Uday @ Udhav Govind Kulkarni ... vs The State Of Maharashtra And Ors
2022 Latest Caselaw 8346 Bom

                                        1           945- C. A. No. 12591-2019.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                CIVIL APPLICATION NO. 12591 OF 2019

UDAY @ UDHAV GOVIND KULKARNI (DIED)
THR LRS SHALAN AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS

                             .....
                Advocate for the Applicants : Mr. S. S. Shinde
                AGP for Respondents : Mr. P. M. Kulkarni
                Advocate for respondent No.3 : Mr. G. B. Rajale
                              ....

                                CORAM : S. G. DIGE, J.

DATE : 24.08.2022

PER COURT :-

Heard learned counsel for the applicants and learned

counsel for the respondents.

2. Learned counsel for the applicants submits that after

passing judgment and award by the learned reference Court

and before fling the appeal Uday @ Udhav Govind Kulkarni

died. The applicants are legal heirs of the deceased hence their

name be taken on record and delay for fling the appeal be

condoned.

3. Considering submission of learned counsel for the

applicants, and reasons mentioned in the application,

application is allowed.

4. Appellant to take steps within two weeks.

5. Application is disposed of.

( S.G. DIGE,) JUDGE

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