Bombay High Court
Disha Suraj Bhagat vs Shalini Jeetendra Thackeray on 21 January, 2026
906 IA-4165-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION NO. 4165 OF 2025
IN
THIRD PARTY APPLICATION (L) NO. 31288 OF 2024
Disha Suraj Bhagat ...Plaintiff
Versus
Shalini Jeetendra Thackeray ...Defendant
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Mr. Rohaan Cama, Mr. Bahraiz Irani, Mr. Shane Santos, Ms. Afrin Dalal,
Ms. Afreen Banu for Applicant.
Mr. Ravi Kadam, Senior Advocate a/w Mr. Rohan Kadam, Mr. Ishwar
Nankani, Mr. Huzefa Khokhawala, Ms. Avishka Jadhav i/b M/s. Nankani
and Associates for Respondent.
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CORAM : SHARMILA U. DESHMUKH, J.
DATE : JANUARY 21, 2026 P. C. :
1. Upon query by this Court, as to whether the Applicant who claims to be an illegitimate daughter of deceased Suraj Bhagat would have right in the estate of the deceased upon intestacy, Mr. Cama, learned counsel for Applicant seeks time to address the Court on this issue. At his request, stand over to 5th February, 2026.
[SHARMILA U. DESHMUKH, J.]
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