Bombay High Court
Shaheen Kauser vs Cipla Limited And 4 Ors on 25 September, 2025
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
P15.IA.1234.2025.doc
HARSHADA H. SAWANT
(P.A.)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION NO.1234 OF 2025
IN
PETITION NO.421 OF 2024
Shaheen Kauser .. Applicant
IN THE MATTER BETWEEN:
Shaheen Kauser .. Petitioner
Versus
Cipla Limited and Ors. .. Respondents
....................
Mr. Sanyam Jain, Advocate i/by Mehta and Girdharlal for
Applicant.
...................
CORAM : MILIND N. JADHAV, J.
DATE : SEPTEMBER 25, 2025
P.C.:
1. Not on Board. Mentioned by way of filing praecipe dated 25.09.2025. Perused the praecipe.
2. Heard Mr. Jain, learned Advocate for Applicant.
3. Leave is granted to Applicant to file Affidavit-in-Reply / Rejoinder to additional Affidavit filed by Respondent No.1.
4. Let that Affidavit be filed within a period of two weeks from today.
5. Matter is already adjourned to 12th November, 2025.
6. Praecipe is disposed.
H. H. SAWANT [ MILIND N. JADHAV, J. ] Digitally signed by HARSHADA HARSHADA HANUMANT HANUMANT SAWANT SAWANT Date:
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