Bombay High Court
Binita Dhruv Karia vs Aashna Dhruv Karia (Mentally Retarded ... on 24 August, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
6-gpl-21364-2023.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
GUARDIANSHIP PETITION (L) NO.21364 OF 2023
Binita Dhruv Karia ...Petitioner
And
Miss Aashna Dhruv Karia
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Mr. Vivek Kantawala with Mr. Amey Patil, Jash Vyas and Vivek
Sharma i/b. Vivek M. Sharma for the Petitioner.
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CORAM : R.I. CHAGLA J
DATE : 24 AUGUST 2023
ORDER :
1. The learned Counsel appearing for the Petitioner has sought leave to substitute Exhibit F which is a list of movable properties and immovable properties. The Exhibit F which is annexed to the Guardianship Petition has not mentioned the immovable properties.
2. Accordingly, leave is granted. The learned Advocate for the Petitioner shall carry out the amendment by substituting Exhibit F 1/2 ::: Uploaded on - 25/08/2023 ::: Downloaded on - 26/08/2023 03:40:23 ::: 6-gpl-21364-2023.doc with the correct Exhibit F, which is tendered and taken on record and marked 'X' for identification.
3. Amendment shall be carried out forthwith. Re-
verification is dispensed with.
4. The Guardianship Petition shall be placed on 31st August, 2023.
[R.I. CHAGLA J.] 2/2 ::: Uploaded on - 25/08/2023 ::: Downloaded on - 26/08/2023 03:40:23 :::