DHAIRYASHEEL SHIVAJIRAO BHOSALE Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Both, Mr. Vineet Naik, learned Senior Counsel appearing for the Petitioner and Mr. N. V. Bandiwadekar, learned Senior Counsel appearing for Respondent Nos.2 to 4 in Writ Petition No.8451 of 2023 tender the Consent Terms regarding arrangement for performing pooja on 28 th August 2023 and 4/9/2023 on the occasion of "Akhand Harinam Mahasaptaha of Sadguru Balumama". The said Consent Terms are signed by the Petitioner as well as the Respondent Nos.2 and 3 who are present in Court. The Consent Terms are also signed by the learned Advocates appearing for the Petitioner and for the Respondent Nos.2 to 4 respectively. The respective learned Advocates identify the signatures of their respective clients as appearing on the Consent Terms.

(2.) Mr. Bandiwadekar, learned counsel appearing for the Respondent Nos.2 to 4 states that telephonic instructions have been obtained from Respondent No.4 and that he has also agreed to the Consent Terms and same will be signed by him and will be filed in this Court on or before 28 th August 2023. The said statement is accepted.

(3.) Accordingly, the said Consent Terms are taken on record and marked "X" for identification. It is clarified that the arrangement set out in the said Consent Terms is without prejudice to the rights and contentions of both the parties and the said interim arrangement will not create any equity in favour of the Petitioner.