Dnyandeo S/O Hari Bonde vs Govind S/O Shekoji Khandare And ...
2021 Latest Caselaw 6959 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR
                    APPEAL AGAINST ORDER NO.14 OF 2020
                                  Dnyandeo s/o Hari Bonde
                                             VS.
                           Goving S/o Shekoji Khandare and another
Office     Notes,   Office                           Court's or Judge's orders
Memoranda of Coram,
Appearances,       court's
orders or directions and
Registrar's orders
                             Shri N.S. Badhe, Advocate for the appellant.
                             Shri Sanjay G. Karmarkar, Advocate for the respondent No.1.


                                              CORAM : S.M. MODAK, J.

DATE : 30.04.2021.

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

2. It is submitted that the defendant No.1/appellant No.1-Dnyandeo s/o Hari Bonde expired on 22nd April, 2021. Learned Advocate for the appellant could not take steps as his legal representatives are home quarantined.

3. It is submitted by Shri Badhe, learned Advocate for the appellant that there is no need to frame substantial question of law. He relied upon a judgment in case of Narayanan Vs. Kumaran and others reported in (2004) 4 SCC 26. Even otherwise appellant has to take steps hence stand over the matter to 1 st week of June, 2021.

(S.M. Modak, J.) Manisha