Baldeo Jatti S/O Bala Jatti (Died) ... vs The State Of Maharashtra Through ...
2022 Latest Caselaw 10671 Bom

                                           1
                                                                      14483.22CA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                  911 CIVIL APPLICATION NO.14483 OF 2022
                 IN FIRST APPEAL STAMP NO.21610 OF 2020
                                       ...
           BALDEO JATTI S/O. BALA JATTI [DIED] THROUGH L.RS.
                             LAXMIBAI & OTHERS
                                    VERSUS
                  THE STATE OF MAHARASHTRA & OTHERS
                                       ...
                    Advocate for the applicants : Mr.L.C.Patil
                  AGP for the respondent-State : Mrs.D.S.Jape
                  Advocate for respondent no.3 : Mr.A.S.Shelke
                                       ...
                                      CORAM : S.G.DIGE, J.

DATE : 13.10.2022 P.C. :

1] Heard the learned counsel for the applicants and the learned AGP for the respondent-State and learned counsel for respondent no.3.

2] The learned counsel for the applicants submits that prior to the judgment passed by the Reference Court, the original claimant, namely, Baldeo Jatti Bala Jatti is died. The applicants are the legal heirs of the deceased, hence, their names be taken on record.

3] Considering the submissions of all learned counsel and the reasons mentioned in the application, application is allowed in terms of prayer clauses-A and B.

14483.22CA

4] Civil Application is disposed of accordingly.

5] Appellant to take steps within two weeks.

[S.G.DIGE] JUDGE DDC