Bombay High Court
Kamlesh Lalchand Parwani vs Shyam Jethanand Chhatwani (Deceased) on 3 November, 2025
Before : Shri. P. A. Jagdale,
Officer on Special Duty,
With Testamentary Department
Date :- 03rd November, 2025
FOR AMENDMENT :
10. TP(L)/10741/2025 P. C. : Ms. Swati Mathkar i/b Manish Bijutkar Ld. Advocate
(AMH20230018125C202
for the Petitioner
500008)
1.Heard Ld. Advocate for the petitioner.
Petitioner seeks permission to amend the petition, in terms of the Draft amendment, annexed to the said praecipe, dated 29.10.2025. Proposed amendment is appeared to be relevant in terms of draft amendment. Hence, submission is accepted. Petitioner to carry out an amendment withing period of 04 weeks from the date of uploading this order, if the petition is pending. Consequential amendment, if any, stands allowed. Furthermore, in case of online petition, the petitioner to upload the amended petition, within period of 05 days from the date of amendment. Re-verification is dispensed with.
2. Ld. Advocate for the petitioner is permitted to amend the schedule-I of the petitioner, as proposed and also permitted to furnish its typed copy, which shall be kept along with the existing Schedule-I of the petition. However, oath to be furnished separately.
3. Removed from the board.
03.11.2025 Officer on Special Duty, with Testamentary Department ::: Uploaded on - 04/11/2025 ::: Downloaded on - 04/11/2025 21:50:51 :::