Bombay High Court
Ramchandra Raghunath Pore (Since ... vs Radhabai Raghunath Pore (Since ... on 3 June, 2019
Author: M.S.Karnik
Bench: M.S.Karnik
68. cas 787-17..doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 787 OF 2017
IN
SECOND APPEAL NO. 175 OF 2016
Ramchandra Raghunath Pore (since deceased)
A. Dilip Ramchandra Pore & ors. ..Applicants
IN THE MATTER BETWEEN
Ramchandra Raghunath Pore (since deceased)
A. Dilip Ramchandra Pore & ors. ..Appellants
vs.
1. Radhabai Raghunath Pore (since deceased)
2. Shahshikant Shankar Bagade & ors. ..Respondents
....
Shri Manmath S. Athalye for applicants.
None for respondents
....
CORAM : M.S.KARNIK, J.
DATE : 3rd JUNE, 2019
P.C. :
This is an application filed by the original applicants for deleting the name of respondent No.3A from the cause title.
2. Learned Counsel appointed out that respondent No.3A is since deceased and his legal heirs are already on record.
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3. The application is allowed in terms of prayer Clause (B).
4. Consequential amendments to be carried out forthwith.
5. Civil Application is disposed of.
6. Second Appeal No. 175 of 2016 to be heard along with Second Appeal No. 174 of 2016. List the matters on 17/6/2019.
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