Bombay High Court
Ashish Popli Son Of Yeshpal Popli vs Yeshpal Yudhisterlal Popli Alias ... on 27 February, 2026
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
P12.TPL.5004.2026.doc
HARSHADA H. SAWANT
(P.A.)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
TESTAMENTARY PETITION (L) NO.5004 OF 2026
Yeshpal Yudhisterlal Popli alias Yashpal
Yudhisterlal Popli alias Yeshpal Y. Popli alias
Yashpal Y Popli alias Y. Y. Popli .. Deceased
Ashish Popli son of Yeshpal Popli .. Petitioner
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Ms. Jyoti Badgujar, Advocate i/by Lakdawala & Co. for Petitioner.
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CORAM : MILIND N. JADHAV, J.
DATE : FEBRUARY 27, 2026
P.C.:
1. Not on Board. Mentioned by way of filing praecipe dated 27.02.2026. Perused the praecipe.
2. Heard Ms. Badgujar, learned Advocate for Petitioner.
3. Department has raised certain objections, inter alia, with respect to Will of the deceased. The original copy of Will is placed in my hands. I have examined the same.
4. According to Applicant - Petitioner, it is original copy of Will. Doubt is expressed that thumb impression appearing thereon is not in blue colour but in grey colour. However, the said original copy of the Will is Apostilled appropriately and the same is required to be accepted as the original Will. It is infact printed on a white paper which has a different texture. It is seen that the original Will is executed by the 1 of 2 ::: Uploaded on - 27/02/2026 ::: Downloaded on - 27/02/2026 22:43:38 ::: P12.TPL.5004.2026.doc deceased alongwith Apostille Certificate dated 18.12.2022 issued by the Attorney which is already produced for acceptance alongwith the said Will before the Department. The Will is therefore not to be understood as a colour photocopy and is directed to be accepted in view of India being a signatory to the Hague Apostille Convention, 1961.
5. That apart, it is seen that Consulate General, San Francisco has stapled and stamped the Will in a unique way so as to have stamped two consecutive pages of the Will by one singular stamp which appears partially on each of the two consecutive pages.
6. In that view of the matter, the said Will is directed to be accepted and the Department is directed to proceed with issuance of Grant in the Petition in accordance with law.
7. Praecipe is allowed and disposed in above terms.
H. H. SAWANT [ MILIND N. JADHAV, J. ] Digitally signed HARSHADA by HARSHADA HANUMANT HANUMANT SAWANT SAWANT Date: 2026.02.27 19:03:01 +0530 2 of 2 ::: Uploaded on - 27/02/2026 ::: Downloaded on - 27/02/2026 22:43:38 :::