Bombay High Court
Rupa Ajay Sanghvi Nee Rupal ... vs Urmila Pravinchandra @ Pravin Vora @ ... on 5 February, 2019
BEFORE : MRS. C. J. BHATT, COMPANY REGISTRAR / TESTAMENTARY REGISTRAR Date: 5th February, 2019 CALLED FOR DIRECTION :
7 TP/1511/2018 ) Ms. Yoma A. Govekar, 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 petitioner being daughter of ) deceased. Deceased said to be died intestate at ) Mumbai on or about 04.09.2015. Copy of death ) certificate is annexed to the petition.
) ) Ms. Govekar, Advocate for petitioner submits that ) husband of deceased since deceased the deceased. ) Parents of husband of deceased predeceased the ) deceased. Deceased had no son and was survived ) by only daughter, who is petitioner herein. There ) are no other legal heir. 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.
05.02.2019 COMPANY REGISTRAR /
TESTAMENTARY REGISTRAR
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