Abhijeet Dilip Jaiswal And ... vs Satish Gangaram Jaikar And ...
2021 Latest Caselaw 7514 Bom

                                                                          907-WP-2767-21.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                          WRIT PETITION NO. 2767 OF 2021

Abhijeet Dilip Jaiswal and Another                         ..PETITIONERS
      VERSUS
Satish Gangaram Jaikar and Another                         ..RESPONDENTS

                                      ....
Mr. S.J. Rahate, Advocate for petitioners
Mr. A.D. Kasliwal, Advocate for respondent no.2
                                      ....

                                              CORAM : R.G. AVACHAT, J.

(VACATION COURT) DATED : 28th MAY, 2021

PER COURT :

1. Office note shows that both the respondents have not yet been

served. Re-issue notice to the respondents, returnable on 11 th June, 2021. In

addition to regular mode of service, petitioners to serve the respondents

privately by any of the recognised modes of service.

2. It is informed that Plaintiff No.2 passed away during pandemic.

The application to bring on record legal representatives of deceased - Plaintiff

No.2 has been rejected and the matter has now been posted for judgment on

08th June, 2021. Learned counsel further submits that no argument had been

advanced on behalf of deceased - Plaintiff No.2 before he died.

1 / 2

907-WP-2767-21.odt

3. In view of above, there shall be ad-interim relief in terms of prayer

clause (C), till next date. Stand over to 11th June, 2021.

( R.G. AVACHAT, J. ) SSD

2 / 2