PREMLATHA AMIN Vs. JYOTI MINIL AMIN

JUDGEMENT

(1.) On 13/9/2021, I made the following order: by

(2.) The applicant is the Petitioner in Testamentary Petition (L) No. 13051 of 2021, in which she seeks Letters of Administration in respect of the estate of the deceased. In the Interim Application, the Applicant/Petitioner seeks interim orders to protect the estate from being wasted or alienated by the deceased's widow and son, the Respondents to the Interim Application.

(3.) Mr Behramkamdin for the Applicant submits that there is material to show that the two Respondents have illicitly taken away large amounts of cash from the estate. They refused to respond to notices. The Applicant moved before the alternate bench on 1st and 6/9/2021. The Court directed the matter be placed today. Once again Respondents Nos. 1 and 2 are absent.