Kedarnath Narayandas Dayama vs The Deputy Charity Commissioner ...
2017 Latest Caselaw 7237 Bom

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                                      -1-


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 11830 OF 2017
                                IN WP/9952/2016

                 KEDARNATH NARAYANDAS DAYAMA
                              VERSUS
   THE DEPUTY CHARITY COMMISSIONER JALGAON AND ANOTHER
                                  ...
          Advocate for Applicants : Deshmukh Bhausaheb S
             AGP for Respondents: Mr.M.B.Bharaswadkar
   Advocate for Respondent no.2 : Mr.Vikas Kodale h/f Mr.V.D.Gunale

                                    ...
                                CORAM : S.V.GANGAPURWALA &
                                        MANGESH S. PATIL,JJ.

                                DATE :      15/09/2017


 PER COURT :-

The Deputy Charity Commissioner shall decide the application

filed by the applicant (Exh.A-3, Page 18), so also the non applicant

no.2 Municipal Commissioner shall take decision on the application

(Exh.A-1, Page 8) positively on or before 20th September 2017.

Learned AGP shall communicate this order to the non applicant no.1.

The counsel for respondent no.2 is present.

2] Civil Application is disposed of. Authenticate copy be given.

(MANGESH S. PATIL,J.) (S.V.GANGAPURWALA,J.)

umg/