Bhikan Pitambar Sonar And Others vs Manjulabai Govinda Sonar ...
2021 Latest Caselaw 9452 Bom

                                                                        938-ca-1224-2021.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                        938 CIVIL APPLICATION NO.1224 OF 2021
                                    IN SA/690/2007

                   BHIKAN PITAMBAR SONAR AND OTHERS
                                    VERSUS
           MANJULABAI GOVINDA SONAR DECEASED LRS. MANGALABAI
                     VISHWANATH DABHADE AND OTHERS
                                       ...
                    Advocate for Applicants : Mr. Girish Rane
            Advocate for Respondent No.2 in SA : Mr. P. D. Suryawanshi
              Advocate for Respondent No.5 : Mr. K. J. Suryawanshi
                                       ...

                                       CORAM         : SMT. VIBHA KANKANWADI, J.

                                       DATE          : 17.07.2021

ORDER :-


.         Present        application    has    been      filed   for     bringing        legal

representatives of deceased respondent No.4C 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.4C 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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