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Jairajsingh S/O Harpalsingh ... vs Harpalsingh S/O Jaimalsingh ...
2021 Latest Caselaw 7969 Bom

Citation : 2021 Latest Caselaw 7969 Bom
Judgement Date : 16 June, 2021

Bombay High Court
Jairajsingh S/O Harpalsingh ... vs Harpalsingh S/O Jaimalsingh ... on 16 June, 2021
Bench: Manish Pitale
                                                   1                               wp 3049-2020.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH AT NAGPUR

                                Writ Petition No. 3049 of 2020

  Jairajsingh S/o Harpalsingh Lamba Vs. Harpalsingh S/o Jaimalsingh Lamba
                                 and others
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
----------------------------------------------------------------------------------------------

                               Mr. N.H. Samudre, Advocate for the petitioner
                               Mr. Sahil Dewani, Advocate for the respondents No. 1 and 2


                               CORAM : MANISH PITALE, J.

DATED : JUNE 16, 2021

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

Civil Application (CAW) 733 of 2021.

This is an application filed on behalf of the petitioner to bring on record legal representatives of respondent No.1, who has died during pendency of this Petition.

2. It is stated in the application that two legal representatives i.e. the petitioner and respondent No.2 are already on record and only the widow of original respondent No.1 needs to be brought on record.

2 wp 3049-2020.odt

3. For the reasons stated in the application, the same is allowed and Mrs. Gurvindar Kaur Wd/o Harpalsingh Lamba is permitted to be substituted in place of original respondent No.1 in the present Writ Petition.

4. Mr. Sahil Dewani, learned Advocate waives notice on behalf of said legal representative.

Writ Petition No. 3049 of 2020

Heard learned counsel for the petitioner as well as the respondents.

2. The learned counsel may file short written notes of arguments along with judgments that they may wish to rely upon by Monday, 21st June, 2021.

3. Reserved for orders.

JUDGE MP Deshpande

 
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