Bombay High Court
Mrs Urmi N Prasad vs Mrs. Sharayu Ramesh Thakkar (Deceased) ... on 31 January, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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901-NMT82.17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
NOTICE OF MOTION NO. 82 OF 2017
IN
TESTAMENTARY PETITION NO. 1405 OF 2013
Ursula Thakkar ..... Applicant
VERSUS
Urmi N. Prasad ..... Respondent/
Org. Petitioner
Ms.Hetal Vithlani, i/b.M/s.S.Ashwinikumar & Co. for the Applicant.
Mr.Astad Randeria, a/w. Ms.Anagha Mhatre, i/b. Khimani Associates
for the Respondent/Original Petitioner.
CORAM : R.D. DHANUKA, J.
DATE : 31st JANUARY, 2019 P.C.
Matter is placed on board for Speaking to the Minutes of the order dated 22nd January,2019.
2. In 3rd line of 4th paragraph, insert the words 'more' after the words 'four'.
3. The names mentioned in 3rd, 4th and 5th line of paragraph (4), the names of the executors are substituted by the following names :-
(1) Charita Hemmady, (2) Mr.Jagannath Babu, (3) Ms.Padma Nair and (4) Mr.Rajendra Shirodkar.::: Uploaded on - 02/02/2019 ::: Downloaded on - 02/02/2019 22:27:31 :::
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4. In 5th line of paragraph (9), the date mentioned as '24th March,2013' shall be read as '24th March, 2014'.
5. In paragraph (13)(2) in 3rd, 4th and 5th line the names mentioned therein shall be corrected as under :-
(1) Charita Hemmady, (2) Mr.Jagannath Babu, (3) Ms.Padma Nair and (4) Mr.Rajendra Shirodkar.
6. Time to carry out amendment is extended by two weeks from today.
7. Order dated 22nd January,2019 stands corrected accordingly.
[R.D. DHANUKA, J.] ::: Uploaded on - 02/02/2019 ::: Downloaded on - 02/02/2019 22:27:31 :::