Bombay High Court
Balkrishna Sadashiv Thakur Through Poa ... vs Prabhakar Sadashiv Thakur And Ors on 8 October, 2018
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Digitally signed by Nisha Sandeep
Nisha Sandeep Chitnis Chitnis
Date: 2018.10.11 13:00:14 +0530
1/2 16-caw.1631.2018.doc
nsc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.1631 OF 2018
IN
CIVIL WRIT PETITION NO.2658 OF 2018
Balkrishna Sadashiv Thakur
Through Power of Attorney Holder -
Nitin Balkrishna Thakur and Ors. ...Applicants/Petitioners
Versus
Prabhakar Sadashiv Thakur and Ors. ...Respondents
Mr.Pravartak Pathak, for the Applicants/Petitioners.
Mr.M.A. Parab, for the Respondent Nos.1 and 8A.
Mr.Suryakant Pise, for the Respondent Nos.8B to 8E and 10.
CORAM : REVATI MOHITE DERE, J.
DATE : 8th OCTOBER, 2018
P.C. :
1. Learned Counsel for the Applicants has filed the aforesaid Application to bring the legal heirs of the Petitioner No.3 on record as mentioned in the schedule annexed to the Application.
2/2 16-caw.1631.2018.doc 2. For the reasons set out in the application, the application is
allowed in terms of prayer clause (a). Amendment to be carried out within two weeks from today.
3. The Application is accordingly disposed of.
4. Writ Petition No.2658 of 2018, to be listed for 'admission' on 29th October, 2018.
5. Affidavit-in-reply, if any, in the Writ Petition, to be filed in the Registry, before the next date.
(REVATI MOHITE DERE, J.)