Kashinath Bandu Bhalerao vs Bhagubai Mhatarba Chaudhary ...
2017 Latest Caselaw 7804 Bom

                                            1                              CA 1014-2011

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABA       


                       CIVIL APPLICATION NO. 1014 OF 2011
                                       IN 
                         WRIT PETITION NO. 3593 OF 1994


 Kashinath Bandu Bhalerao                                                 ...PETITIONER

                      VERSUS

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


 Mr. R.R. Karpe,  Advocate for petitioner
 Mr A.V. Hon,Advocate for respondents No. 1 to 3, 4/a to 4/c, 5, 6/a, 7/a 
 to 7/d, 8/a to 8/c & 9 


                                                       CORAM : NITIN W. SAMBRE, J. 

                                                 DATE    :  4th October, 2017

 ORAL ORDER :

Respondent No.1 Bhagubai is claimed to have executed a

will prior to her death on August 7, 2002, in favour of applicant

/intervenor, who is sought to be impleaded to the present Writ Petition.

2. He then claims that based on the will deed, mutation entry

No. 25760 is taken in his name in relation to land Gat No. 427 being son

of the respondent/original petitioner No.1 Bhagubai.

2 CA 1014-2011

3. In view thereof, the application stands allowed in terms of

Prayer Clause "B".

4. Appropriate amendment be carried out, within a period of

two weeks, failing which the Writ Petition shall stand dismissed without

further reference to the Court.

( NITIN W. SAMBRE, J.) pjm