Bombay High Court
Roland Anthony Henriques (Deceased) ... vs Shri. Narendra Bhikaji Chavan And ... on 3 October, 2018
Author: R. G. Ketkar
Bench: Rajesh G. Ketkar
1/1 2.CAC.564-18.doc
[Roland v Narendra]
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.564 OF 2018
IN
CIVIL REVISION APPLICATION NO.1152 OF 2014
WITH
CIVIL REVISION APPLICATION NO.1152 OF 2014
Office Notes, Office Court's or Judge's orders.
Memoranda of Coram,
appearances, Court's
orders or directions
and Registrar's orders
Mr.Abhishek Pungliya, Advocate for Applicants.
Mr. Akshay A. Deshmukh, Advocate for Respondents.
CORAM : R. G. KETKAR, J.
DATE : 03/10/2018
P.C.:
1. Heard Mr.Abhishek Pungliya, learned Counsel for the applicants and Mr.Akshay Deshmukh, learned Counsel for the respondents.
2. This is an application for deleting respondent No.3 Smt. Subhadara Bajirao Chavan, since deceased from record. Respondent No.3 died on 7.5.2018 leaving behind respondents No.4 & 5 as her only heirs and legal representatives.
3. In view thereof and for the reasons stated in the application, Civil Application is allowed in terms of prayer clauses (a) and (b) with no order as to costs. Amendment shall be carried out forthwith. List C.R.A. on 9.10.2018, in the Supplementary Board.
(R. G. KETKAR, J.)
Deshmane(PS)
Digitally signed
Pradipkumar by Pradipkumar
Prakashrao
Prakashrao Deshmane
Deshmane Date: 2018.10.05
12:47:25 +0500