Bombay High Court
Deepak Anaji Dhumale vs Yashwant Shankar Dhumale (Deceased) ... on 23 January, 2019
Before : Aniruddha M. Chandekar Prothonotary & Senior Master Date : 23rd January, 2019 FOR DIRECTION :
84 TPACL/354/2018 ) Mr. Hemant Ghadigaonkar, Advocate for TP/1474/2013 ) Applicants.
) ) Mr. G. C. Tale and J. J. Belosay I/b. M. ) H. Belosay, Advocate for Petitioner. ) ) P.C. : Instant Application is filed by the ) Applicants for certified copies of entire ) Record and Proceedings in ) Testamentary Petition No. 1474/2013. ) ) Perused Affidavit in Support. According ) to the Applicants, they are daughters of ) deceased Yashwant Dhumale. After ) demise of Yashwant Dhumale, Petitioner ) Deepak Dhumale filed petition for ) probate as he is claiming to be nephew ) of the deceased and claimed probate on ) the basis of Will. According to the ) Applicant, Petitioner by ) misrepresentation obtained probate and ) therefore, Applicant wants to file ) revocation Petition.
)
) Ld. Counsel for Petitioner has filed
) Affidavit in Reply of legal
) representatives of the deceased, which is
) taken on record.
)
) It appears that relationship between
) Applicants, Petitioner and deceased is
) not in dispute. As Applicants are
) claiming to be daughters of deceased,
) they are entitled for certified copies.
) Hence, Application is granted as prayed.
)
) Office is directed to issue certified copies
) as prayed on deposit of requisite
) charges.
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2 Before : Aniruddha M. Chandekar Prothonotary & Senior Master Date : 23rd January, 2019 contd.... ) Applicants are directed not to use TPACL/354/2018 ) certified copies for the purpose other TP/1474/2013 ) than mentioned in Affidavit in Support ) dated 05.10.2018.
Date : 23.01.2019 Prothonotary & Senior Master ::: Uploaded on - 25/01/2019 ::: Downloaded on - 25/01/2019 23:58:19 :::