Bombay High Court
Serafine Joseph Godinho And 2 Ors vs Fatima Godinho on 30 January, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
ppn 1 20.mpt-57.17 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
MISC. PETITION NO.57 OF 2017
Serafin Joseph Godinho .. Petitioner
Vs.
Fatima Godinho .. Respondent
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Mr.S.S. Redekar for the petitioner.
Mr.Nikhil Rajshirke for the respondent.
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CORAM : R.D. DHANUKA, J.
DATE : 30th January 2019 P.C.: . Learned counsel for the respondent in misc. petition states
that his client has no objection if 1/5th share of the petitioners is paid to all these petitioners together in this petition. Learned counsel for the petitioners seeks time to consider this proposal.
2. Place the matter on board on 18 th February 2019 under the caption of 'Settlement.' It is made clear that if the matter is not settled, no further adjournment would be granted.
R.D. DHANUKA, J.
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