Bhaskar Tukaram Chaudhari ... vs Kiran Ramakant Chaudhari
2021 Latest Caselaw 9451 Bom

                                                                        933-ca-8757-2020.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                        933 CIVIL APPLICATION NO.8757 OF 2020
                                    IN SA/222/2020

      BHASKAR TUKARAM CHAUDHARI DECEASED LRS. SHALINI BHASKAR
                       CHAUDHARI AND OTHERS
                                 VERSUS
                    KIRAN RAMAKANT CHAUDHARI
                                    ...
                Advocate for Applicants : Mr. Wani Girish V.
                Advocate for Respondent : Mr. A. M. Gholap
                                    ...

                                       CORAM         : SMT. VIBHA KANKANWADI, J.

                                       DATE          : 17.07.2021

ORDER :-


.         Present        application    has    been      filed   for     bringing        legal

representatives of appellant No.1 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.1 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