Bombay High Court
Ranjana Darius Chibber vs Yatin K Desai on 22 December, 2025
sr.4-ts-14-2009.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
TRUSHA
TRUSHA TUSHAR
TUSHAR MOHITE
MOHITE Date:
2025.12.22
ORDINARY ORIGINAL CIVIL JURISDICTION
18:15:21
+0530
TESTAMENTARY SUIT NO. 14 OF 2009
IN
TESTAMENTARY PETITION NO. 1143 OF 2007
WITH
INTERIM APPLICATION NO. 712 OF 2020
IN
TESTAMENTARY SUIT NO. 14 OF 2009
WITH
INTERIM APPLICATION (L)NO. 28663 OF 2023
IN
TESTAMENTARY SUIT NO. 14 OF 2009
WITH
NOTICE OF MOTION NO. 296 OF 2014
IN
SUIT NO. 4 OF 2008
WITH
NOTICE OF MOTION NO. 1024 OF 2016
WITH
NOTICE OF MOTION NO. 1108 OF 2017
WITH
NOTICE OF MOTION NO. 1556 OF 2017
WITH
SUIT NO. 4 OF 2008
Yatin Desai & Anr. .. Plaintiffs
Versus
Ranjana Darius Chibber .. Defendant
Adv. Vishal Kanade a/w Adv. Rohan Karande a/w Adv. Reetam Joshi i/b
Divekar & Co., for the Plaintiffs.
Adv. Sapana Rachure for Defendant.
E.S. D'souza Sachin, Court Receiver Officer.
CORAM: FIRDOSH P. POONIWALLA, J.
DATE: DECEMBER 22, 2025 Mansi Shelke 1 ::: Uploaded on - 22/12/2025 ::: Downloaded on - 22/12/2025 20:46:50 ::: sr.4-ts-14-2009.doc P. C.
1. This Application has been moved for recalling the Order dated 9th December, 2025 in light of the earlier deposition of the witness which was recorded on 30th January, 2020.
2. Accordingly, the Order dated 9th December, 2025 passed by this Court is recalled, to the extent of paragraphs 2 and 3. Further, the Registry is directed to upload the deposition of the witness recorded on 30 th January, 2020.
[FIRDOSH P. POONIWALLA, J.] Mansi Shelke 2 ::: Uploaded on - 22/12/2025 ::: Downloaded on - 22/12/2025 20:46:50 :::