Bombay High Court
Alhaj Ebrahim Khan S/O Ahmed Khan (Since ... vs Sopan Pandharinath Lohakare on 21 December, 2022
Author: Abhay Ahuja
Bench: Abhay Ahuja
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10849 OF 2014
Alhaj Ebrahim Khan s/o Ahmed Khan
Since deceased through his lrs. and ors. ... Petitioners
Vs.
Sopan Pandharinath Lohakare ... Respondent
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Mr.S.G.Deshmukh with Mr.Ramdas A. Shelke, Advocates for the Petitioners.
None for the Respondent.
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CORAM : ABHAY AHUJA, J.
DATE : 21st DECEMBER, 2022.
P.C. :
1. This is a petition impugning the rejection of the application filed by petitioners for amendment of plaint in Regular Civil Suit No.777 of 1987.
2. Mr.Deshmukh, learned counsel for the petitioners draws the attention of this court to order dated 28 th January, 2015, where there is a prima facie observation as far as the amendment with respect to paragraph Nos.a to c are concerned that the amendment could be proceeded with.
Digitally signed by
3. This court has granted ad-interim relief in terms of prayer clause (d) in PRIYA the petition.
PRIYA RAJESH
RAJESH SOPARKAR
SOPARKAR Date:
2022.12.22
10:43:36
+0530
4. Since this matter is listed after quite some time, Mr.Deshmukh suggests that a notice to the respondent may be re-issued. Accordingly, re-issue notice to the respondent returnable on 18th January, 2023.
Priya Soparkar 1 of 2
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5. In the meanwhile, let the ad-interim relief in terms of prayer clause (d) granted earlier continue.
(ABHAY AHUJA, J.)
Priya Soparkar 2 of 2