RESHMA G BHANDARI Vs. YESUBAI H KOLI

JUDGEMENT

(1.) THE Petition is filed to revoke the Letter of administration dated 15-11-2005 granted by this Court in favour of the respondent in Petition No. 501 of 1995 filed by the respondents.

(2.) I have found it unnecessary to consider the validity of the grant of the letters of Administration in favour of the respondents, as in my view the petitioner is not entitled to maintain this Petition.

(3.) THE Letters of Administration were granted in Petition No. 501 of 1995 in respect of the estate of one Sakharam Padman Keni (hereinafter referred to as the deceased), who died intestate in Mumbai on 6-8-1990.