Supreme Court - Daily Orders
Reena Sanjay Minz And Another vs Jigna Jay Kantawala on 28 March, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.4 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 2652/2016
(Arising out of impugned final judgment and order dated 23/11/2015
in APP No. 486/2015 passed by the High Court of Judicature at
Bombay)
REENA SANJAY MINZ AND ANOTHER Petitioner(s)
VERSUS
JIGNA JAY KANTAWALA Respondent(s)
(With appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 28/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Shyam Divan,Sr.Adv.
Mr. P.B.Suresh,Adv.
Mr. Robin David,Adv.
Mr. Vipin Nair,Adv.
For M/s. Temple Law Firm,Advs.
For Respondent(s) Mr. Jayant Bhushan,Sr.Adv.
Mr. Kuldeep S.Parihar,Adv.
Mr. H. S. Parihar,Adv.
Mr. Niki Kantawala,Adv.
Mr. Anil Mittal,Adv.
Ms. Akanksha Jain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission is granted to file rejoinder affidavit. As consented by the parties, the special leave petition is disposed of in the following terms: Signature Not Verified
a) Respondent, Jigna J.Kanatawala is being appointed Digitally signed by ANITA MALHOTRA Date: 2016.03.29 17:44:22 IST Reason: as a Co-Executor alongwith two other Executors viz. Reena Sanjay Minz and Siraj M.Yusuf, the petitioners herein, 1 with respect to the last Will and testament dated 28th June, 2004 executed by Nitin Kumar Madhavji Rangwala.
b) To facilitate the implementation of the said Will, the parties agree that Hon'ble Mr. Justice S.P. Kurdukar, former Judge of this Court will act as an independent Observer, initially for a term of four months, to guide the process of implementation of the Will, and in this regard he shall have power to convene meetings of the executors, fix the agenda for the meetings and direct the executors on the sequential steps to be taken for ensuring expeditious discharge of the responsibilities of the executors in terms of the Will.
c) The parties agree that the remuneration of the Observer shall be paid directly from the Estate of the Testator. The parties agree to leave the issue of remuneration to be fixed by the Observer himself.
d) Parties shall approach the High Court for any further direction/clarification.
Pending application, if any, stands disposed of. We are sure that in pursuance of the aforesaid consent terms, the parties to the litigation shall extend their cooperation to the Observer so that the work with regard to administration of the Estate is concluded as soon as possible.
(Anita Malhotra) (Sneh Bala Mehra)
Court Master Assistant Registrar
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