Bombay High Court
Rakesh Gujral vs Eden George Wallace (Deceased) on 13 January, 2020
Author: A.K. Menon
Bench: A.K. Menon
901. TP 6 of 2017.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
COMMON CONDITIONAL ORDER
SR. NOS. 901 TO 1238
(Cause title and appearances as per the Board notified)
CORAM : A.K. MENON, J.
DATED : 13th JANUARY, 2020.
P.C. :
1. In all these matters, office objections, if any, are to be removed on or before 7th April, 2020, with no possibility of extension. In default, the Petition will stand dismissed without further reference to the Court.
2. It is clarified that the Department is not to dismiss any matter for non-
removal of office objections where any Caveat has already been filed. The Department is, therefore, required to check on a case by case basis whether any Caveat is filed or not. This will also apply in cases where Caveat has been filed but has been dismissed, and there is a Notice of Motion or Chamber Summons filed for restoration of the Caveat or a condonation of delay. If the office objections raised in such matters is not removed within 12 weeks from dismissal of Caveat, the Petition will stand dismissed, without further reference to the Court.
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