Bombay High Court
John David Gonsalves vs Smt. Violet Khaitan D'Mello And Ors on 4 June, 2019
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 29_caf_7, 3733& 1521_2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.7 OF 2015
WITH
CIVIL APPLICATION NO.3733 OF 2015
WITH
CIVIL APPLICATION NO.1521 OF 2015
IN
FIRST APPEAL NO.979 OF 2002
John David Gonsalves & Anr. ...Applicant
Versus
Smt. Violet Khaitan D'mello & Ors. ...Respondents
.....
Ms Vaishali Ugale I/b. Mr. V.Y. Sanglikar for the Applicant.
Ms Archana Shirsekar for the Respondent Nos.1 to 3.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED: 4th JUNE, 2019.
P.C.:-
By this application the Applicant has sought to condone the delay in filing restoration application and further to condone the delay in bringing on record the legal representatives of the deceased- Respondent No.2.
2. The learned counsel for the Applicant states that separate application being Civil Application (stamp) No.32082 of 2017 has been filed for deleting the name of the Respondent No.1. Same be tagged alongwith this application on the next date of hearing.
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3. Stand over to 16/7/2019.
(SMT. ANUJA PRABHUDESSAI, J.) Megha 2/2 ::: Uploaded on - 07/06/2019 ::: Downloaded on - 14/07/2019 07:31:35 :::