Bombay High Court
Mahendra R Ranpara Decd Thr Lrs Neeta M. ... vs The Competent Authority And District ... on 14 January, 2021
Author: M. S. Karnik
Bench: M. S. Karnik
6.iast 25.21.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 25 OF 2021
IN
WRIT PETITION STAMP NO. 93219 OF 2020
Mahendra R.Ranpara
deceased through Lrs.
1a. Neeta M. Ranpara and ors. .. Applicants
In the matter between
Mahendra R.Ranpara .. Petitioner
Vs.
The Competent Authority and District
Deputy Registrar and ors. ..... Respondents
Mr.Gauraj Shah a/w Mr.Pratik Jani, Mr.Prince Vaishnav i/b
M/s.Prime Legem, for the Applicants/Petitioner.
Ms.Vishakhi Bhatia, for Respondent No.2.
Mr.Suresh Sabrad, for Respondent No.18.
Mrs.M.S.Bane, AGP for the Respondent - State.
CORAM : M. S. KARNIK, J.
DATE : 14th JANUARY, 2021 P.C. :
. Heard learned Counsel for Applicants/Petitioner and contesting Respondent No.2. Learned AGP appears for Respondents No.1, 19 to 23. The parties have stated that 1/2
6.iast 25.21.doc contesting Respondent is Respondent No.2.
2. This is an application for bringing legal heirs of the Petitioner - Mahendra R.Ranpara on record who died on 13/12/2020. The death certificate is annexed at Exhibit 'A'. The contesting Respondent and learned AGP has no objection if the application is allowed. For the reasons stated in the Application, Application is allowed in terms of prayer clauses (a) & (b). The consequential amendment to be carried out within a period of one week from today. Application is disposed of.
(M.S.KARNIK, J. )
Urmila Digitally signed
by Urmila P.
Ingle
P. Date:
2021.01.14
Ingle 17:14:49 +0530
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