Supreme Court - Daily Orders
Damodhar Narayan Sawale vs Tejrao Bajirao Mhaske And Ors. on 9 January, 2019
Author: Hemant Gupta
Bench: Hemant Gupta
ITEM NO.18 COURT NO.11 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.10747/2016
DAMODHAR NARAYAN SAWALE Petitioner(s)
VERSUS
TEJRAO BAJIRAO MHASKE . & ORS. Respondent(s)
Date : 09-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
[IN CHAMBERS]
For Petitioner(s) M/S. S.M. Jadhav And Company, AOR
For Respondent(s) Ms. Saumya Sinha, Adv.
Mr. K.R. Lambat, Adv.
M/S. Lambat And Associates, AOR
UPON hearing the counsel the Court made the following
O R D E R
The application is filed to substitute the legal representatives of deceased petitioner.
Learned counsel for the respondent Nos.1, 7, 8 and 9 has no objection if the legal representatives as mentioned in paragraph 2 of the said application are permitted to substitute as legal representatives of the deceased petitioner.
Interlocutory Application is accordingly allowed. Cause title be amended accordingly.
Signature Not VerifiedDigitally signed by POOJA ARORA Date: 2019.01.12 10:45:08 IST Reason:
(POOJA ARORA) (VIDYA NEGI)
COURT MASTER BRANCH OFFICER