[Cites 0, Cited by 0]
Bombay High Court
Hoshang Jehangir Khan vs Khushroo Behramshaw Mogal on 7 January, 2026
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
2026:BHC-OS:218
P10.IA.1808.2024..doc
Ajay
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION NO. 1808 OF 2024
IN
CAVEAT (L) NO. 9320 OF 2024
IN
TESTAMENTARY PETITION NO. 3908 OF 2023
Hoshang Jehangir Khan & Anr. Applicants / Ori.
.. Petitioners
IN THE MATTER OF:
Hoshang Jehangir Khan and Anr. .. Petitioners
Versus
Khushroo Behramshaw Mogal .. Caveator
....................
Ms. Kalyani Deshmukh a/w. Ms. Sanskruti Hebalkar, Advocates for
Applicants / Original Petitioners.
....................
CORAM : MILIND N. JADHAV, J.
DATE : JANUARY 07, 2026.
P.C.:
1. Not on Board. Mentioned. Taken on Board.
2. Heard Ms. Deshmukh, learned Advocate for Applicants /
Original Petitioners.
3. Perused the praecipe dated 07.01.2026 which is filed for
speaking to the minutes of judgment dated 05.01.2026. I have
perused the changes required to be made.
4. In the judgment dated 05.01.2026, the following corrections
which are essentially typographical and grammatical are required to be
made to correct the judgment.
1 of 3
P10.IA.1808.2024..doc
(i) In the appearance clause 'Mr. Dinyar Madon, Senior
Advocate a/w. Ms. Ferzana Behramkamdin, Ms. Kalyani
Deshmukh, Ms. Sanskruti Hebalkar, Advocates i/by FZB
& Associates for Applicants and Mr. Vijay Payal,
Advocate i/by Sameer R Logade, Advocates for
Petitioners' be replaced with 'Mr. Dinyar Madon, Senior
Advocate a/w. Ms. Ferzana Behramkamdin, Ms. Kalyani
Deshmukh, Ms. Sanskruti Hebalkar, Advocates i/by FZB
& Associates for Applicants/Original Petitioners';
(ii) In the appearance clause 'Mr. Bhavesh Parmar a/w. Mr.
Devmani Shukla, Mr. Rajesh Sahani and Mr. Mohd.
Riyaz, Advocates i/by G.L. Ghonge for Caveator' be
replaced with 'Mr. Bhavesh Parmar a/w. Mr. Devmani
Shukla, Mr. Rajesh Sahani and Mr. Mohd. Riyaz,
Advocates i/by G.L. Thonge and Mr. Vijay Payal i/by
Mr. Sameer R. Logade for Caveator';
(iii) On page No.7, line No.13 of paragraph No.6.2, the
words 'importantly name of Applicant No.2 was added
by the deceased to her ...' be replaced with the words
'importantly name of Applicant No.1 and Applicant
No.2 were added by the deceased to her...';
(iv) On page No.11, 2nd line of paragraph No.7.1, the words
'of doubt' may be deleted;
(v) On page Nos.11, 6th and second last line of paragraph
No.7; on page No.14, 8th line of paragraph No.7.4; on
page No.15, 5th and 15th line of paragraph No.7.5 the
date '14.10.2025' be replaced with the date
'14.08.2025';
2 of 3
P10.IA.1808.2024..doc
(vi) On page No.15, 5th line of paragraph No.7.5, the word
'returned' be replaced with the word 'recorded';
(vii) On page No.19, 5th line of paragraph No.12, the words
'... because the Applicant No.2 was added by...' be
replaced with the words '... because the Applicant No.1
and Applicant No.2 were added by...';
(viii) On page No.21, 3rd line of paragraph No.12, the date
'18.12.20215' be replaced with the date '18.12.2015';
(ix) On page No.21, 6th line of paragraph No.14, the year
'2025' be replaced with the year '2015';
(x) On page No.21, 3rd line of paragraph No.14, the word
'date' be replaced with the word 'death'; and
(xi) On page No.23, 7th line of paragraph No.16, the word
'bequeathal' be replaced with 'bequest'.
5. Necessary corrections are directed to be carried out as above
in the original judgment dated 05.01.2026 and corrected judgment be
uploaded.
6. Praecipe is allowed and disposed.
[ MILIND N. JADHAV, J. ]
Ajay
AJAY AJAY TRAMBAK
TRAMBAK UGALMUGALE
UGALMUGALE Date: 2026.01.07
17:31:25 +0530
3 of 3
