TARANJIT ANAND Vs. RUPALI MODI

JUDGEMENT

(1.) This is a praecipe for speaking to the minutes of the order dated 28th September, 2020. In the said order, the following corrections be carried out:

(2.) No other corrections are sought in the said order. The corrections be carried out in the original order as well as in the copy uploaded on the server.

(3.) This order shall be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned shall act on production by fax or e-mail of a digitally signed copy of this order. P.C.: 1. This petition is filed under Section 8 of the Hindu Minority & Guardianship Act , 1956 read with Section 10 of Guardians and Wards Act , 1890. The reliefs sought in the present petition are for sanction of this Court to permit the sale of the share right, title and interest of Miss. Sania Anand and Miss Shaina Anand being the minor daughters of the petitioner in the following premises:-