Bombay High Court
Sithalakshmi Vaiyanathan Alias ... vs Trichur Ananathanarayanan ... on 5 December, 2025
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
P32.IAST.1255.2025.doc
HARSHADA H. SAWANT
(P.A.)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION (ST) NO.1255 OF 2025
IN
TESTAMENTARY PETITION NO.4237 OF 2023
Trichur Ananthanarayanan Vaidyanathan .. Deceased
Sithalakshmi Trichur Vaidyanathan Applicant/
.. Petitioner
....................
Mr. Ranvirsingh Solanki, Advocate for Petitioner.
...................
CORAM : MILIND N. JADHAV, J.
DATE : DECEMBER 05, 2025 P.C.:
1. Not on Board. Mentioned by way of filing praecipe dated 05.12.2025. Perused the praecipe.
2. Heard Mr. Solanki, learned Advocate for Petitioner.
3. Time to carry out amendment granted vide order dated 19.09.2025 stands extended by a further period of four weeks from today.
4. Praecipe is disposed. H. H. SAWANT [ MILIND N. JADHAV, J. ] Digitally signed by HARSHADA HARSHADA HANUMANT SAWANT HANUMANT Date:
SAWANT 2025.12.05 15:59:43 +0530 1 of 1 ::: Uploaded on - 05/12/2025 ::: Downloaded on - 12/12/2025 22:07:25 :::