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Bombay High Court

Abha Dastane-Rao And Anr. vs Prabhakar Deolankar And 2 Ors. on 8 October, 2025

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

                                                                                                       65.MPT.286.2023.doc

        Ajay

                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                       TESTAMENTARY AND INTESTATE JURISDICTION
                                                          MISC. PETITION NO. 286 OF 2023
                                                                       WITH
                                                       INTERIM APPLICATION NO. 2089 OF 2024

                                                                      WITH
                                                  IN PERSON APPLICATION (L) NO. 15471 OF 2023
                                                                       IN
                                                         MISC. PETITION NO. 286 OF 2023

                                    Abha Dastane Rao                                .. Petitioner
                                         Versus
                                    Prabhakar Deolankar and Ors.                    .. Respondents
                                                               ....................
                                     Ms. Abha Dastane - Rao, Petitioner No.1 in-person.
                                                                        ....................
                                                                        CORAM : MILIND N. JADHAV, J.
                                                                        DATE        : OCTOBER 08, 2025.
                                    P.C.:

1. I have heard Ms. Dastane - Rao, Petitioner No.1 in-person who appears. She has taken me through the facts of the case. The Court is required to determine present Misc. Petition No.286 of 2023 which seeks ouster of the Executor of the Will of deceased.

2. I am informed that pleadings in the present cases are completed. I propose to list the matters for directions on 12th November 2025, on which date, Advocate for Respondents is directed to remain present pm the next adjourned date and the Court shall fix the date and time for hearing the present proceedings accordingly which may be noted by the parties.


                                                                                         [ MILIND N. JADHAV, J. ]

        Ajay
              Digitally signed by
AJAY       AJAY TRAMBAK
TRAMBAK    UGALMUGALE
UGALMUGALE Date: 2025.10.09
              15:28:32 +0530
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