Ramugrasingh Girdhar Singh (Dec.) Thr. ... vs Navin Premji Chheda And Anr
2024 Latest Caselaw 1805 Bom

Bombay High Court

Ramugrasingh Girdhar Singh (Dec.) Thr. ... vs Navin Premji Chheda And Anr on 22 January, 2024

                                                                  34-IA-2138-2023.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO.2138 OF 2023
                                  IN
              CIVIL REVISION APPLICATION NO.390 OF 2012

 Shailesh Kumar Singh & Ors                        ... Applicants
 IN THE MATTER BETWEEN:
 Ramugrasingh Girhar Singh                         ... Applicant
                   V/s.
 Navin Premji Chheda & Anr.                        ... Respondents

                    ____________________________________

 Ms. Zainab R. Shaikh, Advocate for the Applicant.
 Adv. R. M. Haridas, Advocate for Respondent No.1.
             ____________________________________

                                 CORAM      : RAJESH S. PATIL, J.

                                 DATED      : 22 JANUARY 2024
 P.C.:

INTERIM APPLICATION NO.2138 OF 2023

1. This interim application is filed by the Applicants for bringing on record the legal heirs of deceased Sole Applicant in Civil Revision Application.

2. There is a delay of 816 days in filing this Application.

3. Heard. I have gone through the interim application and I am satisfied that the ground raised in the interim application.

4. The Division Bench of this Court in Keshao s/o. Kawadu

Sharada

34-IA-2138-2023.doc

Maral and another Versus State of Maharashtra and others, reported in 2005 (1) MahLJ 1059, condoned the delay of six years in filing the Application of bringing the legals heirs on record, relying on the Supreme Court judgment of Sardar Amarjit Singh Karla (dead) by LRS. and others Versus Pramod Gupta (Smt.) (dead) by LRS. and others, reported in 2003 (3) SCC 272.

5. Taking into consideration the above judgments and for the reasons stated in the application, this interim application is allowed in terms of prayer clauses (a), (b), and (c).

6. Amendment to be carried out within a period of two weeks from today.

7. This interim application is disposed of.

(RAJESH S. PATIL, J.)

Sharada