Supreme Court - Daily Orders
Shri Tuljabhavani Temple Trust vs Vrunda on 7 May, 2026
ITEM NO.1732 COURT NO.10 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 21530-21532/2018
SHRI TULJABHAVANI TEMPLE TRUST & ANR. Petitioner(s)
VERSUS
VRUNDA & ORS. Respondent(s)
IA No. 116290/2025 - APPLICATION FOR CONDONATION OF DELAY IN FILING
THE APPLICATION FOR SETTING ASIDE THE ABATEMENT
IA No. 244796/2024 - APPLICATION FOR SUBSTITUTION
Date : 07-05-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE N.V. ANJARIA
[IN CHAMBER]
For Petitioner(s) :Mr. Shirish K. Deshpande, AOR
Ms. Rucha Pravin Mandlik, Adv.
Mr. Mohit Gautam, Adv.
Mr. Paras Dnyaneshwar Bhirud, Adv.
For Respondent(s) :Mr. Shreyas Gacche, Adv.
Mr. T. R. B. Sivakumar, AOR
Dr. Ravindra Chingale, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Shrirang B. Varma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 116290 of 2025
Signature Not Verified
Digitally signed by
Deepak Guglani
Date: 2026.05.16
11:34:12 IST
Reason: The applicant prayed for condoning the delay which has occurred in filing the application for setting aside the 1 abatement to bring on record the heirs and legal representatives of deceased respondent nos.4 and 5. There is a delay of 463 and 925 days.
Having regard to the averments made in the application and considering that more liberal view is required to be taken when it comes allowing the prayer for setting aside the abatement and substitution of heirs and legal representatives of the deceased in the pending proceedings, the delay is condoned. The application is allowed.
I.A.No.244796 of 2024
What is prayed in this application is to permit to bring on record the heirs and legal representatives of the deceased respondent no. 5-Gurunath Virappa Kodate, the names of the heirs are mentioned in paragraph 3 of the application, they are as under, I. Sharnabai Gurunath Kodate, Age 60 yrs, R/o Room no. 1905/28, Nityanand Chhaya, Kopigaon, Chandansar, Virar, Vasai, Thane, Maharashtra.
II. Anand Gurunath Kodate (Koshthi) Rajshri Anand Koshthi, R/o Juni path, Hamid Nagar, Omerga Taluka, Omerga District, Osmanabad.
Ⅲ. Pravin Gurunath Koshthi, R/o Juni path, Hamid Nagar, Omerga Taluka, Omerga District, Osmanabad. IV. Sharda Mohan Bombadi, Age 48 years, Occupation Household, R/o Ghat Borul, District Bidar, Karnataka In the facts and circumstances, the above named heirs shall be permitted to be on record in that capacity. 2 The application is allowed. The cause title of the application shall be amended accordingly.
(RAHUL KUMAR) (AKSHAY KUMAR BHORIA)
COURT MASTER (SH) COURT MASTER (NSH)
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