Bombay High Court
Gurdeep Singh Jasbir Singh Malhotra vs Jasbir Singh Kartar Singh Malhotra ... on 24 September, 2021
Author: G.S. Patel
Bench: G.S. Patel
60-IA-1855-2021 IN TP-1565-2017.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION NO. 1855 OF 2021
IN
TESTAMENTARY PETITION NO. 1565 OF 2017
Gurdeep Singh Jasbir Singh Malhotra ...Petitioner
Jasbir Singh Kartar Singh Malhotra ...Deceased
An Advocate, i/b SJ Kanojiya, for the Petitioner.
CORAM: G.S. PATEL, J
DATED: 24th September 2021
PC:-
1.There is an error in the schedule of the assets in the Petition for Letter of Administration which proceeded to a Grant.
2. For the reasons set out in the Petition, it is made absolute in ASHWINI HULGOJI terms of prayer clause (a). GAJAKOSH Digitally signed by ASHWINI HULGOJI GAJAKOSH 3. Amendments are to be carried out within two weeks from Date: 2021.09.27 10:56:27 +0530 today. Reverification is dispensed with.
4. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 1 of 1 24th September 2021