Bombay High Court
Chintaman Babu Patil vs Manohar Shankar Bait And Others on 27 August, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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504-SAST26244.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL (ST) NO. 26244 OF 2018
ALONGWITH
CIVIL APPLICATION NO. 620 OF 2019
IN
SECOND APPEAL (ST) NO. 26244 OF 2018
Chintaman Babu Patil ..... Appellant
VERSUS
Manohar Shankar Bait & Ors. ..... Respondents
Mr. Amol P. Mhatre for the Appellant.
CORAM : R.D. DHANUKA, J.
DATE : 27th AUGUST, 2019 P.C.
The papers are allowed to be produced at 03.00 p.m.
2. Learned counsel for the appellant states that one of the respondent has expired. He further states that his client has already complied with the undertaking rendered before this court on 11 th April,2019 and has already deposited an amount of Rs.7,50,000/- in the trial court. Statement is accepted.
3. Place the matter on board for admission on 15th October,2019.
4. Ad-interim relief granted by this court on 11 th April, 2019 to continue till next date.
5. The appellant shall also undertakes to file a civil application for bringing legal heirs of one of the respondent who has expired within ::: Uploaded on - 27/08/2019 ::: Downloaded on - 28/08/2019 04:04:00 ::: kvm 2/2 504-SAST26244.18 three weeks from today. If any such civil application is filed, a copy thereof shall be served upon the legal heirs of the respondent who has expired by private service i.e. by Registered A.D., courier or Hand Delivery and shall file affidavit of service before the next date.
6. Place the said civil application on board alongwith second appeal on 15th October,2019.
[R.D.DHANUKA, J.] ::: Uploaded on - 27/08/2019 ::: Downloaded on - 28/08/2019 04:04:00 :::