Bombay High Court
Mrs. Shantabai Y. ... vs Shankar P. Naik(Since Decd.Thr.Lrs) ... on 12 March, 2021
Author: C.V. Bhadang
Bench: C.V. Bhadang
17-iast-1965-21 in sa-117-1988
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Sneha N.
Chavan INTERIM APPLICATION (ST) NO. 1965 OF 2021
IN
Digitally signed
by Sneha N.
Chavan
SECOND APPEAL NO. 117 OF 1988
Date: 2021.03.12
16:42:16 +0530
Mrs. Shantabai Y. Kothare
Decd through LRs. Shakuntal
S. Shinde (Decd through LRs.)
Shivaji V. Shinde and Ors. ..Applicants
V/s.
Shankar P. Naik (Since Decd)
through LRs. Smt. Prabhavati
S. Naik (Since Decd) through LRs.
Parshuram S. Naik & Ors. ..Respondents
----
Ms. Deepali Deherkar for the Applicants.
Ms. Shivani Samel for the Respondents.
----
CORAM : C.V. BHADANG, J.
DATE : 12th MARCH 2021 P.C. . This is an application for bringing on record the legal representatives of the appellant no.2, who expired on 25.12.2020.
2. The application is filed on 25.01.2021 and it is in time. For the reasons mentioned in the application, the same is allowed as prayed.
3. Necessary amendment to be carried out within 2 weeks.
Sneha Chavan page 1 of 2 17-iast-1965-21 in sa-117-1988
4. In view of the fact that there is a cross objection, the respondents/cross objectors are permitted to bring the legal representatives of appellant No.2 on record in the cross objection also.
5. The parties to furnish the copy of the amended appeal memo and the cross objection within 2 weeks from today.
C.V. BHADANG, J.
Sneha Chavan page 2 of 2