Bombay High Court
Atul Ramrao Kothare vs Shri. George Fernandes Decd Through Lhr ... on 2 March, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2023:BHC-AS:8022
43.caw.28.21.doc
Harish
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.28 OF 2021
IN
WRIT PETITION NO.9158 OF 2017
Atul Ramrao Kothare ...Applicant
In the matter between
Atul Ramrao Kothare ...Petitioner
Versus
Shri. George Fernandes
(Since Deceased)
1a.Laila Kabir Fernandes & Ors. ...Respondents
Ms. Eventa A. Gonsalves, for the Applicant/Petitioner.
Mr. P. G. Lad a/w Sayali Apte, for Respondent No. 4.
CORAM : MADHAV J. JAMDAR, J.
DATE : 2nd MARCH, 2023
P.C.:
1. Heard Ms. Gonsalves, learned counsel appearing for the
Applicant and Mr. Lad, learned counsel appearing for the Respondent No. 4.
2. The Civil Application is taken out to bring on record heirs and legal representatives of Respondent No. 1.
3. There is delay of 34 days. Mr. Lad on behalf of Respondent No. 4 strongly oppose the Interim Application. 1 ::: Uploaded on - 09/03/2023 ::: Downloaded on - 08/06/2023 11:33:36 :::
43.caw.28.21.doc
4. However, suffcient reasons are given in the Civil Application and therefore, for the reasons set out in the Civil application the same is allowed in terms of prayer clauses (a), (b) and (c).
5. Amendment be carried out within a period of two weeks from today.
6. The Civil Application is disposed of in above terms with no order as to costs.
(MADHAV J. JAMDAR, J.) 2 ::: Uploaded on - 09/03/2023 ::: Downloaded on - 08/06/2023 11:33:36 :::