Bombay High Court
Shri. Prabhakar Gangaram Karekar And ... vs Shri Padmanabh Balkrishna Parayane And ... on 1 December, 2022
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
906-ia-3852-2019.doc
Sonali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 3852 OF 2019
IN
CIVIL REVISION APPLICATION NO.575 OF 2015
Mr. Prabhakar Chandrasen Purohit ...Applicant
In the matter between:
Padmanabha Balkrishna Parayane (since deceased)
through legal heir
1(a) Swati Bhalchandra Ghodke ...Applicant
Versus
Shri. Prabhakar Gangaram Karekar & Ors. ...Respondents
Ms. Janhavee Joshi a/w. Mr. Makarand Kirtane, for the Applicants.
Mr. P. G. Lad a/w. Aparna Kalathil and Shreya Shah, for Respondent
Nos. 1 and 3 to 4(c).
CORAM : MADHAV J. JAMDAR, J.
DATED : 1st DECEMBER 2022 P.C. :
1. Ms. Janhavee Joshi, learned Advocate appearing for the Applicants fairly states that the Interim Application is not maintainable and seeks leave to withdraw the same.
2. Leave as prayed is granted.
3. The Interim Application is disposed of as withdrawn.
Digitally signed by SONALI SONALI MILIND [MADHAV J. JAMDAR, J.] MILIND PATIL PATIL Date:
2022.12.01 17:14:12 1/1 +0530