EVEREST ENTERTAINMENT LLP Vs. HRIDAYNATH D. KADUDESHMUKH

JUDGEMENT

(1.) By this Interim Application, the Applicant/Plaintiff is seeking permission to amend the cause title of the Plaint by adding proposed Defendant Nos. 2A, 2B, 2C, 2D and 2E, who are stated to be additional Trustees of Shahir Dada Kondke Pratishthan in accordance with the schedule annexed at Exh.A to the Interim Application.

(2.) The Applicant has stated that as per knowledge of the Applicant, when the above Suit was filed, the Defendant Nos. 1 and 2 were joined as Trustees of Shahir Dada Kondke Pratishthan. However, at the hearing of the Interim Application (L) No. 10690 of 2023 on

(3.) rd May 2023 before this Court, the Advocates of Defendant Nos. 1 and 2 informed this Court that there are other individuals who are trustees of the said Trust and upon enquiry with the advocates for the Defendant Nos. 1 and 2, the Applicant was provided with the details of the said proposed Defendants who are the Trustees of Shahir Dada Kondke Pratishthan. Accordingly, the present Interim Application has been taken out. 3. Learned Counsel appearing for the Defendant Nos. 1 and 2 states that the Defendant No. 2 should be independently joined, as she is beneficiary under the Will and co-actress in the subject film.