Bombay High Court
Rajaram Antu Salunkhe ... vs Akaram Shamrao Deshmukh S.D. Th. L.Rs. ... on 15 October, 2019
Author: M. S. Karnik
Bench: M. S. Karnik
Pradnya Bhogale 1 11 casst 5341-16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION ST. NO.5341 OF 2016
IN
SECOND APPEAL NO.1284 OF 2005
Rajaram Antu Salunkhe
(since deceased) through L.Rs.
Shivaji Rajaram Salunkhe and Ors. ... Applicants
Vs.
Akaram Shamrao Deshmukh
(since deceased) through L.Rs.
1A) Hambirao Akaram Deshmukh and Ors. ... Respondents
.....
Sonal B. Dabholkar I/b. Mr. Rajesh N. Kachare for the Applicants.
Ms. Shraddha Pawar I/b. Mr. Dilip Bodake for the Respondents.
.....
CORAM : M. S. KARNIK, J.
DATE : 15th OCTOBER, 2019. P. C.:
1. This is an application for bringing the legal heirs of appellant No.6 on record. The appellant No.6 died on 24.01.2014.
2. For the reasons mentioned in the application, the application is allowed in terms of prayer clause (a), (b) and (c).
3. Amendments to be carried out within four weeks from today.
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4. The Civil Application is disposed of.
5. List the Second Appeal along with Civil Application No.1416 of 2019 on 14.11.2019.
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