Bombay High Court
Ranjit Arjan Hira vs Vijay Mehta (Caveator) on 18 June, 2019
ary Before: Shri K.K. Trivedi,
Addl. Registrar (O.S.)/
Addl. Prothonotary and Senior Master
Date : 18th June 2019.
CALLED FOR DIRECTION:
24. CTSL/314/2018 Mr. Kaushal Udeshi i/b India Law Alliance,
TP/1660/2014 Advocate for Petitioner.
Ms. I. Bajaj i/b India Law Alliance, Advocate for
Caveator.
P.C.: 1. In this matter, Caveat has been filed
by Vijay Mehta. Caveat does not explain
when the service of Citation was made.
Advocate for Petitioner states that they
have received Caveat and Affidavit in
Support. Ms. I. Bajaj further states that
their client has filed another Petition No.
1648 of 2018 before this Hon'ble Court.
They are relying on the Will of the father.
The husband of the deceased who has
made the Will and the Will is lodged under
lodging No.656 of 2018. Office to place
Testamentary Petition No.1648 of 2018
alongwith this matter before me after one
month.
18.06.2019Addl. Registrar (O.S.)/ Addl. Prothonotary and Senior Master ::: Uploaded on - 21/06/2019 ::: Downloaded on - 14/07/2019 05:11:18 :::