Bhagubai Mhatarba Chaudhari, Lrs ... vs Bhanudas Shankar Patare, Lrs ...
2017 Latest Caselaw 7802 Bom

                                          1                             CA 6400-2015

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABA       

                       CIVIL APPLICATION NO. 6400 OF 2015
                                       IN 
                         WRIT PETITION NO. 3593 OF 1994

 Bhagubai Mhatarba Chaudhary  (DIED) 
 Through: Legal representatives and others                             ...PETITIONERS

                      VERSUS

 Bhanudas Shankar Patare (DIED) 
 Through : Legal representatives and others                         ...RESPONDENTS


 Mr. A.V. Hon,  Advocate for petitioners
 Mr A.P. Bhandari, Advocate for respondents No. 1/a to 1/c, 2 to 6


                                                       CORAM : NITIN W. SAMBRE, J. 

                                                       DATE    :  4th October, 2017

 ORAL ORDER :

Mr Bhandari, learned Counsel for respondents, has no

objection for bringing legal representatives of deceased respondent

No.1/a.

2. The petitioners are also permitted to correct name of father

of respondents No.2 and 3 as Rangnath instead of Raghunath.

3. As such, the application stands allowed in terms of Prayer

Clause "A" and "B"

( NITIN W. SAMBRE, J.) pjm