ASHITKUMAR SURENDRA MEHTA Vs. TRILOCHANABEN THAKORLAL

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Perused Notice of Motion.

(3.) This Notice of Motion is taken out by the petitioner/plaintiff seeking declaration that the Caveats dated 28th June, 2006, filed by Ms. Pana Krishnalal Shah (Caveator/respondent No. 2), Mr. Jitendra Krishnalal Shah (Caveator/respondent No. 3) and Caveat dated 28th April, 2004, filed by Kishore Krishnalal Shah (Caveator/respondent No. 4), are not maintainable and as the Caveators (have neither locus standi nor caveatable interest in the subject-matter of the estate.