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Bombay High Court

Kunal Virenchee Sagar vs Jaishri Sitaram Naik on 13 February, 2026

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

2026:BHC-OS:4414
                                                                                  M17.IA(L),3465.2026.doc

  HARSHADA H. SAWANT
        (P.A.)
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           TESTAMENTARY AND INTESTATE JURISDICTION


                                  INTERIM APPLICATION (L) NO. 3465 OF 2026
                                                    IN
                                         PETITION NO. 4106 OF 2022

                Kunal Virenchee Sagar & Ors.                                       Applicant / Orig.
                                                                                .. Petitioners
                IN THE MATTER BETWEEN:
                Jaishri Sitaram Naik alias Jaishri Naik alias
                Jaishri S. Naik alais Naik Jaishri Sitaram    .. Deceased

                Kunal Virenchee Sagar & Ors.                     .. Petitioners
                                            ....................
                 Mr. Sushil A. Inamdar i/b Mr. A. B. Shrikhande, Advocates for
                  Applicant / Petitioner.
                                                       ...................

                                                      CORAM : MILIND N. JADHAV, J.
                                                      DATE          : FEBRUARY 13, 2026.
                P.C.:

1. Not on Board. Mentioned by way of filing praecipe dated 13.02.2026. Perused the praecipe.

2. Heard Mr. Inamdar, learned Advocate for Applicant / Petitioner.

3. This is a post grant amendment Application. Schedule of amendment is appended at Exhibit- B, page No. 33. Copy of Grant is appended at Exhibit- A, page No. 16. I have perused the Application. There can be no impediment in allowing the post grant amendment Application.

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4. For the reasons mentioned in the Application, Interim Application stands allowed in terms of prayer clauses (a) and (b).

5. The original Grant shall be handed over to Department within one week from today alongwith server copy of this order. Once original Grant is given to Department, Department shall carry out the concerned amendment as per Schedule which is also noted by this Court in the order and give the copy of fresh Grant to Applicant within a period of two weeks thereafter positively.

6. Department will allow the necessary amendment to be carried out in the original Petition within a period of two weeks from today. Re-verification stands dispensed with.

7. For no reason issuance of fresh Grant shall be delayed. However it shall be subject to all due compliances and removal of office objections.

8. With the above directions, Interim Application is allowed and disposed.





H. H. SAWANT                                                        [ MILIND N. JADHAV, J. ]
                          Digitally signed
                          by AJAY
               AJAY       TRAMBAK
               TRAMBAK    UGALMUGALE
               UGALMUGALE Date:
                          2026.02.17
                          11:19:01 +0530




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