Ramchandra Raghunath Pore (Since ... vs Radhabai Raghunath Pore (Since ...
2019 Latest Caselaw 82 Bom

                                                                68. cas 787-17..doc

DDR
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                         CIVIL APPLICATION NO. 787 OF 2017
                                         IN
                          SECOND APPEAL NO. 175 OF 2016

       Ramchandra Raghunath Pore (since deceased)
       A. Dilip Ramchandra Pore & ors.          ..Applicants

       IN THE MATTER BETWEEN

       Ramchandra Raghunath Pore (since deceased)
       A. Dilip Ramchandra Pore & ors.             ..Appellants
             vs.
       1. Radhabai Raghunath Pore (since deceased)
       2. Shahshikant Shankar Bagade & ors.        ..Respondents
                                     ....
       Shri Manmath S. Athalye for applicants.
       None for respondents
                                     ....
                                         CORAM : M.S.KARNIK, J.

                                            DATE       : 3rd JUNE, 2019
       P.C. :

This is an application filed by the original applicants for

deleting the name of respondent No.3A from the cause title.

2. Learned Counsel appointed out that respondent No.3A is

since deceased and his legal heirs are already on record.

68. cas 787-17..doc

3. The application is allowed in terms of prayer Clause (B).

4. Consequential amendments to be carried out forthwith.

5. Civil Application is disposed of.

6. Second Appeal No. 175 of 2016 to be heard along with

Second Appeal No. 174 of 2016. List the matters on 17/6/2019.

(M.S.KARNIK, J.)