Bombay High Court
Smt. Yashodabai S. Bhosale(Decd. ... vs Dnyanu K. Mulik(Since Decd. Thr. Lrs) ... on 10 July, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2023:BHC-AS:18872
48 IA 555.19 in SA 158.99.doc
Dusane
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 555 OF 2019
IN
SECOND APPEAL NO.158 OF 1999
Smt. Yashodabai Shankar Bhosale ...Applicants
(since deceased) thru' her LRs &
Ors.
In the matter between
Smt. Yashodabai Shankar Bhosale ...Applicants
(since deceased) thru' her LRs &
Ors.
V/s.
Dnyanu Kondik Mulik & Ors. ...Respondents
Mr. Irvin D'Souza i/by Sugandh B. Deshmukh for
Applicants.
Mr. S.T. Bhosale i/by Mr. Dilip Bodake for
Respondent No.1.
CORAM: MADHAV J. JAMDAR, J.
DATE: 10th July 2023 P.C.:
1. The Interim Application is taken out to set aside the abatement and to bring on record legal heirs of Appellant Nos. 1 and 2A.1 ::: Uploaded on - 11/07/2023 ::: Downloaded on - 11/07/2023 22:02:50 :::
48 IA 555.19 in SA 158.99.doc
2. Mr. Bhosale, learned Counsel appearing for Respondent No. 1 strongly opposes the application. However, for the reasons set out in the application, the same is allowed in terms of prayer clauses (A) and (B).
3. Amendment be carried out within a period of 14 days from today.
4. Interim Application is disposed of in above terms with no order as to costs.
(MADHAV J. JAMDAR, J.) 2 ::: Uploaded on - 11/07/2023 ::: Downloaded on - 11/07/2023 22:02:50 :::