Lalmani Lekhraj Tiwari ... vs Nagendra Shambhunath Tripathi
2023 Latest Caselaw 7241 Bom

2023:BHC-AS:20244                                                          16-16596-2023-IAst=.doc

                    Uday S. Jagtap


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                INTERIM APPLICATION (ST.) NO. 16596 OF 2023
                                                     IN
                                    FIRST APPEAL (ST.) NO. 16588 OF 2023

                    Lalmani Lekhraj Tiwari (deceased)
                    Through LRs.                                          .. Applicants

                              Vs.

                    Nagendra Shambhunath Tripathi                         .. Respondent

                                                     .....
                    Mr. R.B. Singh for the applicants
                    Mr. N.S. Tripathi respondent in person present in Court
                                                    .....

                                                CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 19th JULY, 2023 P.C.

1. Heard.

2. This is an application for bringing the legal representatives of

the sole appellant on record who is said to have died before

preferring an appeal against the impugned judgment and decree

passed by the Court below.

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16-16596-2023-IAst=.doc

3. For the reasons stated in the application, the delay is

condoned. Application is allowed.

4. Necessary amendment shall be carried out within two weeks

as per schedule annexed to the application.

5. After carrying out amendment, copy of the amended memo of

appeal be served upon the respondents.

6. The Application is disposed of.

(PRITHVIRAJ K. CHAVAN, J.)

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