Madan S/O. Balkrishna Awati And ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 9439 Bom

                                                                        937-ca-1012-2021.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                        937 CIVIL APPLICATION NO.1012 OF 2021
                                    IN SA/642/2009

                    MADAN S/O. BALKRISHNA AWATI AND ANR.
                                      VERSUS
                      THE STATE OF MAHARASHTRA AND ORS.
                                          ...
                  Advocate for Applicants : Mr. Shinde Abasaheb D.
                     AGP for Respondents-State : Mr. B. V. Virdhe
                Advocate for Respondent No.4 in SA : Mr A. M. Hajare
              Advocate for Respondent Nos.5 and 6 in SA : Mr. R. G. Joshi
                                          ...

                                       CORAM         : SMT. VIBHA KANKANWADI, J.

                                       DATE          : 17.07.2021

ORDER :-


.         Present        application    has    been      filed   for     bringing        legal

representatives of deceased respondent No.4 on record and condoning the delay, however, it is filed in ignorance of the judgment of the Hon'ble Supreme in Suo Moto Writ Petition (C) No.3 of 2020 dated 08.03.2021.

2. Therefore, application stands allowed.

3. Delay, if any, stands condoned.

4. Legal representatives of respondent No.4 be allowed to be brought on record.

5. Amendment to that effect be carried out within a period of four weeks from today.

[SMT. VIBHA KANKANWADI, J.]

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