Dulichand S/O Bisendayal Agrawal ... vs Vikram S/O Vijay Meshram And 2 ...
2016 Latest Caselaw 6490 Bom

                                               1
                                                                      1611wp1755.14.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                         
                           NAGPUR BENCH, NAGPUR




                                                                 
                          Writ Petition No.1755 of 2014
     [Dulichand s/o Bisendayal Agrawal (Dead) and others v. Vikram s/o Vijay 
                              Meshram and others]




                                                                
    Office Notes, Memoranda of Coram,
    appearances, Court's orders or directions  Court's or Judge's orders
    and Registrar's order
              Shri S.N. Tapadia, Advocate for Petitioner.




                                                   
              Shri N.B. Bargat, Advocate for Respondent Nos.1 and 2.

                Coram : R.K. Deshpande, J.

th Date : 16 November, 2016

Civil Applications No.1148, 1149 and 1150 of 2015 :

These applications are for condonation of delay, setting

aside abatement and bringing the legal representatives of the

respondent No.3-Bhagwan Mohan Bhabulkar on record.

Notices of these applications were issued to the proposed

legal representatives of the respondent No.3, and all of them are served. None of the legal representatives have filed reply opposing the applications, though the respondent Nos.1 and 2

have filed reply.

After going through the averments made in all these applications, which remain uncontroverted so far as the proposed

1611wp1755.14.odt

legal representatives of the respondent No.3 are concerned, I am

satisfied that sufficient cause is made out for condonation of

delay, setting aside abatement and bringing the legal representatives of the respondent No.3 on record.

Hence, all these applications are allowed. Necessary amendment be carried out within a period of one week from today.

The civil applications are disposed of.

Judge.

Lanjewar