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Jagan Daji Deshmukh Deceased Lrs ... vs Dattatraya Yeshwant Deshmukh ...
2021 Latest Caselaw 9450 Bom

Citation : 2021 Latest Caselaw 9450 Bom
Judgement Date : 17 July, 2021

Bombay High Court
Jagan Daji Deshmukh Deceased Lrs ... vs Dattatraya Yeshwant Deshmukh ... on 17 July, 2021
Bench: V. V. Kankanwadi
                                                                        939-ca-2551-2021.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                        939 CIVIL APPLICATION NO.2551 OF 2021
                                    IN SA/588/2011

JAGAN DAJI DESHMUKH DECEASED LRS HIRABAI JAGANNATH DESHMUKH
                            AND OTHERS
                               VERSUS
  DATTATRAYA YESHWANT DESHMUKH CHANDRAKALABAI DATTATRAYA
                             DESHMUKH
                                  ...
              Advocate for Applicants : Mr. Bhalerao R.D.
             Advocate for Respondent No.1 : Mr. A. S. Bajaj
                                  ...

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

ORDER :-


.         Present        application    has    been      filed   for     bringing        legal

representatives of deceased appellant No.3 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 No.3 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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