Bombay High Court
Kate Julius Alvares Nee Kate Santan ... vs Santan Augustine Dpenha on 21 April, 2026
SLG BEFORE : MRS. KAVITA Y. AMBEKAR , COMPANY REGISTRAR / TESTAMENTARY REGISTRAR Date: 21st April, 2026 CALLED FOR DIRECTION :
39 TP/1990/2026 (E-filing) Mr. Clive D'souza, Advocate for petitioner PC : 1. Heard Ld. Advocate for petitioner. Subject to Will is numbered, Office to issue Citation and also issue Notice to the Collector. Advocate is directed to take steps.
2. Advocate to file Affidavit of Service of General Citation and also effect service upon non-consenting legal heirs through the office of Sheriff, Mumbai, if any as per Rules 399 and 400 of the Bombay High Court (Original Side) Rules, 1980.
3. Office to verify if any cross petition is filed, if cross petition file, then take steps to place before the Hon'ble Court under Rule 407 of Bombay High Court (Original Side) Rules, 1980.
4. Liberty to move for listing the matter after all compliance and ready for final grant.
COMPANY REGISTRAR / 21.04.2026 TESTAMENTARY REGISTRAR ::: Uploaded on - 22/04/2026 ::: Downloaded on - 22/04/2026 22:03:43 :::