Shivram Vithoba Talangkar Lrs. ... vs Umaji Madhav Pimpale Died Lrs. ...
2022 Latest Caselaw 520 Bom

                                                                          907.CA.14037.21.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                         CIVIL APPLICATION NO.14037 OF 2021
                                 IN SAST/37264/2019
                                        WITH
                         CIVIL APPLICATION NO.14038 OF 2021
                                 IN SAST/37264/2019

  SHIVRAM VITHOBA TALANGKAR LRS. GANESH SHIVRAM TALANGKAR
         LRS. SARASVATIBAI GANESHTALANGKAR AND ORS.
                            VERSUS
 UMAJI MADHAV PIMPALE DIED LRS. PADMINABAI UMAJI PIMPALE AND
                            OTHERS

                                      ...
     Advocate for Applicants : Mr. Amol Gandhi h/f. Mr. Mandlik Pratap P.
                                      ...

                                    CORAM   :    MANGESH S. PATIL, J.

                                    DATE    :    14.01.2022
PER COURT :

Heard the learned advocate Mr. Gandhi holding for Mr.

Mandlik.

2. He points out that the mistake, which was called upon to be

removed by the office by way of an office objection was in fact an error

which has perpetuated in mentioning wrong name in the judgments of both

the courts below. The appellant was not supposed to correct such an error

and it was for the office to take appropriate steps.

3. For the reasons mentioned in the Application, it is allowed. The

delay is condoned. The Second Appeal is restored to the file. Office to take

appropriate steps for correction of the names.

4. Civil Application No.14038/2021 has been filed for bringing on

907.CA.14037.21.odt

record the legal representatives of appellant No.2 Ganesh Shivram

Talangkar. After registration of Appeal, the Civil Application also stand

allowed and even the delay caused for taking the legal heirs on record, is

condoned. Necessary amendment is allowed to be carried out in the Appeal

Memo.

(MANGESH S. PATIL, J.)

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