Carl Pinto De Andrade And 3 Ors vs Ventura Securities Limited
2021 Latest Caselaw 638 Bom

                      1/2                                                    4-ia-2609-2020-comss-1231-2019.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                             IN ITS COMMERCIAL DIVISION

                                         INTERIM APPLICATION NO. 2609 OF 2020
                                                          IN
                                      COMMERCIAL SUMMARY SUIT NO. 1231 OF 2019

                      1) Carl Pinto De Andrade
                      & Ors.                                                     .. Applicants

                      In the matter between :

                      1) Carl Pinto De Andrade
                      & Ors.                                                     .. Plaintiffs
                            Vs.
                      Ventura Securities Limited                                 .... Defendant

                      Mr. Zaosh Irani i/b Yasmin Bhansali & Co. for plaintiffs.

                      Mr. Vishal Pattabiraman i/b M/s. Purohit & Co. for defendant.

                                                       CORAM : N.J. JAMADAR, J.

DATE : 12th JANUARY 2021

P.C.

1. This is an application to bring on record the legal

representatives of plaintiff No.4-Michael Pinto De Andrade, who

expired on 21st October 2020.

2. The application is supported by an affidavit and a copy of the Digitally signed by Shraddha Shraddha K.

K. Talekar Date:

death certificate issued by the office of the Village Panchayat Socorro- Talekar 2021.01.12 16:14:58 +0530 Goa, which certifies that the Michael Pinto De Andrade, plaintiff

No.4, died on 21st October 2020. The application is preferred within

Shraddha Talekar PS 2/2 4-ia-2609-2020-comss-1231-2019.doc

the stipulated period of limitation.

3. Hence, the application stands allowed in terms of prayer clause

(a).

The legal representatives of plaintiff No.4-Michael Pinto De

Andrade are permitted to be brought on record.

The plaintiffs shall carry out the necessary amendment

within a period of two weeks and serve a copy of the amended

plaint on the defendants within a period of one week thereafter.

4. The interim application stands disposed of.

5. Summons for Judgment No. 74 of 2019 be listed on 29 th

January 2021.

[ N.J. JAMADAR, J. ]

Shraddha Talekar PS