Bombay High Court
Anaheeta Fali Nariman vs Fali Sam Nariman on 12 August, 2025
Before : Shri. P. A. Jagdale,
Officer on Special Duty,
With Testamentary Department
Date :- 12th August, 2025
FOR DIRECTION :
8. TP/3959/2025 P.C. : Ms. Avan Ardeshir i/b Mulla & Mulla & Craigie Blunt and
(AMH20240127007C
Carie Ld. Advocate for the Petitioner
202500036)
1.The Petition is filed by the Petitioner as Beneficiary named under the last Will and Testament of the Deceased. Issue citation to the non-consenting legal heirs, if any. Issue Notice to the Collector as per the Rule 396 of the Rules. Petitioner to take steps about the legatees, if any.
2. Office is directed to issue General Citation/Specific Citation/Notice to non- consenting legal heir(s) as well as Legatee(s), if any, within three weeks, from the date of uploading this order. Advocate for Petitioner to effect service of Citation as per Rule 397 of the rules and to file Affidavit of service within two weeks after issuance of Citation.
3. Administration Bond for the gross amount to be furnished vide form no. 118 r/w Rule 420 of the Bombay High Court (O.S.) Rules, 1980, within three weeks along with the name of Surety and address and proofs thereof.
4. Petitioner to comply requisitions as per the Chapter XXVI of the Bombay High Court (O. S.) Rules, 1980 (for short 'Rules'), such as inventory of the locker and/or explain delay and/or translation of documents, if any, etc. Petitioners to take steps regarding the inventory of 02 Lockers. Petitioner to file consent of Legatees as per the Will's Clause No. 3(c)
5. Office to verify that no Caveat or Cross Petition is pending.
6. S. O. to 30.09.2025 12.08.2025 Officer on Special Duty, with Testamentary Department ::: Uploaded on - 16/08/2025 ::: Downloaded on - 22/08/2025 22:38:01 :::