Bombay High Court
Late Mahadu Narayan Katara Since Decd. ... vs Shri Yashwant Krishnaji Joshi Since ... on 30 June, 2023
Author: N.R. Borkar
Bench: N.R. Borkar
11-WP-241-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 241 OF 2023
Late Mahadu Narayan Katara since
deceased through his LRs and others ... Petitioners
Versus
Yashwant Krishnaji Joshi since deceased
through LRs and others ... Respondents
.........
Mr. Rohan Surve instructed by Mr. Kunal Naik for the Petitioners.
Mr. S.D. Rayrikar, AGP for the State-Respondent No.8.
.........
CORAM : N.R. BORKAR, J.
DATED : 30 JUNE 2023 P.C. :-
1. The learned Counsel for the Petitioners seeks leave to place on record certain documents. Leave as sought is granted. Necessary amendment to be carried out within a period of two weeks from today.
After the amendment is carried out, issue notice to the respondents, returnable on 7 August 2023.
2. The learned AGP waives service of notice on behalf of Respondent No.8.
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