Bombay High Court
Malati Rajaram Parshetya(Dead) ... vs Shri.Purshottam Shankar Shetye ... on 17 October, 2018
Dixit
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.1868 OF 2018
IN
FIRST APPEAL NO.1791 OF 2007
Malati Rajaram Parshetye
(Since Deceased), through LR.:-
Abhay Shridhar Shetye .... Applicant
In the matter between
Purshottam Shankar Shetye
(Since Deceased), through LRs.:-
Vasundhara @ Mandakini P. Shetye & Anr. .... Appellants
V/s.
Malati Rajaram Parshetye and Anr. .... Respondents
Mr. Umashankar R. Singh for the Applicant.
Mr. Kishor S. Patil for the Appellants.
CORAM : DR. SHALINI PHANSALKAR-JOSHI, J.
DATE : 17 TH OCTOBER, 2018.
P.C. :
1. Heard Mr. Singh, learned counsel for the Applicant, and Mr. Patil, learned counsel for the Appellants.
2. This is an application filed by the Original Respondents, seeking implementation of the order passed by the Hon'ble Supreme Court on 15th December 2017.
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3. In view thereof, learned counsel for the Appellant submits that, he will forthwith substitute the name of "Abhay Shridhar Shetye", in the place of 'Malati Rajaram Parshetye' in the Appeal Memo, in compliance to the order of the Hon'ble Supreme Court and carry out amendment to that effect today itself, during the course of the day.
4. As regards the order of the Hon'ble Supreme Court, that High Court to dispose off the Appeal at the earliest, both the parties are ready for the same. In view thereof, as the Appeal is of the year 2007, it be added to the "Final Hearing Board" in the week commencing from 26 th November 2018.
5. Civil Application is disposed off in the above terms.
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