Bombay High Court
Sau. Manisha Narendra Narad vs Vasahat Ganpat Talmale And Others on 11 March, 2020
Author: Manish Pitale
Bench: Manish Pitale
1/1 wp1038.2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 1038 OF 2020
Sau. Manisha Narendra Narad
vs.
Shri. Vasant Ganpat Talmale and others
--------------------------------------------------------------------------------------------
Office Notes, Office Memorandum of Coram, Court's or Judge's orders appearances, Court's orders of directions and Registrar's orders
---------------------------------------------------------------------------------------------
Shri. K. R. Lule, counsel for petitioner.
CORAM : MANISH PITALE J.
DATED : 11/03/2020 Heard learned counsel for the petitioner.
2. By the impugned order, the Court below has directed a document purported to be a Will to be given a "tentative exhibit number". This procedure appears to be unheard of.
3. Hence, issue notice for final disposal returnable in six weeks.
4. In the meanwhile, there shall ad-interim stay in terms of prayer clause (2).
JUDGE KOLHE/P.A. ::: Uploaded on - 12/03/2020 ::: Downloaded on - 14/03/2020 00:45:21 :::