Bombay High Court
Anaheeta Fali Nariman vs Fali Sam Nariman on 29 September, 2025
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
P4.TP.3959.2025.doc
HARSHADA H. SAWANT
(P.A.)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
TESTAMENTARY PETITION NO.3959 OF 2025
Fali Sam Nariman .. Deceased
Anaheeta Fali Nariman and Ors. .. Petitioners
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Ms. Vijaya D. Rao a/w. Ms. Avan Ardeshir, Advocates i/by Mulla &
Mulla & Craigie Blunt & Caroe for Petitioners.
...................
CORAM : MILIND N. JADHAV, J.
DATE : SEPTEMBER 29, 2025
P.C.:
1. Not on Board. Mentioned by way of filing praecipe dated 29.09.2025. Perused the praecipe.
2. Heard Ms. Rao, learned Advocate for Petitioner.
3. Since the present Petition is for Grant with Will annexed namely Letters of Administration with Will annexed and Petitioners have given the entire inventory of the locker, the requisition No.4 in the order dated 12.08.2025 has been dispensed with.
4. Ms. Rao informs the Court that the other remaining requisitions in the said order stand complied with.
5. Department is directed to proceed further with issuance of Grant.
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6. Praecipe is disposed.
H. H. SAWANT [ MILIND N. JADHAV, J. ] Digitally signed HARSHADA by HARSHADA HANUMANT HANUMANT SAWANT SAWANT Date: 2025.09.29 17:33:48 +0530 2 of 2 ::: Uploaded on - 29/09/2025 ::: Downloaded on - 29/09/2025 21:25:26 :::