Bhagwan Purushottam Pande vs Digambar Jaiwantrao Pande ...
2021 Latest Caselaw 9455 Bom

                                                                        940-ca-2779-2021.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                        940 CIVIL APPLICATION NO.2779 OF 2021
                                    IN SA/69/2011

                    BHAGWAN PURUSHOTTAM PANDE
                                 VERSUS
     DIGAMBAR JAIWANTRAO PANDE DECEASED LRS. PRABHA DIGAMBAR
                           PANDE AND OTHERS
                                     ...
            Advocate for Applicants : Mr. Deshmukh Devang R.
          Advocate for Respondent in SA : Mr. Katneshwarkar P. R.
                                     ...

                                       CORAM         : SMT. VIBHA KANKANWADI, J.

                                       DATE          : 17.07.2021

ORDER :-


.         Present        application    has    been      filed   for     bringing        legal

representatives of deceased respondent 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 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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