Bombay High Court
Shaheen Kauser vs Cipla Limited And 4 Ors on 16 September, 2025
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
P1.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
....................
Ms. Sheetal Shah, Advocate i/by Mehta and Girdharlal for
Applicant.
...................
CORAM : MILIND N. JADHAV, J.
DATE : SEPTEMBER 16, 2025
P.C.:
1. Not on Board. Mentioned by way of filing praecipe dated 16.09.2025. Perused the praecipe.
2. Heard Ms. Shah, learned Advocate for Applicant.
3. Case in the present Interim Application is with respect to claim of Respondents to the subject shares based on forged and fabricated documents by virtue of which he has obtained succession certificate.
4. Copy of Interim Application has been served on Respondents. Copy of this order shall be served on them.
5. They are directed to file their Affidavit-in-Reply to Interim Application if any before the next adjourned date and serve advance 1 of 2 ::: Uploaded on - 16/09/2025 ::: Downloaded on - 16/09/2025 21:41:18 ::: P1.IA.1234.2025.doc copy of the same to Advocate for Applicant.
6. Stand over to 24th September, 2025.
7. Praecipe is disposed.
H. H. SAWANT [ MILIND N. JADHAV, J. ]
HARSHADA Digitally signed by
HARSHADA
HANUMANT HANUMANT SAWANT
Date: 2025.09.16
SAWANT 16:36:04 +0530
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