Bombay High Court
Dominic Martin Roberts vs Thomas Llewellyn Roberts (Deceased) on 19 December, 2019
Author: A.K. Menon
Bench: A.K. Menon
rrpillai 13-jot-130-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
JUDGES ORDER NO. 130 OF 2019
IN
TESTAMENTARY PETITION NO. 2663 OF 2018
Dominic Martin Roberts ... Petitioner
and
Thomas Llewellyn Roberts ... Deceased
Mr. Mubashir Hussein a/w. Mr. Manjeet Lotankar i/b. Hussein & Company for
the Petitioner.
CORAM : A.K. MENON, J.
DATED : 19th DECEMBER, 2019 P.C.
1. By this judges order the petitioner seeks to have Locker no. 2796-L opened under the supervision of an officer of this Court. The locker is situated in Chennai. M/s.Kothari Safe Deposits Limited has confirmed today vide email dated 17th December, 2019 that the locker would be permitted to be opened if an order is so passed.
2. It is clarified that all costs of boarding and lodging including to and fro air travel of the officer of this court shall be borne by the petitioner which shall be in addition to his fees quantified separately in the judges order.
3. The judges order is signed separately.
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