Bombay High Court
Rajshree Pramod Ojha vs Pramod Amritlal Ojha (Deceased) on 11 February, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
19-jot21-19.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY & INTESTATE JURISDICTION
JUDGE'S ORDER NO.21 OF 2019
IN
TESTAMENTARY PETITION NO.1822 OF 2017
Pramod A. Ojha ...Deceased
Rajshree P. Ojha ....Petitioner
Ms.Arpita Deshpande I/b Lawhive Associates for the Petitioner.
CORAM : R.D. DHANUKA, J.
DATE : 11TH FEBRUARY, 2019. P.C. :-
1. I have perused the documents annexed to the Judge's Order and also the affidavit in support of the Judge's Order and the consent affidavit filed by Ms.Sushmita Pramod Ojha, widow of the deceased Pramod Amritlal Ojha giving her no objection to mortgage of the property in question. I have accordingly signed the Judge's Order.
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