Umakant Narahari ... vs Subhash Dhanyakumar Bhumkar And ...
2021 Latest Caselaw 12228 Bom

                             Tandale                                                      14-IA1781-2021 in SAST-13381-2021.odt



                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                     CIVIL APPELLATE JURISDICTION

                                               INTERIM APPLICATION NO. 1784 OF 2021
                                                                IN
                                               SECOND APPEAL (ST.) NO. 13381 OF 2021

                             Uday Umakant Goverdhan and Anr.                               ... Applicants.
                             In the matter between:-
                             Shri Umakant Narhari Goverdhan                                ... Appellant
                                    V/s.
                             Subhash Dhanyakumar Bhumkar and Ors.                          ... Respondents


                             Mr.Sudhir Sadavarte i/b. Mr.Arjun Kadam, Advocate for Applicants.


                                                                     CORAM : A.S. GADKARI, J.

DATE : 31st August, 2021.

P.C. :

1. This is an application for bringing the legal heirs of sole Appellant on record.

It is stated that, the sole Appellant i.e. Shri Umakant N. Govardhan passed away on 10th January 2020 i.e. after passing of the impugned Judgment and Order dated 7th January 2019 and before filing of present Appeal.

2. In view thereof and for the reasons stated in the application, application is allowed in terms of prayer clause (a).

Necessary amendment in the application for condonation of delay, Second Appeal and application for stay be carried out within a period of two weeks from today.

3. Application is allowed in the aforesaid terms.

[A.S. GADKARI, J.] Digitally signed by MANOJ R MANOJ R TANDALE Date:

TANDALE 2021.09.01 12:14:42 +0530