Ramesh Shantaram Takale vs Chandrakant Madhukar Dounde And ...
2023 Latest Caselaw 56 Bom

                   Tikam                                  1/2          2- FA 1481 of 2014


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
VAISHALI
ANIL                                CIVIL APPELLATE JURISDICTION
TIKAM


Digitally signed                 INTERIM APPLICATION No. 30600 OF 2022
by VAISHALI
ANIL TIKAM
Date:
                                                   IN
2023.01.02
17:36:07                             FIRST APPEAL No.1481 OF 2014
+0530

                   Ramesh Shantaram Takale                      ...Applicant
                   In the matter between
                   Chandrakant Madhukar Dounde
                   and Ors.                                     ...Appellants
                           Vs.
                   Arun Bhikaji Bhagwat                         ...Respondent


                                               -----
                   Mr. Param S. Patil i/b. Mr. Amitkumar S. Singh for the
                   Applicant
                   Ms. Divya A. Pawar Patil i/b. Sandesh D. Patil for Appellants
                   Mr. Datta Mane for Respondent


                                          CORAM : SANDEEP K. SHINDE, J.

MONDAY, 2ND JANUARY, 2023.

P.C. :

1. Mr. Takale, applicant, who was Respondent No.3

in Trust Appeal, has not been impleaded as party Tikam 2/2 2- FA 1481 of 2014

respondent in instant First Appeal arising from the

judgment and order dated 28th November, 2013, passed in

Trust Appeal.

2. In consideration of these facts, the Appellants

are directed to implead the Applicant as Respondent No.2.

Consequential amendments to be carried out within three

weeks. The Appellants shall serve a copy of the Appeal

Memo along with Annexures thereto on the added

Respondent within two weeks thereafter.

3. Interim Application is disposed of in the aforesaid

terms.

(SANDEEP K. SHINDE, J.)