Bombay High Court
Raju S/O Ramkumar Gupta vs Kaushalya Wd/O Tulshiramji Mahakalkar on 6 February, 2023
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
1 75-wp-3709-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION (CAW) NO. 385/2023
IN
WRIT PETITION NO. 3709/2021
Raju s/o Ramkumar Gupta Vs.Kaushalya Wd/o Tulshiramji Mahakalkar
(Dead) Through LRs
WITH
WRIT PETITION NO.8014/2018
Raju s/o Rajkumar Gupta Vs. Ramkrishna s/o Janbaji Kawade
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. M.R. Joharapurkar, Adv. for the Petitioner
Mr. I.J. Damle, Advocate for Respondent
CORAM: AVINASH G. GHAROTE, J.
DATED : 6th FEBRUARY, 2023 The respondent sole in WP No.3709/201 is reported to be no more on 10/12/2022, as a result of which Civil Application (CAW) No.385/2023 is being filed for bringing the legal representatives on record, which is claimed to be in time in view of the date on which the information regarding death is supplied, considering which the application is allowed. The legal representatives be brought on record during the course of the day.
Issue notice to the added respondents.
Mr. I.J. Damle, learned counsel waives notice for added legal representatives of sole respondent.
2 75-wp-3709-21.odt List the matter in the next week for final disposal.
JUDGE MP Deshpande Digitally signed by:MILIND P DESHPANDE Signing Date:08.02.2023 10:17