Bombay High Court
Mehar Co-Operative Housing Society ... vs Waheeda Mohammed Ali And Ors on 13 March, 2020
Author: N. J. Jamadar
Bench: N. J. Jamadar
3-IA1-2019INWP6731-08.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1 OF 2019
IN
WRIT PETITION NO. 6731 OF 2008
Mehar Co-op. Hsg. Soc. Ltd. ...Petitioner
Versus
Mrs. Waheeda Mohamed Ali & ors. ...Respondents
Mr. Rohan Savant, i/b M/s. Shruti Desai & Co., for the
Petitioner.
Mr. A. B. Kadam, AGP for the State/Respondent nos.2 and 3.
Mr. Pradeep Ramchandani, for Respondent nos.1A, 1B and 4.
CORAM: N. J. JAMADAR, J.
DATED : 13th MARCH, 2020 PC:-
1. This application is taken out for bringing the legal representatives of respondent no.1, who has died during the pendency of the instant petition.
2. For the reasons assigned in the application, the application stands allowed.
3. The petitioner is permitted to bring the legal representatives of respondent no.1 on record. The petitioner shall carry out necessary amendment as proposed in the 'Schedule-A' appended to the application, within a period of two weeks and serve copy of the amended petition on the respondents.
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3-IA1-2019INWP6731-08.DOC
4. Mr. Ramchandani, the learned Counsel waives service for respondent nos.1A and 1B.
5. The petition be listed in the weekly board commencing from 21st April, 2020.
6. The interim application stands disposed of.
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