Savita Krishna Shetye vs Ramchandra Sudhakar Chiplunkar
2026 Latest Caselaw 1014 Bom

Bombay High Court

Savita Krishna Shetye vs Ramchandra Sudhakar Chiplunkar on 29 January, 2026

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

2026:BHC-OS:2591
                                                                             12. TP-4174-25 & CTSL-37138-25.odt


       Amberkar

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           TESTAMENTARY AND INTESTATE JURISDICTION


                                              PETITION NO. 4174 OF 2025
                                                         WITH
                                             CAVEAT (L) NO. 37138 OF 2025

                  Sudhakar Mahadev Chiplunkar alias
                  Sudhakar Mahadeo Chiplunkar                                         .. Deceased

                  Ramchandra Sudhakar Chiplunkar & Anr.                               .. Petitioners
                                              ....................
                   Mr. Rajas Naik, Advocate for Petitioners
                   Mr. Sagar D. Sabale i/by Mr. Ravindra Khilare, Advocates for
                    Caveator
                                                       ...................
                                                      CORAM : MILIND N. JADHAV, J.

                                                      DATE          : JANUARY 29, 2026
                  P. C.:

1. Heard learned Advocates appearing for the parties.

2. Parties have reconciled their dispute and filed Consent Terms

dated 29.01.2026. Consent Terms are signed by Petitioner Nos. 1 and

2; Caveator and their respective Advocates. Parties who have executed

the Consent Terms are present before Court and are identified by their

respective Advocates. They confirm execution of the Consent Terms.

Consent Terms are running into 11 pages. For the purpose of

reference and convenience, Consent Terms are scanned and

reproduced below:-

1 of 13

12. TP-4174-25 & CTSL-37138-25.odt

2 of 13

12. TP-4174-25 & CTSL-37138-25.odt

3 of 13

12. TP-4174-25 & CTSL-37138-25.odt

4 of 13

12. TP-4174-25 & CTSL-37138-25.odt

5 of 13

12. TP-4174-25 & CTSL-37138-25.odt

6 of 13

12. TP-4174-25 & CTSL-37138-25.odt

7 of 13

12. TP-4174-25 & CTSL-37138-25.odt

8 of 13

12. TP-4174-25 & CTSL-37138-25.odt

9 of 13

12. TP-4174-25 & CTSL-37138-25.odt

10 of 13

12. TP-4174-25 & CTSL-37138-25.odt

11 of 13

12. TP-4174-25 & CTSL-37138-25.odt

12 of 13

12. TP-4174-25 & CTSL-37138-25.odt

3. All rights and obligations mentioned in the Consent Terms qua

the respective parties are taken as undertaking given to the Court and

parties shall abide by the same.

4. Order in terms of the Consent Terms.

5. Liberty to the parties to apply

6. Petition is disposed of in terms of the Consent Terms. Caveat is

also disposed.

7. Refund of Court fees, if any, as per rules.

Amberkar [ MILIND N. JADHAV, J. ]

Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date:

2026.01.29 18:38:40 +0530

13 of 13