Bombay High Court
Tinaz Kersi Choksey vs Rusi Kaikhusroo Choksey on 25 July, 2022
Author: R. I. Chagla
Bench: R. I. Chagla
TAUSEEF
LAIQUEE
FAROOQUI 11-TS.102.2013.doc
Digitally signed by
TAUSEEF LAIQUEE
FAROOQUI IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2022.07.26
17:00:51 +0530 TESTAMENTARY AND INTESTATE JURISDICTION
TESTAMENTARY SUIT NO.102 OF 2013
IN
TESTAMENTARY PETITION NO.64 OF 2013
Farida Firdaus Variava ...Plaintiff
V/S
Kersi Maneck Choksey & Ors. ...Defendants
WITH
TESTAMENTARY SUIT NO.115 OF 2013
IN
TESTAMENTARY PETITION NO.340 OF 2013
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Mr. Cyrus Bharucha i/by D. F. & Divan for Plaintiff in TS/102/2013
and for Defendant in TS/115/2013.
Mr. Amit Yadav for Plaintiff in TS/115/2013 and for Defendant in TS/
102/2013.
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CORAM : R. I. CHAGLA, J.
DATED : 25th JULY, 2022.
P.C.
1. The learned counsel for the Plaintiff seeks leave to withdraw the above Testamentary Suits on instructions unconditionally.
2. Accordingly, the Testamentary Suit No.102 of 2013 and Testamentary Suit No.115 of 2013 are disposed of as withdrawn.
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11-TS.102.2013.doc
3. In view of disposal of the above Testamentary Suits, the Testamentary Petition Nos.64 of 2013 and 340 of 2013 does not survive and hence they are also disposed of.
4. Court fees are to be refunded in accordance with the Rules. For the purposes of Section 43 of the Maharashtra Court Fees Act and the proviso to that Section, today's date is the date of making a claim for repayment. The Prothonotary & Senior Master will issue a certifcate for a refund of Court Fees computed according to the Rules. He will act on production of an authenticated copy of this order without requiring a separate application.
(R. I. CHAGLA, J.)
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