Bombay High Court
Smt. Mathura Ram Patil Alias Smt. ... vs Ghanshyam Vishnu Mhatre And Ors on 17 October, 2018
Author: A. M. Dhavale
Bench: A. M. Dhavale
24 - SA. 499-17.odt
VPH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION No. 910 OF 2017
WITH
SECOND APPEAL No. 499 OF 2017
________________________________________________________________
Office Notes, Office Memoranda of Coram, |
Appearances, Court's orders or directions | Court's or Judge's orders
and Registrar's orders |
__________________________________________________________________________________
Mr. G. S. Godbole i/b Shivani Samel &
Sanjukta Dey, for the Appellants.
Ms. Neeshal Mailagiri i/b Anil Joshi, for
the Respondent.
CORAM : A. M. DHAVALE, J.
DATE : OCTOBER 17, 2018
PC.
1. Learned advocate Mr. Godbole submits that plaintiff No. 1 died after the judgment of the first appellate court. Hence, he seeks leave to challenge judgment and order of the first appellate court, alongwith legal heirs of original plaintiff No. 2. Leave as prayed is granted. Civil application is accordingly disposed of in terms of prayer clause (a).
2. Place second appeal with connected civil applications on 22.11.2018.
Sd/-
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