Bombay High Court
Deepak Kharat (Applicant/Org. ... vs Shivjai Ramchandra Shinde And Ors on 9 September, 2021
Author: N.R. Borkar
Bench: Prasanna B. Varale, N.R. Borkar
14-os- ial-16297-21 in wp3576-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally
signed by
INTERIM APPLICATION (L) NO. 16297 OF 2021
IN
DINESH
DINESH SADANAND
SADANAND SHERLA
WRIT PETITION NO. 3576 OF 2018
SHERLA Date:
2021.09.09
18:47:09
+0500
Deepak Kharat ... Applicant.
In the matter between
Shivjai R. Shinde and anr. ... Org. Petitioners.
vs.
Union of India and ors. ... Respondents.
----------------
Mr. Ramesh Ramamurthy a/w. Mr. Saikumar Ramamurthy for
the Applicant.
Ms Sarika Gokhale i/b Mr. Cyril A. Mangaldas for Respondent
Nos.2 to 5.
----------------
CORAM : PRASANNA B. VARALE &
N.R. BORKAR, JJ.
DATE : 09.09.2021.
P.C.
1] This is an application for deletion of name of the
original petitioner No.1 Shivaji Ramchandra Shinde from the array of parties on account of his demise and further to amend the cause title of the writ petition to show the original petitioner No.2 as the sole petitioner. 2] For the reasons stated in the application, the Interim Application is allowed in terms of prayer clause (a). 3] Necessary amendment to be carried out within one week from today.
(N.R. BORKAR, J.) (PRASANNA B. VARALE, J.) Dinesh Sherla 1/1