Bombay High Court
Veena N. Kandhari vs Pradip Hiranand Bhatia on 22 February, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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0-S126.13
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY & INTESTATE JURISDICTION
TESTAMENTARY SUIT NO.126 OF 2013
IN
TESTAMENTARY PETITION NO. 621 OF 2013
Mrs.Veena Narinder Kandhari ..... Plaintiff
VERSUS
Pradip Hiranand Bhatia ..... Defendant
Mr.Archit Jayakar, i/b. Jayakar & Partners for the Plaintiff.
No records and proceedings.
CORAM : R.D. DHANUKA, J.
DATE : 22nd FEBRUARY, 2019 P.C.
Matter is mentioned, not on board.
2. Mr.Jayakar, learned counsel appearing for the plaintiff states that the cross examination of the defendant would be completed within 3-4 sessions.
3. Time to complete the evidence of the witness who is being cross examined shall be recorded before the learned Court Commissioner and the learned Court Commissioner shall submit a report within three months from today.
4. It is made clear that no further extension of time would be granted.
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5. The plaintiff is directed to convey this order to the defendant as well as to the learned Court Commissioner for compliance.
6. Praecipe is disposed of.
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