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Bombay High Court

Abha Dastane-Rao And Anr. vs Prabhakar Deolankar And 2 Ors. on 12 November, 2025

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

                                                                               96. MPT-286-23.docx


Amberkar

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    TESTAMENTARY AND INTESTATE JURISDICTION


                                 MISC. PETITION NO. 286 OF 2023
                                              WITH
                              INTERIM APPLICATION NO. 2089 OF 2024

                                             WITH
                         IN PERSON APPLICATION (L) NO. 15471 OF 2023
                                              IN
                                MISC. PETITION NO. 286 OF 2023

           Abha Dastane Rao                                              .. Petitioner
                     Versus
           Prabhakar Deolankar & Ors.                                    .. Respondents
                                      ....................
            Ms. Abha Dastane - Rao, Petitioner No. 1 in person
                                                ...................
                                               CORAM : MILIND N. JADHAV, J.
                                               DATE          : NOVEMBER 12, 2025
           P. C.:

1. Heard Ms. Dastane - Rao, Petitioner appearing in person.

2. Matter is placed today on board for ensuring that parties shall fix the date and time for hearing the present proceedings. It is prima facie seen that Respondent No. 1 is duly represented by Advocate Mr. Chandrachood. He is not present today. This is the second instance of his absence. Previously I was informed that Advocate Mr. Chandrachood travels from Pune. Petitioner also travels from Pune. Petitioner has made a grievance that some day Petitioner needs to be heard. She herself is a senior citizen. That apart Mr. Ghadigaonkar, learned Advocate represents the sister of Petitioner who is a 1 of 2 ::: Uploaded on - 12/11/2025 ::: Downloaded on - 12/11/2025 20:55:49 :::

96. MPT-286-23.docx Respondent herein. Even he is not present when the matter is called out today.

3. Both the Advocates Mr. Chandrachood and Mr. Ghadigaonkar are directed by this Court to remain present on the next adjourned date failing which this Court shall not await their presence and the Petitioner-in-person shall be heard and her grievance shall be determined after hearing in accordance with law.

4. Copy of this order shall be served by Petitioner on both the learned Advocates by any permissible mode of service and she shall file proof of service on the next date in Court.

5. Stand over to 19th November, 2025 under the caption "for Hearing".

Amberkar                                                [ MILIND N. JADHAV, J. ]
                      Digitally signed
                      by RAVINDRA
           RAVINDRA   MOHAN
           MOHAN      AMBERKAR
           AMBERKAR   Date:
                      2025.11.12
                      16:01:48 +0530




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