Citation : 2021 Latest Caselaw 15359 Bom
Judgement Date : 26 October, 2021
2610caf556 of 2020.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION (CAF) NO.556/2020 IN FIRST APPEAL NO..410/2008 (D)
State of Maharashtra, Through Collector, Bhandara and another
...Versus...
Shri Devidas s/o Pohumal Goplani
Applicants : Smt. Kaushlyadevi Wd/o Devidas Goplani and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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Shri Harish Kothari, Advocate for applicants
Shri A.A. Madiwale, AGP for appellants/State
CORAM : AVINASH G. GHAROTE, J.
DATE : 26/10/2021
The applicants claiming to be the legal representatives of the deceased/original respondent - Devidas Pohumal Goplani have filed the present application for withdrawal of the amount of interest which comes to Rs.60,303/-, as per the judgment of this Court dated 6/9/2018 in First Appeal No.410/2008.
The office has taken an objection that though the original claimant/respondent had passed away during the pendency of the appeal, his legal representatives were not brought on record, in view of which, the civil application is allowed, subject to the office verifying the status of the applicants as that of the legal representatives of the deceased/respondent. No costs.
(AVINASH G. GHAROTE, J.) Wadkar
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