Bombay High Court
The Gen.Manager, Rcf Ltd. vs Shri Janardan Ramchandra Walekar And ... on 16 October, 2025
Diksha Rane 27 SA 4781995.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL NO. 478/1995
WITH
CIVIL APPLICATION NO. 3624/1995
IN
SECOND APPEAL NO. 478/1995
The Gen.Manager, RCF Ltd. ..APPELLANT
VS
Shri Janardan Ramchandra Walekar
and Ors. ..RESPONDENTS
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Adv. Sayali Puri Nair a/w. Adv. Shenoy Bodhanwalla, Adv. Akash
Singh i/b. M S Bodhanwalla & Co.
Adv. S. R. Borulkar for respondent no.1.
Mr. A. R. Patil, Addl. GP for respondent nos. 4 & 5.
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CORAM : RAJESH S. PATIL, J.
DATE : 16 OCTOBER 2025. P.C. :
1. Ms. Sayali Puri Nair, learned counsel for the appellant submits that the respondent no.2's name was deleted by the trial Court. She further submits that respondent no.3 is present before this Court and learned Additional Government Pleader is appearing on behalf of the respondent nos. 4 and 5. She further submits that she will take steps as regards deceased respondent no.1.
2. Mr. Borulkar, learned counsel for the respondent no.1 submits 1 Diksha Rane 27 SA 4781995.doc that he will hand over the names and legal heirs of the deceased respondent no.1 to the office of learned counsel for the appellant within a period of four weeks from today.
3. The respondent no.3 who is present before this Court submits that he will appoint the advocate on his behalf to represent him.
4. The appellant is granted leave to file affidavit of service.
5. Stand over to 20 November 2025.
(Rajesh S. Patil, J.) 2 Signed by: Diksha Rane Designation: PS To Honourable Judge Date: 16/10/2025 18:58:37