PROCHY N. MEHTA Vs. NOSHIR TANKARIWALA

JUDGEMENT

(1.) The applicant has filed the present application being GA 8 of 2023 praying for dismissal of the suit as abated since the plaintiffs have not taken any steps for deletion of the name of the defendant no. 1 upon his death on 5/9/2020 and by not taking any steps for adding Mr. Ratan Postwalla and Mr. Rustom Daroga as defendants in place of the defendant no. 1.

(2.) The plaintiffs have filed an application being GA 9 of 2023 praying for amendment in the plaint originating summon by recording the death of defendant no. 1 and by adding the name of two new trustees as defendant no. 1A and 1B.

(3.) The plaintiffs have filed the originating suit being CSOS No. 1 of 2017 seeking the determination of the following queries: