Bombay High Court
Khandu Balaji Jare Died Lrs Santosh ... vs Chhaban Bhau Phulari Died Lrs Thakubai ... on 30 November, 2018
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 9650 OF 2017
PRIYANKA AMIT PATIL
VERSUS
AMIT RAMESH PATIL
WITH
WRIT PETITION NO. 11958 OF 2017
BHAGIRATHIBAI EKNATH SHAHANE DIED LRS
VERSUS
BHAGWAN MANOHAR SHAHANE DIED LRS
WITH
MISC.CIVIL APPLICATION NO. 195 OF 2018
JAYSHRI SANTOSH ICCHE
VERSUS
SANTOSH GOPICHAND ICCHE
WITH
CIVIL APPLICATION NO. 11782 OF 2018
IN RA/47/2018 WITH CA/1948/2014 IN WP/3500/1997
WITH RA/47/2018 IN WP/3500/1997 WITH CA/11782/2018
IN RA/47/2018
KHANDU BALAJI JARE DIED LRS
VERSUS
CHHABAN BHAU PHULARI DIED LRS
...
CORAM : RAVINDRA V. GHUGE, J.
Dated: November 30, 2018 ...
PER COURT :-
1. The petitioner / applicant shall take appropriate steps in these matters for serving the unserved respondent / bringing L.Rs. of akl/d ::: Uploaded on - 05/12/2018 ::: Downloaded on - 30/12/2018 12:29:48 ::: IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD 2-WRIT PETITION NO. 9650 OF 2017 & ORS deceased respondent on record, on/or before 21.12.2018, failing which these proceedings shall stand dismissed as against the unserved respondents and shall stand abated as against the deceased respondents.
2. Interim relief, if any, to continue.
( RAVINDRA V. GHUGE, J. ) ...
akl/d ::: Uploaded on - 05/12/2018 ::: Downloaded on - 30/12/2018 12:29:48 :::