Bombay High Court
Shantaram Ganpat Gujar And Anr. vs Mrs. Sarla Jaysen Rele on 20 February, 2026
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
2026:BHC-AS:9097 31-IA-1074-26 IN LPA.DOC
JYOTI IN THE HIGH COURT OF JUDICATURE AT BOMBAY
RAJESH
MANE CIVIL APPELLATE JURISDICTION
Digitally signed by
JYOTI RAJESH
MANE
Date: 2026.02.23
16:12:20 +0530
INTERIM APPLICATION NO.1074 OF 2026
IN
LETTERS PATENT APPEAL NO. 143 OF 2002
Shantaram Ganpat Gujar And Anr. ...Applicant
In the matter between:
Shantaram Ganpat Gujar And Anr. ...Appellant
Vs
Mrs. Sarla Jaysen Rele ...Respondents
_______
Mr. Brijesh N. Upadhyay for Applicant/Appellant.
_______
CORAM: G. S. KULKARNI &
AARTI SATHE, JJ.
DATE: 20 FEBRUARY 2026
P.C.
1. By this interim application, the Applicant/Appellant has prayed for restoration of the Appeal, which came to be dismissed by the order dated 13 February 2026 for non-prosecution.
2. We have perused the averments as made in the interim application. There is delay in filing this interim application. However, in the interest of justice, we are of the opinion that the Appeal deserves to be restored to the file of this Court subject to cost of Rs.25,000/- to be paid to the following account:
Charitable Trust Bank Account Details:
Account Name : The High Court Employees medical Welfare Fund at Mumbai Account No. : 000120110001337 Bank : Bank of India, Mumbai Main Branch, Mumbai IFSC Code : BKID0000001 Page 1 of 2 Mane ::: Uploaded on - 23/02/2026 ::: Downloaded on - 27/02/2026 21:57:38 ::: 31-IA-1074-26 IN LPA.DOC
3. We, accordingly, allow the interim application in terms of prayer clauses (a) and (b). Disposed of.
4. Let copy of the Letters Patent Appeal be served on all the parties.
5. Office objections, if any, be removed within two weeks from today.
6. List Appeal for hearing on 27 February 2026.
7. Ad-interim order, if any, passed earlier shall continue to operate till the next date.
(AARTI SATHE, J.) (G. S. KULKARNI, J.) Page 2 of 2 Mane ::: Uploaded on - 23/02/2026 ::: Downloaded on - 27/02/2026 21:57:38 :::