Bombay High Court
Ketan Kishoredas Mehta (Caveator) vs Shaunak Choksi on 14 January, 2026
20-ia-2807-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION NO.2807 OF 2024
IN
CAVEAT (L) NO.191 OF 2018
WITH
TESTAMENTARY PETITION NO.462 OF 2018
WITH
INTERIM APPLICATION NO.2156 OF 2023
Shaunak Choksi ...Petitioner
vs
Ketan Kishoredas Mehta ...Respondent
------------
Mr. Gaurang Mehta a/w. Ms. Vidhi Dharia and Mr. Ameya Mahajan, for
the Petitioner.
Ms. Khushboo Chughani I b. Markand Gandhi & Co., for the Respondent.
------------
CORAM : SHARMILA U. DESHMUKH, J.
DATE : JANUARY 14, 2026 P. C. : 1. Learned counsel for the Petitioner tenders the draft
amendment. The same is taken on record. He submits that the Petitioner as one of the executors of the Will had filed the present Petition whereas the other two executors has reserved their right of executorship. He submits that the Petitioner expired on 9 th January, Vishal Parekar 1 of 2 ::: Uploaded on - 16/01/2026 ::: Downloaded on - 16/01/2026 23:17:06 ::: 20-ia-2807-2024.doc 2026 and now the other executor who is the son of the deceased has instructed the learned counsel for the Petitioner to amend the Petition for being substituted as executor in the Will of the deceased.
2. Learned counsel for the Caveator does not oppose the said application.
3. As the other executor had reserved his right of executorship, the draft amendment is allowed. Amendment to be carried out within a period of three weeks.
4. The affidavit in rejoinder is tendered in Interim Application and is taken on record.
5. Stand over to 4th February, 2026.
[SHARMILA U. DESHMUKH, J.]
Vishal Parekar 2 of 2
::: Uploaded on - 16/01/2026 ::: Downloaded on - 16/01/2026 23:17:06 :::