Bombay High Court
Firdaus Kersasp Khambata vs Chadan Kersasp Khambata Alias Chadan ... on 5 July, 2019
BEFORE : MRS. C. J. BHATT, COMPANY REGISTRAR / TESTAMENTARY REGISTRAR Date: 5th July, 2019 CALLED FOR DIRECTION :
910 TP/1372/2019 ) Mr. K. S. Jain, Advocate for petitioner ) ) ) P.C.: Perused Petition. Heard Ld. Advocate for ) petitioner.
) ) Mr. Jain, Advocate for petitioner submits that one ) of sister and brother of deceased who are since ) deceased their legal heirs required to be brought on ) record in para 11 of Schedule of legal heirs. ) ) Mr. Jain, Advocate for petitioner further submits ) that there are few properties shown in the Schedule ) against which amount shown as NIL however, ) there are no such properties mentioned in the Will ) and seek permission to delete the same and also ) Schedule II and III shown as NIL. Amendment is ) allowed.
) ) Amendment to be carried out within two weeks from today.
05.07.2019 COMPANY REGISTRAR / TESTAMENTARY REGISTRAR ::: Uploaded on - 06/07/2019 ::: Downloaded on - 07/07/2019 01:49:58 :::