Bombay High Court
Rajiv Surendra Doddanavar Since Decd. ... vs Madhuri Veerdhaval Chalukya And Ors on 11 October, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2023:BHC-AS:30473
75-IA-16099-2023.doc
Arjun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.16099 OF 2023
IN
WRIT PETITION NO.7194 OF 2021
Rajiv Surendra Doddanavar ...Applicant(s)
(Since deceased through his heirs &
legal representatives)
1A. Shubhadarani Rajiv Doddanavar & Anr.
Through his Power of Attorney Holder
Yuvaraj Ananda Patil
In the matter between
Rajiv Surendra Doddanavar ...Petitioner(s)
Through his Power of Attorney Holder
Yuvaraj Ananda Patil
V/s.
Madhuri Veerdhaval Chalukya & Ors. ...Respondents
Mr. Dilip Bodake, for the Applicant(s).
Mr. Abhijit Kulkarni a/w Vikrant Phatate, for Respondent
No.1.
Mr. A. P. Vanarase, AGP, for the Respondent-State.
CORAM : MADHAV J. JAMDAR, J.
DATED : OCTOBER 11, 2023 P.C.:
1. The Interim Application is taken out to bring on record legal heirs and representatives of the sole Petitioner who passed away on 2nd March 2023. There is some delay in filing the Application.1 ::: Uploaded on - 13/10/2023 ::: Downloaded on - 13/10/2023 22:49:27 :::
75-IA-16099-2023.doc
2. Learned counsels appearing for the contesting Respondents strongly oppose the Application.
3. However, for the reasons set out in the Application, the same is allowed in terms of prayer clauses (a), (b) and (c). Amendment be carried out within a period of two weeks from today.
4. The Interim Application is disposed of in above terms with no order as to costs.
[MADHAV J. JAMDAR, J.] 2 ::: Uploaded on - 13/10/2023 ::: Downloaded on - 13/10/2023 22:49:27 :::