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Bombay High Court
Vaibhav Pramod Nikale (Third Party ... vs Pradeep Kesiiav Hire on 16 February, 2026
2026:BHC-OS:4331
ary Before: Smt. P. P. Bhaidkar,
Addl. Registrar (O.S.) /
Addl. Prothonotary and Senior Master
Date : 16th February, 2026.
CALLED FOR DIRECTION:
3. TPAC(L)/37143/2025 ) Ms. Anushka Deshmukh, Advocate for the third
in ) party applicant.
TP/3267/2024 )
Mr. Rohit Kurmi, Advocate for Orig. Petitioner.
)
)
) P.C.: 1. This Third Party Application is filed by one
) Vaibhav Pramod Nikale for obtaining certified
) copy of Grant of Letters of Administration
)
) issued in Testamentary Petition No. 3267 of
) 2024. It is stated in the Affidavit in support
) of third party application that the widow of
)
)
the deceased, Nalini Keshav Hire has
) executed a registered gift deed dated
) 31.12.2021 in favour of the third party
)
applicant. It is stated that after the death of
)
) Keshav Shankar Hire, Nalini has become the
) lawful owner of the property viz. Flat No.
) A/17 at Nav-Abhay Co-op. Housing Society
)
) Ltd., Mulund (West), Mumbai. It is stated in
) the Affidavit that the aforesaid Testamentary
) Petition was filed in respect of the estate of
)
Keshav Shankar Hire by the Petitioner, falsely
)
) claiming to be his son and legal heir. It is
) stated that without the knowledge of the
) third party applicant or consent, the aforesaid
)
) Petition is filed for Letters of Administration.
)
2. The Orig. Petitioner has filed reply to the
)
) third party application, inter alia, denying the
) statements and averments made in the
) Affidavit in support of the third party
)
) application. It is stated in the Affidavit in
) reply that since the year 1990, the said Nalini
) Keshav Hire, considered the Petitioner as her
)
only son, as the Petitioner was taking care of
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) the deceased Nalini Keshav Hire. It is further
) stated that the said Gift Deed dated
)
) 31.12.2021 was never discussed or the
) applicant never made a single whisper of the
) same with the Petitioner at any time.
)
) 3. The Ld. Advocate for the third party
)
applicant tenders Rejoinder dated
)
) 13.02.2026, which is taken on record.
)
) 4. Since, there is a registered Gift Deed in
) the name of the third party applicant in
) respect of aforesaid immovable property,
)
) which is shown in the Schedule of the
) Testamentary Petition, and as the third party
) applicant intends to protect his ownership
)
right in respect of aforesaid flat, in my
)
) opinion, the third party applicant has shown
) sufficient cause for issuing certified copy of
) Grant of Letters of Administration in
)
) aforesaid Testamentary Petition No. 3267 of
) 2024. The third party application is,
) therefore, allowed. Office to issue certified
)
)
copy of Grant of Letters of Administration to
) the third party applicant, on payment of
) necessary charges.
)
) 5. It is made clear that the third party
) applicant shall use the certified copy only for
)
) the purpose mentioned in the third party
) application and in accordance with Rule 271
) of Bombay High Court O.S. Rules, and not to
)
)
part with the certified copy to any other third
) party.
)
) 6. Third Party Application is disposed of.
) Order accordingly.
)
16.02.2026
Addl. Registrar (O.S.) /
Addl. Prothonotary and Senior Master
