Abdul Rashid Bhikan Tamboli vs Chief Officer Manmad Municipal ...
2017 Latest Caselaw 3302 Bom

psv                                     1                                13-caw 1519-16


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION 

            CIVIL APPLICATION NO.1519 OF 2016
   (FOR BRINGING LEGAL HEIRS OF DECEASED RESPONDENT 
                     NO.2 ON RECORD)
                            IN
              WRIT PETITION NO.6640 OF 2015

Abdul Rashid Bhikan Tamboli                                      ...Applicant/
                                                                 Org.Petitioner
      Versus
Chief Officer Manmad Municipal Council & Ors.                    ...Respondents


Mr. Y.G. Thorat with Mr. Ashok B. Tajane for Applicant/Org.Petitioner.
Mr. A. R. Shaikh for the proposed legal representatives of the respondent 
no.2.

                               CORAM  :   A.S. OKA & 
                                          SMT. VIBHA KANKANWADI, JJ.

                               DATE      :   16th JUNE, 2017
         
P.C.

1. Heard learned Counsel appearing for the applicant/org. petitioner and the proposed legal representatives of the respondent no.2.

2. In view of averments made in the application, the same is allowed in terms of prayer clause (a).

3. Amendment be carried out within a period of two weeks from the date on which this order is uploaded.

4. Place Writ Petition on 26.07.2017 under the caption 'Fresh Admission'.

        (SMT. VIBHA KANKANWADI, J)                       (A.S. OKA, J) 




 psv                            2                           13-caw 1519-16