Vitthal Devram Lonari Lrs Subhash ... vs Shankar Devram Lonari Lrs Laxman ...
2023 Latest Caselaw 8654 Bom

                                 1                     916-CA.15531-22.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                  916 CIVIL APPLICATION NO.15531 OF 2022
                              IN SA/316/2015

          VITTHAL DEVRAM LONARI LRS SUBHASH AND OTHERS
                            VERSUS
          SHANKAR DEVRAM LONARI LRS LAXMAN AND OTHERS

                                  ...
             Advocate for Applicants : Mr. Bhavar Nitin R.
      Advocate for Respondent Nos.1a,1b,1d,1g,1e,1f & 2 : Mr. S. S.
                               Kulkarni.
                                  ...

                                CORAM :     S. G. MEHARE, J.

                                DATE :      23.08.2023

     PER COURT :-

1. Learned counsel for the applicants would submit that the

correction as regards to the names of the parties have been

made by the learned District Judge. He seeks leave to file

corrected copy of the judgment and decree on record and

correct the title clause, particularly the names of the appellants

and respondents, if any.

2. Leave granted to tender the corrected copy of the

judgment and decree of the learned District Judge and to

correct the title clause, particularly names as per the said

corrected judgment and decree.

2 916-CA.15531-22.odt

3. After adding the persons as respondent as per the

corrected judgment of the learned District Judge, notice be

issued to them, returnable on 03.10.2023.

4. Amendment be carried out within a period of one week.

(S. G. MEHARE, J.)

...

vmk/-