Bombay High Court
Sumitra Madhukar Waikar And 3 Ors vs Taramati Harichandra Golakar Alias ... on 27 November, 2018
BEFORE : MRS. C. J. BHATT, COMPANY REGISTRAR / TESTAMENTARY REGISTRAR Date: 27th November, 2018 CALLED FOR DIRECTION :
22 TP/955/2018 ) Ms. Anita Manjalkar, Advocate for petitioner ) ) ) P.C.: Perused Petition. Heard Ld. Advocate for ) petitioner.
) ) In this matter, discrepancies raised are as under:
) 1) Delete the name of legal heir at Sr. No. 3A ) Sheetal C. Golatkar, daughter-in-law of deceased ) as son of deceased predeceased the deceased as per ) section 15 of the Hindu Succession Act not ) entitled.
) 2) Annexe consent of non-consenting legal heirs at ) Sr. No. 2a, 2b and 3b of the Schedule of legal heirs ) or effect the service as per Rule 399 and 400 of th ) High Court Original Side Rules and justify surety ) in respect of their shares.
) 3) To furnish the documentary proof showing
) details of surety.
) 4) Correct share of petitioner in para No. 5.
)
) Advocate for petitioner is directed to comply the
) aforesaid discrepancies on or before next
) adjourned date.
)
S.O. to 08.01.2019.
27.11.2018 COMPANY REGISTRAR /
TESTAMENTARY REGISTRAR
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