REGENT COMPUTRONICS PVT. LTD.

Lalit Timothy Dsouza Appellant

V/S

Lawra Dsouza Respondents

Referred Judgements :-

HARA COOMAR SIRCAR VS. DOORGAMONI DASI [REFERRED TO]
THOPPAI VENKATARAMIER VS. A. GOVINDARAYALIER [REFERRED TO]
DR.SMT.KUSUM KURRE AND ANR. VS. DHARAM SINGH [REFERRED TO]
SUDHIRENDRA NATH MITTER VS. ARUNENDRA NATH MITTER [REFERRED TO]
COMMISSIONER JALANDHAR DIVISION VS. MOHAN KRISHAN ABROL [REFERRED TO]
FGP LTD VS. SALEH HOOSEINI DOCTOR [REFERRED TO]
MT KULWANTA BEWA VS. KARAM CHAND SONI [REFERRED TO]
INDERJEET SINGH AMARDEEP SINGH CHADHA @ SUPREMO VS. DAVINDER KAUR AMARDEEP SINGH CHADHA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This is an application for appointment of an Administrator pendente lite under Sec. 247 of the Indian Succession Act, 1925 (the Succession Act) for the estate described in the Schedule-I appended to the Testamentary Petition, except for the listed at serial Nos.1 and 9. The principal prayer is to an appoint the Court Receiver, High Court Bombay as the Administrator pendente lite. In the alternative, the applicant has prayed that she be appointed as an Administrator.

(3.) Shorn of unnecessary details, the background facts can be stated as under:

Click here to view full judgment.

LALIT TIMOTHY DSOUZA Vs. LAWRA DSOUZA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address