High CourtsSingle Bench(2022) 06 BOM CK 0012

Ananda Laxman Bhosale vs Govind Laxman Bhosale And Others

Bombay High Court · Decided on 7 June 2022

HON’BLE JUDGES
N. J. Jamadar, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No.5024 Of 2015, Civil Application (ST.) No.13735, 13752 Of 2018

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Judgment

12 paragraphs · 171 words

N. J. Jamadar, J

C.A.(St.) No.13735 of 2018 :-

1.

This application is preferred to bring the legal representative of the petitioner Ananda Laxman Bhosale, who passed away on 16th March, 2018. The application is supported by affidavit and a copy of the death certificate. The application came to be preferred on 25th April, 2018.

2.

Hence, the application stands allowed in terms of prayer clause (b).

3.

Necessary amendment be carried out in the petition.

4.

Application stands disposed of.

C.A.(St.) No. 13752 of 2018

5.

Heard the learned counsel for the applicant.

6.

The application is taken out to bring the legal representatives of respondent No. 1 Govind Laxman Bhosale, who is reported to have expired on 18th January, 2009.

7.

Issue notice to respondent Nos. 1a to 1d, the proposed legal representatives of respondent No. 1 returnable on 19th July, 2022.

8.

The petitioner is at liberty to serve respondent Nos. 1a to 1d by private service and file affidavit of service.

9.

List on 19th July, 2022.