SHAKTI YEZDANI Vs. JAYANAND JAYANT SALGAONKAR

JUDGEMENT

(1.) Heard Mr. Abhimanyu Bhandari, learned counsel appearing for the appellants. Also heard Mr. Rohit Anil Rathi, learned counsel representing respondent no. 1. Mr. Aniruddha A. Joshi, learned counsel appears for respondent nos. 4, 6, 7 and 8.

(2.) The appellants and respondent nos. 1 to 9 are the legal heirs and representatives of an individual " " Jayant Shivram Salgaonkar.

(3.) On 29.04.2014, the respondent no. 1 filed Suit No. 503/2014 with the prayer for declaration inter alia that the properties of the testator may be administered under the court's supervision and seeking absolute power to administer the same. He also prayed for permanent injunction restraining all other respondents and appellants from disposing, transferring, alienating, assigning and/or creating any third-party interests in respect of the properties in Exhibit A.