Bombay High Court
Jeevan Daniel Waghmare Since Dec Thr His ... vs Reliance Industries Ltd on 7 February, 2023
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
2023:BHC-AS:5145
pvr 71-IA17226-22=WP9486-03
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.17226 OF 2022
IN
WRIT PETITION NO.9486 OF 2003
JEEVAN DANIEL WAGHMARE SINCE DEC THR HIS ...Applicant/
HEIR AND LEGAL REPRESENTATIVE proposed respondent
Versus
RELIANCE INDUSTRIES LTD. ...Respondent/ Orig.
petitioner
Ms.Hemangi P. Pathare, for the Applicant.
Ms.Melomy D'Souza with Mr.Gaurav Thakur i/b. A.S.Daga & Associates,
for the Orig. Petitioner.
_______________________
CORAM: G. S. KULKARNI, J.
DATED: FEBRUARY 07, 2023
_______________________
P.C.
1. This Interim Application is filed to bring on record the legal heirs of respondent No.1.
2. Having heard learned Counsel for the parties and having perused the averment as made in the Interim Application, the application is allowed in terms of prayer clause (a) which reads thus:
"(a) That the Petitioner may be directed to take appropriate steps to implead the Applicant as 'Respondent' being the only heir and legal representative of the deceased Respondent."
3. Necessary amendments be carried out within one week from today. Amended copies be served on all the parties.
4. Disposed of. No costs.
(G. S. KULKARNI, J) 1 of 1
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