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Limbaji @ Lingu Rajba Mirkale And ... vs Dnyanoba Vitthal Waghmare Died ...
2021 Latest Caselaw 9441 Bom

Citation : 2021 Latest Caselaw 9441 Bom
Judgement Date : 17 July, 2021

Bombay High Court
Limbaji @ Lingu Rajba Mirkale And ... vs Dnyanoba Vitthal Waghmare Died ... on 17 July, 2021
Bench: V. V. Kankanwadi
                                                                        946-ca-5335-2021.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                        946 CIVIL APPLICATION NO.5335 OF 2021
                                    IN SA/265/2020

               LIMBAJI @ LINGU RAJBA MIRKALE AND ANOTHER
                                    VERSUS
          DNYANOBA VITTHAL WAGHMARE DIED PUSHPABAI DNYANOBA
                           WAGHMARE AND OTHERS
                                       ...
                    Advocate for Applicants : Mr. Gunale V. D.
            Advocate for Respondent No.4 in SA : Mr. Sonkawade A. D.
                                       ...

                                       CORAM         : SMT. VIBHA KANKANWADI, J.
                                       DATE          : 17.07.2021

ORDER :-


.         Present        application    has    been      filed   for     bringing        legal

representatives of respondent Nos.1 and 5 i.e. deceased Dnyanoba and Yashwant 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 Nos.1 and 5 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.]

scm

 
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