Bombay High Court
Vasant Govindrao Beedkar L.Rs. Sachin ... vs The State Of Maharashtra And Others on 14 October, 2025
1
906-11174-2025
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 11174 OF 2025
IN CP/377/2014
Vasant Govindrao Beedkar L.rs. Sachin Vasantrao Beedkar
And Others
VERSUS
The State Of Maharashtra And Others
...
Mr. P. N. Sonpethkar, Advocate for Applicants
Mr. S. S. Dande, AGP for Respondent-State
.....
CORAM : AJIT B. KADETHANKAR.
DATED : 14TH OCTOBER, 2025
ORDER :-
. Mr. P. N. Sonpethkar, learned Advocate representing the applicants would submit that original plaintiffs namely Vasantrao Govindrao Beedkar and Madhavrao Govindrao Beedkar, who are respondents in the Second Appeal No.523 of 2013 are expired during the pendency of the Contempt Petition No.377 of 2014. He would submit that the legal representatives of the deceased plaintiffs were unaware of the proceedings pending in the High Court and it's only after when the Corporation moved application seeking recall of an order passed by the City Survey Officer, they came to know about pendency of the present proceeding and hence, this 2 906-11174-2025 Civil Application is filed in order to bring the legal representatives of the contempt petitioners on record.
2. Issue notice to the respondents returnable on 09.12.2025.
3. In the meantime, petitioners may take recourse to permissible modes of private service.
4. The matter be listed after service of notice is complete. In the meantime, petitioners shall take recourse to the provisions enumerated in Chapter II of the Bombay High Court Appellate Side Rules, corresponding to the stage and requirement of matter.
( AJIT B. KADETHANKAR, J. ) Rushikesh/2025