Bombay High Court
Bhimrao Bhairu Injal And Ors vs Ramu Laxman Redekar Decd. Thr. Lhrs Smt. ... on 23 June, 2022
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
21 IA-3986-21.doc
BDP-SPS-TAC
BHARAT
DASHARATH
PANDIT
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by BHARAT
DASHARATH
CIVIL APPELLATE JURISDICTION
PANDIT
Date:
2022.06.25
12:26:07 +0530 INTERIM APPLICATION NO.3986 OF 2021
IN
WRIT PETITION NO. 8789 OF 2018
Bhimrao Bhairu Injal and Ors. .... Applicants.
V/s
Ramu Laxman Redekar and Ors. .... Respondents.
Mr. Amol Laxman Dhumal h/f Mr. Naveen B. Khaire for the
Applicants.
Mr. Chetan G. Patil for Respondent No.1.
CORAM: NITIN W. SAMBRE, J.
DATE: JUNE 23, 2022
P.C.:-
1] Interim Application stands disposed of, as Mr. Patil for
Respondent No.1 waives service of notice for bringing on record legal heirs mentioned therein i.e. legal heirs of the sole Respondent.
2] Application is allowed. Appropriate amendment be carried out within one week from today.
( NITIN W. SAMBRE, J. ) 1/1