Prakashsing Jarmansing Rajput ... vs Popat Dhondiba Dhepe
2022 Latest Caselaw 369 Bom

                                                                  06 CA 9586 21.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                         6 CIVIL APPLICATION NO.9586 OF 2021
                                 IN SAST/33452/2016

               PRAKASHSING JARMANSING RAJPUT AND ANOTHER
                                    VERSUS
                            POPAT DHONDIBA DHEPE
                                        ...
                 Advocate for Applicants : Mr. Wakure Sanjay A.
                 Advocate for Respondent : Mr. V. V. Ingle. (absent)

                              CORAM          : MANGESH S. PATIL, J.

                              DATE           : 10.01.2022.


PER COURT :

This is an appeal by the original defendants. The Civil Application is filed for bringing on record the legal representatives of appellant No. 2 who has died after pronouncement of the judgment by the appellate court.

2. None present for the respondent.

3. For the reasons mentioned in the application since the applicant No. 1 is the son of the deceased respondent and one of the legal representatives, even the other two legal representatives can be allowed to be brought on record for the reasons mentioned in the application. The application is allowed. The delay is condoned. The legal representatives of the appellant No. 2 are allowed to be brought on record as prayed for.

(MANGESH S. PATIL, J.) mkd/-