Bombay High Court
Shaheen Kauser vs Cipla Limited And 4 Ors on 8 October, 2025
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
92.IA.1234.2025.doc
HARSHADA H. SAWANT
(P.A.)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION NO.1234 OF 2025
IN
TESTAMENTARY PETITION NO.421 OF 2024
Hussain Baksh alias Husain Buksh s/o Maula
Baksh (Buksh) alias Mola Baksh .. Deceased
Shaheen Kauser .. Applicant
IN THE MATTER BETWEEN
Shaheen Kauser .. Petitioner
Versus
Cipla Limited and Ors. Respondents
....................
Ms. Sheetal Shah a/w. Mr. Sanyam Jain, Advocates i/by M/s.
Mehtaand Girdharlal for Applicant / Petitioner.
Ms. Ridhi Wagle, Advocate appearing through Video
Conferencing i/by Vishal Shriyan for Respondent No.1.
Mr. Dinesh Arjun Wani, Advocate i/by Padmakar Tripathi for
Respondent.
...................
CORAM : MILIND N. JADHAV, J.
DATE : OCTOBER 08, 2025
P.C.:
1. Heard learned Advocates appearing for respective parties.
2. Parties are directed to complete their pleadings inter se in the proceedings before the Court before the Court.
3. It is clarified that this Interim Application shall be heard on the next adjourned date which shall be noted by Advocates representing the parties.
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92.IA.1234.2025.doc
4. In view of exigency mentioned by Ms. Shah that Petitioner is advanced age, list the Application on 19th November, 2025 at 03:00 p.m. H. H. SAWANT [ MILIND N. JADHAV, J. ] Digitally signed by HARSHADA HARSHADA HANUMANT HANUMANT SAWANT SAWANT Date:
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