Bombay High Court
Ramchandra T. Shinde Deceased Anusaya ... vs Mr. Sadashiv Tukaram Shinde And Ors on 16 January, 2019
osk 14-caf-110-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 110 OF 2019
IN
CIVIL APPLICATION (ST.) NO. 1882 OF 2018
IN
FIRST APPEAL NO. 278 OF 2017
Ramchandra T. Shinde
(Since deceased) Through LRs. & Ors. ... Applicants
V/s.
Sadashiv Tukaram Shinde & Ors. ... Respondents
• Mr.S.S. Redekar for the Applicants.
• Mr.Sachin P. Shetye for the Respondents.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 16 th JANUARY, 2019. P.C. : 1] Heard learned counsel for the parties. 2] This application is filed seeking restoration of the Civil
Application (Stamp) No.1882 of 2018, which came to be dismissed for non-removal of office objections.
3] Learned counsel for the Applicants submits that the office objections will be removed forthwith and as the matter is amicably settled between the parties, the consent terms will also be filed today itself after carrying out amendment.
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osk 14-caf-110-2019.odt 4] In view thereof, the Civil Application for restoration is allowed. 5] The Applicants-Appellants to remove the office objections
forthwith. On removal of office objections Civil Application (Stamp) No.1882 of 2018 is allowed. The Applicant to carryout necessary amendment in the Appeal Memo to bring on record the legal heirs of Respondent No.3.
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