BMO TRUST COMPANY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner is a Trust duly registered and incorporated in accordance with the laws of Canada. It is engaged in the business of acting as a fiduciary, agent, executor or trustee on behalf of its clients. It 's functioning as per the petitioner is regulated by the Trust and Loan Companies Act, S.C. 1991, c.45.

(2.) It is stated to have been appointed as the executor and trustee of the last will and testament of the Late Mrs. Fleurette Mehta [Testator] dtd. 1/8/2017. The aforesaid will has been duly probated by the Superior Court of Justice at Ottawa [Superior Court] vide its order dtd. 5/7/2019. A copy of the certified and apostilled Will and Testament along with the order of the Superior Court of Justice has been placed on the record as Annexure P-2.

(3.) It has petitioned this Court seeking the following reliefs: -