Bombay High Court
Smt.Radhabai B.Shirke (Decd.Thr.Lrs) ... vs Keshav Ramchandra Jadhav ... on 18 January, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
18-IA-384-2023.doc
Sonali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by CIVIL APPELLATE JURISDICTION
SONALI
SONALI MILIND
MILIND PATIL
PATIL Date:
2023.01.18
INTERIM APPLICATION NO. 384 OF 2023
17:17:20
+0530 IN
SECOND APPEAL NO.593 OF 1987
Smt. Radhabai Balasaheb Shirke
since deceased through legal heirs
and representatives
1. Sau. Kanchan Pralhad Shinde & Ors. ...Applicants
Versus
Keshav Ramchandra Jadhav
since deceased through legal heirs
and representatives
Mrs. Nameeta Manoj Pawar & Ors. ...Respondents
Mr. Uday B. Nighot, for the Applicants.
Mr. Siddharth Shitole, i/b. Mr. Sarthak Diwan, for Respondent No.1.
Mr. R. D. Soni a/w. Mr. Eknath K. Dongardive, i/b. Ram & Co., for
Respondent No.2.
Mr. Abhijit Kadam, for Respondent No.3.
CORAM : MADHAV J. JAMDAR, J.
DATED : 18th JANUARY 2023 P.C. :
1. This Interim Application is taken out for bringing on record the legal heirs of deceased Appellant No.2. There is delay of 186 days in filing the application.
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18-IA-384-2023.doc Sonali
2. Learned counsel appearing for the respective Respondents strongly opposes the application.
3. For the reasons set out in the Interim Application, the same is allowed in terms of prayer clauses (a), (b) and (c).
4. Amendment be carried out within a period of three weeks from today.
5. The Interim Application is disposed of in above terms with no order as to costs.
[MADHAV J. JAMDAR, J.] 2/2