Bombay High Court
Namrata Jaiprakash Tiwari vs Smt. Saveetha Kumar Devendra And ... on 26 July, 2022
Author: C.V. Bhadang
Bench: C.V. Bhadang
18-ao-433-2021 with ia-3591-2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO.433 OF 2021
WITH
INTERIM APPLICATION NO.3591 OF 2022
Mrs.Namrata Jaiprakash Tiwari ... Appellant
Vs.
Smt.Saveetha Kumar Devendra & Anr. ... Respondents
Digitally signed
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NILAM by NILAM
SANTOSH Ms.Usha R. Tiwari for the Appellant.
SANTOSH KAMBLE
KAMBLE Date: 2022.07.26
19:01:36 +0530
None for the Respondent.
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CORAM : C.V. BHADANG, J.
DATE : 26 JULY 2022 P.C. . Heard learned counsel for the Appellant.
2. This is an application for bringing the legal representative of the deceased Respondent No.2 on record.
3. Issue notice to the proposed Respondent Nos.2(a) to 2(e), returnable on 6 September 2022.
4. Notice by R.P.A.D. is allowed, in addition to the regular mode.
C.V. BHADANG, J.
N.S. Kamble page 1 of 1