Bombay High Court
Praful V. Madhvani (Since Deceased) And ... vs Rajnikant Vallabhdas Madhvani And Anr ... on 25 November, 2019
Before : M. W. Chandwani
Prothonotary & Senior Master
Date : 25th November, 2019
FOR DIRECTION :
28 TPACL/32/2019 ) Ms. Neelkamal Chaudhary I/b. Universal
ARBP/106/1992 ) Legal, Advocate for applicant.
)
) P.C. : The present application is filed by the
) applicant for certified copies of record
) and proceedings in captioned petition.
)
) Perused Affidavit in Support. The
) applicant is claiming to be daughter of
) late Ramrik Madhvani, Respondent no. 2
) in the captioned petition, who passed ) away on 29.12.2013. The applicant ) requires certified copies of record and ) proceedings for record purpose. ) ) Pursuant to application, notices were ) served on the son of Petitioner namely ) Deven Madhvani, but he did not turn up. ) Likewise, the respondent no. 1 was also ) served, he also did not turn up. ) Applicant, who is claiming to be ) daughter of Respondent no. 2 has filed ) affidavit that she has served notice on ) her siblings by e-mail and they have ) given their consent vide exhibit 'B'. ) ) As such, the applicant is claiming to be ) legal heir of daughter of respondent no. ) 2 and since none appeared on behalf of ) the respondents, I see no reason to ) refuse application of the applicant. ) Hence, application is granted as prayed. ) ) Office is directed to issue certified copies ) as prayed on deposit of requisite charges.
::: Uploaded on - 27/11/2019 ::: Downloaded on - 27/11/2019 21:41:19 :::2 Before : M. W. Chandwani Prothonotary & Senior Master Date : 25th November, 2019 contd.... ) The applicant is directed not to use TPACL/32/2019 ) certified copies for the purpose other ARBP/106/1992 ) than mentioned in the affidavit in ) support.
) Date : 25.11.2019 Prothonotary & Senior Master ::: Uploaded on - 27/11/2019 ::: Downloaded on - 27/11/2019 21:41:19 :::