Bombay High Court
Rashi Amit Mehra vs Amit Prakash Mehra (Deceased) on 1 February, 2019
BEFORE : MRS. C. J. BHATT, COMPANY REGISTRAR / TESTAMENTARY REGISTRAR Date: 1st February, 2019 CALLED FOR DIRECTION :
19 TP/621/2016 ) Ms. Sairuchita Choudhari, i/b. Shekhar Jagtap, ) Advocate for petitioner ) ) P.C.: Perused Petition. Heard Ld. Advocate for ) petitioner. This petition is for Letters of ) Administration to the property and credits of ) deceased filed by petitioner being widow of ) deceased. Pursuant to order dated 07.07.2017 ) passed by the Hon'ble Shri Justice R. D. Dhanuka, ) caveat was dismissed as withdrawn and office was ) directed to proceed uncontested. Deceased said to ) be died intestate at Mumbai on or about ) 28.02.2015. Copy of death certificate is annexed ) to the petition.
) ) Ms. Choudhari, Advocate for petitioner submits ) that parents of deceased predeceased the deceased. ) Deceased had no daughter and was survived by ) widow and one minor son. Out of which widow ) is petitioner herein and justifying surety in respect ) of minor son is dispensed with vide order dated ) 11.06.2018 passed by the Hon'ble Shri Justice G. S. ) Patel, and petitioner was directed to file Affidavit ) of undertaking. Affidavit of undertaking is filed ) on 07.09.2018. There are no other legal heir. ) Petitioner's oath is filed. Affidavit of Service of ) General Citation is filed. Administration Bond is ) filed without documentary proof showing details ) of surety. Advocate for petitioner undertakes to ) furnish the same within two weeks from today.
) The said undertaking is accepted. All other legal
) formalities are complied with. Hence, petition is
) granted.
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19 TP/621/2016 ) Office is directed to issue Letters of
) Administration subject to no cross petition or
) caveat is filed.
01.02.2019 COMPANY REGISTRAR /
TESTAMENTARY REGISTRAR
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