Order
1. Delay condoned. Leave granted. As the controversy in question has been finally decided in K.S. Varghese v. St. Peter's & St. Paul's Syrian Orthodox Church (2017) 15 SCC 333, which holds the field, nothing further survives in the matters for adjudication. Consequently, the appeals stand disposed of in view of the above judgment. Let all the courts and authorities concerned act in terms of the judgment.
2. Let there be no multiplicity of the litigation on this aspect any more in the various courts. The decision rendered in representative suit is binding on all.
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