Bombay High Court
Official Liquidator Of Zenith Infotech ... vs The Bank Of New York Mellon, London ... on 27 March, 2026
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
2026:BHC-OS:7563
M7.TP.2939.2025.doc
Ajay
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY & INTESTATE JURISDICTION
TESTAMENTARY PETITION NO. 2939 OF 2025
Kasturirengan Ganapathy @ Kasturirengan
Ganpathy @ Ganaptahy K .. Deceased
Shekhar Ganapathy .. Petitioner
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Mr. B. G. Saraf, Advocate for Petitioner.
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CORAM : MILIND N. JADHAV, J.
DATE : MARCH 27, 2026.
P.C.:
1. Not on Board. Mentioned by way of filing praecipe dated 27.03.2026. Perused the praecipe.
2. Heard Mr. Saraf, learned Advocate for Petitioner.
3. Present Petition is filed by Petitioner for issuance of Succession Certificate under Section 372 of Indian Succession Act,1925 in respect of the properties and credits of deceased Kasturirengan Ganapathy @ Kasturirengan Ganpathy @ Ganaptahy K. The names and details of legal heirs of the deceased are stated in paragraph No.4 of the Petition. Purpose for filing the present Petition is stated in paragraph No.7 of the Petition. I have perused the same.
4. Consent affidavit dated 13.09.2024 of Shreedhar Ganapathy, the legal heir is filed on record and appended at page No.14 of 1 of 2 ::: Uploaded on - 28/03/2026 ::: Downloaded on - 03/04/2026 21:47:37 ::: M7.TP.2939.2025.doc Petition.
5. In view of the above, there can be no impediment in allowing the Petition. Misc. Petition is allowed and disposed of in terms of un-numbered prayer clause which read thus:-
"The Succession Certificate may be granted to the Petitioner in respect of the Debts set forth in Schedule No. 1 hereto with power to collect the said Securities on and to receive interest / dividend thereon."
6. Issuance of proclamation stands dispensed with.
7. Department is directed to issue the Succession Certificate as directed above within a period of 3 weeks from today positively.
8. Misc. Petition is allowed and disposed subject to compliance of office objections, if any, forthwith which shall be allowed by the Department.
[ MILIND N. JADHAV, J. ]
Ajay Digitally signed
by HARSHADA
HARSHADA HANUMANT
HANUMANT SAWANT
SAWANT Date: 2026.03.28
14:35:06 +0530
2 of 2
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