Bombay High Court
Laxmikant Gopalrao Khardekar vs 1.Dattarao Sitaram Khardekar And ... on 7 March, 2022
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
.. 1 ..
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
21 CIVIL APPLICATION NO.11115 OF 2016
IN SA/399/1991 WITH SA/400/1991 WITH SA/231/1991
LAXMIKANT GOPALRAO KHARDEKAR
VERSUS
DATTARAO SITARAM KHARDEKAR AND OTHERS.
...
Advocate for Respondent Nos.4 and 5 : Mr. A.A. Khande
...
CORAM : MANGESH S. PATIL, J.
DATE : 07-03-2022 PER COURT :
CIVIL APPLICATION NO.11115 OF 2016 : . This is a composite application for setting aside abatement qua respondent no.2 with a prayer to condone the delay.
2. The proposed legal heirs of respondent no.2 are served. No objection has been raised opposing this application, therefore, it is allowed and legal heirs of respondent no.2 are allowed to be brought on record in the Second Appeal. Necessary amendment to be carried out within two weeks.
( MANGESH S. PATIL ) JUDGE ...
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