MINOO R SHROFF Vs. SHIRAAZ D ZILLA

JUDGEMENT

(1.) The petitioners / plaintiffs have filed the present petition for Letters of Administration with the Joint Will annexed thereto to the properties and credits of the late Pirojsha Pestonji Narielwalla and Mrs.Hirabai Pestonji Narielwalla. Mrs.Vaishali Vasudeo Ingle, duly Constituted Attorney and Legal officer of the petitioners / plaintiffs has filed an affidavit dated 28th June, 2007, in support of the Notice of Motion of which para 3 reads as under :-

(2.) It appears that the original suit / petition bearing Petition No.4 of 1986 for Letters of Administration with joint Will annexed was converted into a suit bearing Suit No.3 of 1989.

(3.) It appears that prior to the filing of the above suit / petition, the Trustees had issued notices in two local newspapers dated 3rd January, 1983 and 28th January, 1983, inviting objections and / or claims, if any, in relation to the estate of the late Pirojsha Pestonji Narielwalla.