Bombay High Court
Abel Peter Rodrigues vs The Salsette Catholic ... on 7 September, 2018
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
14-cac349-17.doc
vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.349 OF 2017
IN
CIVIL REVISION APPLICATION NO.462 OF 2015
Abel P. Rodrigues ...Applicant
V/s.
The Salsette Catholic Co-op. Hsg. Soc. Ltd.& Ors. ...Respondents
Mr.Motiwala for the Applicant.
Mr.Bharat Jain I/b J.C. Legal for the Respondent No.16.
Mr.Arvind Aswani I/b Mr.Jagdish G. Aradwad (Reddy) for the
Respondent Nos.17 and 18.
CORAM : R.D. DHANUKA, J.
DATE : 7TH SEPTEMBER, 2018. P.C. :-
1. Learned counsel appearing for the applicant states that the contesting parties to the civil application have been served.
2. By this civil application, the applicant seeks condonation of delay of 28 days in filing the civil application, seeks amendment of the civil revision application by bringing the legal heirs of the respondent no.5 on record and prays for amendment to the civil revision application as against the respondent no.5.
3. For the reasons recorded in the civil application, the civil application is made absolute in terms of prayer clauses (a) to (c). The 1/2 14-cac349-17.doc amendment to be carried out within two weeks from today. The amended copy of the civil revision application shall be served upon all the contesting parties within one week from the date of carrying out amendment.
4. The civil application is made absolute in aforesaid terms.
There shall be no order as to costs.
5. Place the civil revision application on board for admission on 15th October, 2018.
Digitally
signed by
Vasant
Vasant Anandrao
Anandrao
Idhol
Idhol
Date: (R.D. DHANUKA, J.)
2018.09.11
11:09:03
+0530
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