KISHOR GHANSHYAMSA PARALIKAR Vs. BALAJI MANDIR SANSTHAN MANGRUL

JUDGEMENT

(1.) Leave granted.

(2.) Delay in filing the application for substitution is condoned and abatement is set aside. The application for substitution is allowed.

(3.) This appeal is directed against the order dtd. 30/1/2018 in W.P.NO.1637 of 2016 whereby the High Court of Judicature at Bombay, Nagpur Bench, has allowed the Writ Petition filed by the first respondent-Trust and set aside the orders passed by the Trial Court granting extension of time for depositing the balance of the sale onsideration.