Bombay High Court
1A. Mr. Rajan V. Rajwani vs Ecgc Limited on 23 February, 2021
Author: N. J. Jamadar
Bench: N. J. Jamadar
19-IA2132-2019INS3125-1992.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 2132 OF 2019
IN
SUIT NO. 3125 OF 1992
Mrs. Suman Rajan Rajwani ...Applicant/
Proposed
Plaintiff
In the matter between
Mr. Rajan V. Rajwani ...Plaintiff
Versus
Mr. Dharamdas Cheram Rejwani & ors. ...Defendants
Mr. Aditya Shiralkar, a/w Mr. Vinayak Shukla, i/b R.V.J.
Associates, for the Applicant/Proposed plaintiff.
Mr. Satyan N. Vaishnav, a/w Ms. Nupur J. Mukherjee, i/b
M/s. N. N. Vaishnav & Co., for defendant nos.1, 2a to 2c.
CORAM: N. J. JAMADAR, J.
DATED : 23rd FEBRUARY, 2021
PC:-
1. Not on board. Upon mentioning taken on board. Digitally
2. This application is preferred to bring the legal heirs of the signed by V. S. V. S. Parekar Parekar Date:
2021.02.24 16:34:47 plaintiff on record. The plaintiff expired on 8 th October, 2019. +0530 The application is preferred within the stipulated period. It is supported by the affdavit and copy of the death certifcate.
3. The application, thus, stands allowed in terms of prayer clauses (a) and (b).
4. The plaintiff shall carry out the necessary amendment in the plaint in accordance with the Schedule (Exhibit-A) appended 1/2 19-IA2132-2019INS3125-1992.DOC to the application within a period of two weeks from today and serve copy of the amended plaint on the defendants.
5. The application stands disposed of.
6. Suit stand over to 16th March, 2021.
[N. J. JAMADAR, J.] 2/2