Bombay High Court
Smt. Ranjana Darius Chibber vs Radhika Mehta Arora And 6 Ors. on 9 December, 2025
sr.18-TS-14-2009.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
TESTAMENTARY SUIT NO. 14 OF 2009
IN
TESTAMENTARY PETITION NO. 1143 OF 2007
WITH
INTERIM APPLICATION NO. 712 OF 2020
Yatin Desai & Anr. .. Plaintiffs
Versus
Ranjana Darius Chibber .. Defendant
WITH
INTERIM APPLICATION (L) NO. 28663 OF 2023
IN
TESTAMENTARY SUIT NO. 14 OF 2009
WITH
NOTICE OF MOTION NO. 296 OF 2014
WITH
NOTICE OF MOTION NO. 1024 OF 2016
IN
SUIT NO. 4 OF 2008
WITH
NOTICE OF MOTION NO. 1108 OF 2017
WITH
NOTICE OF MOTION NO. 1556 OF 2017
IN
SUIT NO. 4 OF 2008
Adv. Vishal Kanade a/w Adv. Rohan Karande, Adv. Reetam Joshi i/b Divekar &
co. for Plaintiffs.
Adv. Rohaan Cama i/b Adv. Sapana Rachure for Defendant.
Mrs. Nandini Deshpande 1st Assistant to Court Receiver.
CORAM: FIRDOSH P. POONIWALLA, J.
DATE: DECEMBER 9, 2025 P. C.
1. By an Order dated 27th February, 2017 passed by this Court, the affidavit of Dr. Jayant Madhukar Rele was taken on record and marked Exhibit P1/1.
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sr.18-TS-14-2009.doc
2. By the said Order it was recorded that PW-1, i.e. Dr. Jayant Madhukar Rele, confirmed attesting Will No. 455 of 2007 and also identified his signature. PW-1 also identified the signature of the testator and also the other attesting witness Mr. V.V. Kamdar. PW-1 also confirmed having issued a medical certificate dated 18th August, 2016 certifying that the testator Bhanu N. Mehta was of sound body and mind at the time of signing of the Will in his presence. However, inadvertently the said Will was not marked on the basis of the testimony of Dr. Jayant Madhukar Rele. The said Will is marked 'X1' for identification.
3. Further in paragraphs 8 to 11 of this Affidavit-in-lieu of Examination-in-Chief dated 4th December, 2007, PW-1 Dr. Jayant Madhukar Rele has also deposed to a codicil dated 4th February, 2007. On the basis of the evidence given in paragraphs 8 to 11 of the said Affidavit, the said Codicil is also marked for identification as 'X2'.
4. The time for the Commissioner to file his report is extended till 31st January, 2026.
5. Place Interim Application (L) No. 32511/2025 a/w IA/712/2020, IA(L)/28663/2023 'for hearing' on 13th January, 2026.
[FIRDOSH P. POONIWALLA, J.] Mansi Shelke 2 ::: Uploaded on - 10/12/2025 ::: Downloaded on - 10/12/2025 20:45:10 :::