Bombay High Court
Gajanan S/O Devidas Wankhare vs Mohd. Jamil Mohd. Amad on 11 December, 2019
Author: Manish Pitale
Bench: Manish Pitale
caw2926.19.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLN. (W) NO. 2926 OF 2019
IN
WRIT PETN. NO. 5552 OF 2013
Gajanan Devidas Wankhare
-Vs.-
Mohd. Jamil Mohd. Amad
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.S.S.Shingne, counsel h/f Mr. R.G.Kavimandan, counsel for the
petitioner.
Mr. Anand Deshpande, counsel h/f Mr. F.T.Mirza, counsel for the
respondent.
CORAM : MANISH PITALE, J.
DATE : 11.12.2019 This is an application whereby the applicants seek to be brought on record in place of the deceased petitioner. The petitioner is said to have expired on 26/07/2019 and the copy of the death certificate is also placed on record. The application is filed within time.
2. Hence, the application is allowed and the applicants are permitted to be brought on record in place of the deceased petitioner. The consequential amendment be carried out within a period of two weeks from today. The application stands disposed of.
JUDGE KHUNTE ::: Uploaded on - 12/12/2019 ::: Downloaded on - 14/12/2019 08:46:36 :::