Rajesh Premji Shah vs Deepak Kishan Goradia
2026 Latest Caselaw 1053 Bom

Citation : 2026 Latest Caselaw 1053 Bom
Judgement Date : 30 January, 2026

[Cites 0, Cited by 0]

Bombay High Court

Rajesh Premji Shah vs Deepak Kishan Goradia on 30 January, 2026

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

2026:BHC-OS:2636
901. TS 85-2024.odt

Amberkar

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

TESTAMENTARY SUIT NO. 85 OF 2024
IN
PETITION NO. 3075 OF 2023

Kishan Chunilal Goradia alias
Kishan C. Goradia alias
K.C. Goradia .. Deceased

Rajesh Premji Shah & Ors. .. Plaintiffs
Versus
Deepak Kishan Goradia Caveator /
.. Defendant
....................
 Mr. S. Shah i/by Mr. Yogesh Parikh, Advocates for Plaintiffs
 Mr. Sanjay Udeshi a/w Mr. Aditya Udeshi & Mr. Netaji Gawada i/by
M/s. Sanjay Udeshi & Co., Advocates for Caveator / Defendant
 Mr. Rajesh Premji Shah - Plaintiff No. 1 preset
 Mr. Deepak Goradia - Caveator / Defendant present
...................
CORAM : MILIND N. JADHAV, J.

                                                      DATE          : JANUARY 30, 2026
                  P. C.:

1. Heard Mr. Shah, learned Advocate for Plaintiffs and Mr. Udeshi,

learned Advocate for Caveator / Defendant.

2. Parties have reconciled their dispute and filed Consent Terms

dated 30.01.2026. Consent Terms are signed by Petitioner Nos. 1 to 4,

Caveator / Defendant and their respective Advocates. Plaintiff No. 1 -

Rajesh Premji Shah is physically present in Court along with authority

letter on behalf of Plaintiff Nos. 2 to 3. Caveator / Defendant is

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present before Court. They are identified by their respective

Advocates. They confirm execution of the Consent Terms. Consent

Terms are running into 22 pages. For the purpose of reference and

convenience, Consent Terms are scanned and reproduced below:-

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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. Daughter of the deceased - Sadhana Naimish Shah has filed

affidavit dated 11.12.2025 which is taken on record. As stated

therein, she has withdrawn the Interim Application (L) No. 9192 of

2024 and the affidavit in support of Caveat.

6. The Department is directed to issue the grant in favour of the

Plaintiffs upon due compliance being effected by the parties which

compliance shall be intimated to the Department. Grant shall be issued

in favour of the Plaintiffs within a period of two weeks from the date

of intimation received.