Bombay High Court
Sumitra Pralhad Toge, Widow Of ... vs The State Of Maharashtra And Ors on 31 August, 2018
Author: S. V. Gangapurwala
Bench: S. V. Gangapurwala
1 ca 13800.17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 13800 OF 2017
IN
WRIT PETITION NO. 1859 OF 2008
Sumitra Pralhad Toge, Widow of
petitioner Pralhad Baliram Toge .. Applicant
Versus
The State of Maharashtra and others .. Respondents
Shri Sandeep D. Munde, Advocate for the Applicant.
Mrs. M. A. Deshpande, Addl.G.P. for Respondent Nos. 1 to 5.
Shri Suhas R. Shirsat, Advocate for the Respondent No. 6.
CORAM : S. V. GANGAPURWALA AND
S. M. GAVHANE, JJ.
DATE : 31ST AUGUST, 2018.
FINAL ORDER :
. This is an application for bringing on record legal heirs of the deceased petitioner. The claim is regarding pensionary benefits and the right to sue survives. The delay caused in filing application is already condoned.
2. In the light of the above, the civil application is allowed in terms of prayer "B". Necessary amendment be carried out within a period of fourteen (14) days from today. The civil application is disposed of.
[S. M. GAVHANE, J.] [S. V. GANGAPURWALA, J.] bsb/Aug. 18 ::: Uploaded on - 03/09/2018 ::: Downloaded on - 05/09/2018 00:04:12 :::