4. List the matter on 16th March 2021.
5. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 2nd March 2021