Bombay High Court
Angammal M Pandaram vs Mupputathi Raja Pandaram Alias ... on 4 September, 2025
Before : Shri. P. A. Jagdale, Officer on Special Duty, With Testamentary Department Date :- 04th September, 2025 FOR DIRECTION :
24. TP/4440/2025 P. C. : None for the Petitioner (AMH20230022587C202 500001) 1. Perused Petition. Issue Citation within two weeks from the date of uploading of this order. Issue Notice to the Collector vide Rules 396 of the Bombay High Court (O.S.) Rules, 1980 (for short "BHC Rules"). Issue citation to the non-consenting legal heirs of the deceased, if any. The advocate is directed to take steps in this regard. Ld. Advocate for the petitioner to ensure that requisitions under Chapter XXVI of the BHC Rules (such as proper prayer, information of the legal heirs, furthermore the petitioner to take steps to explain delay, to carry out an inventory of the locker, if any, etc. are complied with. ) are complied with.
2. Advocate to take steps in respect of service of General Citation and also to affect the service upon non-consenting legal heirs, if any, as per Rules 399 and 400 of BHC Rules. In case non-consenting legal heirs, the petitioner shall justify the share of such heir/s. The petitioner shall furnish administration Bond for the gross amount as per Rule 420 of the BHC Rules, within one week after that, if there are another legal heir/s other than the petitioner/s.
3. Office to verify if any cross-petition is filed, if cross-petition is filed, then take steps to place before the Hon'ble Court under Rule 407 of the BHC Rules.
4. S. O. to 19.11.2025 04.09.2025 Officer on Special Duty, with Testamentary Department ::: Uploaded on - 08/09/2025 ::: Downloaded on - 12/09/2025 22:44:16 :::