Gunwantrao Namdeorao Mangnale ... vs Kavita Balaji Mangnale And Others
2021 Latest Caselaw 9447 Bom

                                                                        934-ca-8758-2020.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                      934 CIVIL APPLICATION NO.8758 OF 2020
                                  IN SA/492/2009

      GUNWANTRAO NAMDEORAO MANGNALE DIED LRS. MANGALA
              GUNWANTRAO MANGNALE AND OTHER
                               VERSUS
              KAVITA BALAJI MANGNALE AND OTHERS
                                  ...
               Advocate for Applicants : Mr. V D Gunale
          Advocate for Respondent Nos.1 to 5 : Mr. P. G. Rodge
                                  ...

                                       CORAM         : SMT. VIBHA KANKANWADI, J.

                                       DATE          : 17.07.2021

ORDER :-


.         Present        application    has    been      filed   for     bringing        legal

representatives of deceased appellant 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 appellant 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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