Bombay High Court
Mr.Mathew Depenha vs Ms. Zephyrina Braganza (Caveator) on 6 May, 2022
Author: R. I. Chagla
Bench: R. I. Chagla
TAUSEEF
LAIQUEE
FAROOQUI
Digitally signed by
TAUSEEF LAIQUEE
Tauseef 901-TS.66.2018.doc
FAROOQUI
Date: 2022.05.07
16:12:20 +0530 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
TESTAMENTARY SUIT NO.66 OF 2018
IN
TESTAMENTARY PETITION NO.1256 OF 2016
Yogesh Pradeep Singnurkar ...Plaintiff
Versus
Sanjana Amey Niphadkar Nee ...Caveator
Vishakha Ramchandra Patil
WITH
TESTAMENTARY PETITION NO.1256 OF 2016
Yogesh Pradeep Singnurkar ...Petitioner
Versus
Shri. Bhaskar Soma Singnurkar ...Deceased
WITH
CAVEAT (CTS) NO.25 OF 2016
WITH
CAVEAT (CTS) NO.96 OF 2018
WITH
CAVEAT (CTS) NO.97 OF 2018
WITH
CAVEAT (CTS) NO.98 OF 2018
WITH
CAVEAT (CTS) NO.99 OF 2018
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Tauseef 901-TS.66.2018.doc
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Mr. Bhalchandra G. Saraf for Plaintiff/Petitioner. Mr. Yogesh P. Singnurkar-Petitioner in person present.
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CORAM : R. I. CHAGLA J.
DATE : 6th MAY 2022 P.C.
1. The learned counsel appearing for the Plaintiff has sought leave to withdraw the Testamentary Petition No.1256 of 2016 together with Testamentary Suit No.66 of 2018 unconditionally.
2. The Testamentary Petition and Testamentary Suit are disposed of as withdrawn.
3. In view of disposal of Testamentary Petition No.1256 of 2016 and Testamentary Suit No.66 of 2018 as withdrawn, Caveats filed therein stand discharged.
4. Court fees are to be refunded in accordance with the Rules. For the purposes of Section 43 of the Maharashtra Court Fees Act and the proviso to that Section, today's date is the date of making a claim for repayment. The Prothonotary & Senior Master will issue a certificate for a refund of Court Fees 2/3 Tauseef 901-TS.66.2018.doc computed according to the Rules. He will act on production of an authenticated copy of this order without requiring a separate application.
[R. I. CHAGLA J.] 3/3