Bombay High Court
Sharmila Sudhir Amin vs Sudhir Gopal Amin (Deceased) on 22 February, 2019
Before : Mrs. C. J. Bhatt
Company Registrar/
Testamentary Registrar
Date :22nd February, 2019
CALLED FOR DIRECTION :
901) TP/2542/2017 ) Ms. Roshni Bhandary i/b. M/s. Bhandary and
)
Bhandary, Advocate for the Petitioner.
)
)
) P.C. : Perused Petition. Heard Advocate for
)
the Petitioner. This Petition is for Letters of
)
) Administration to the Property and credits of the
)
deceased filed by the Petitioner being Widow of
)
) the deceased. Deceased died intestate at
)
Mumbai on 14th May, 2015. Copy of the Death
)
) Certificate is annexed to the Petition.
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Ms. Bhandary, Advocate for the Petitioner
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) submit that parents of the deceased predeceased
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the deceased. Deceased was survived by the
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) Widow, one minor Son and one minor Daughter.
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Pursuant to the order dated 1st October, 2018
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) passed by Hon'ble Shri Justice G. S. Patel,
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justifying surety in respect of the share of both
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) the minor Son and the minor Daughter is
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dispensed with upon filing an undertaking and
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) indemnity. As per the aforesaid order
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undertaking and indemnity filed by the
)
) Petitioner on 11th October, 2018.
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) Petitioner's oath is filed. Affidavit of
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) service and Administration Bond is filed without
) documentary proof showing the details of
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) surety. Advocate for the Petitioner undertakes to
) provide the same within two weeks from today.
)
) All other legal formalities are complied with.
) Hence, Petition is granted.
)
) Office is directed to issue Letters of
) Administration subject to no Cross Petition and
)
) Caveat is filed.
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