Bombay High Court
Mr. Mohammad Mustafa Gafoor Shaikh vs Mr. Ramesh Jairam Gupta And Ors on 22 December, 2025
Digitally signed
by MULEY
MULEY SHUBHAM
SHUBHAM PRAVINRAO
PRAVINRAO Date: 4-CRA-365-2016.DOCX
2025.12.23
12:47:02 +0530
Shubham
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO. 365 OF 2016
Mr. Mohammad Mustafa Gafoor Shaikh ...Applicant
Versus
Mr. Ramesh Jairam Gupta & Ors. ...Respondents
WITH
INTERIM APPLICATION NO. 1487 OF 2019
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Mr. Sandeep Mishra for the Applicant.
Mr. Mohit Bhansali for Respondent No.1.
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CORAM : ADVAIT M. SETHNA, J.
DATED : 22 DECEMBER 2025 P.C.:-
1. Heard learned counsel for the parties. Learned counsel for Respondent No.1 on instructions has provided the details of the legal heirs of Respondent No.2(b), who has passed away. Respondent No.1 is personally present in Court.
2. Now that the Applicant has the necessary details, he would file the application to bring the legal heirs of deceased Respondent No.2(b) on record. The same shall be done on or before 24 December 2025. A copy thereof shall be served to the learned counsel for the Respondents.Page 1 of 2 ::: Uploaded on - 23/12/2025 ::: Downloaded on - 23/12/2025 20:40:19 :::
4-CRA-365-2016.DOCX
3. Issue Notice to the added heirs of Respondent No.2(b). In addition, the Applicant shall also serve the legal heirs of Respondent No.2(b)by private service by all permissible modes. Let an affidavit of service in this regard be filed on or before the returnable date.
4. List the proceedings for further consideration on 24 December 2025.
(Advait M. Sethna, J.) Page 2 of 2 ::: Uploaded on - 23/12/2025 ::: Downloaded on - 23/12/2025 20:40:19 :::