Bombay High Court
Kunal Umanand Pathare And Anr vs Umanand Manohar Pathare (Deceased) on 7 June, 2019
BEFORE : MRS. C. J. BHATT, COMPANY REGISTRAR / TESTAMENTARY REGISTRAR Date: 7th June, 2019 CALLED FOR DIRECTION :
85 TP/2539/2017 ) Mr. Pravesh Anand Gupta, Advocate for petitioner ) ) P.C.: Perused Petition. Heard Ld. Advocate for ) petitioner. This petition is for Letters of ) Administration to the property and credits of ) deceased filed by petitioners both being sons of ) deceased. Deceased said to be died intestate at ) Mumbai on or about 20.07.2013. Copy of death ) certificate is annexed to the petition.
) ) Mr. Gupta, Advocate for petitioner submits that ) deceased was married twice. First wife of ) deceased predeceased the deceased. Out of first ) wedlock deceased had two sons and had no ) daughter. Out of second wedlock, deceased had ) no issue. Deceased was survived by widow and ) two sons. Out of which both the sons are ) petitioners herein and widow has given her ) consent. Consent Affidavit is on record. There ) are no other legal heirs. Petitioner's oath is filed.
) Affidavit of Service of General Citation and
) Administration Bond is filed. All other legal
) formalities are complied with. Hence, petition is
) granted.
)
) Office is directed to issue Letters of
) Administration subject to no cross petition or
) caveat is filed.
07.06.2019 COMPANY REGISTRAR /
TESTAMENTARY REGISTRAR
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