Mr. Ramchandra Maruti Kadam And ... vs Mr. Santosh Bhagoji ...
2023 Latest Caselaw 50 Bom

                                                               10-ia-30625-2022.doc
Sonali


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                            INTERIM APPLICATION NO.30625 OF 2022
                                            IN
                                SECOND APPEAL NO.849 OF 2022

             Mr. Ramchandra Maruti Kadam & Anr.                    ...Applicants
                 Versus
             Mr. Santosh Bhagoji Navgare
             deceased through legal heirs
             Pooja Santosh Navgare & Ors.                          ...Respondents

             Mr. Shailendra S. Kanetkar, for the Applicants.

                                      CORAM : MADHAV J. JAMDAR, J.

DATED : 2nd JANUARY 2023 P.C. :

1. This Interim Application is taken out for bringing on

record the legal heirs of deceased Respondent No.1.

2. The impugned Judgment and Decree is dated 3 rd August

2022. Thereafter, the Respondent No.1 passed away on 4 th

October 2022 and the Second Appeal is lodged on 28 th

November 2022. Thus, the application is within time.

3. For the reasons set out in the Interim Application, the

same is allowed in terms of prayer clause (b). Digitally signed by SONALI SONALI MILIND MILIND PATIL PATIL Date:

2023.01.02 17:03:31 [MADHAV J. JAMDAR, J.] +0530