Citation : 2021 Latest Caselaw 7103 Bom
Judgement Date : 4 May, 2021
wp1786.21 6
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.1786/2021
Shri Nilkanth Kevalram Chitriv and ors
..vs..
Shri Devidas s/o Ganpat Sukhdeve and ors
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram, appearances, Court orders or directions Court's or Judge's Order and Registrar's orders ...................................................................................................................................................................
Shri S.D.Abhyankar, Counsel for petitioners. Mrs.M.A.Barabde, AGP for respondent No.4.
CORAM : V.M.DESHPANDE J.
DATED : MAY 4, 2021.
1. Hearing was conducted through video
conferencing and learned counsel agreed that the audio and visual quality were proper.
2. Heard.
3. Learned counsel Shri S.D.Abhyankar for the petitioners, submits that order of the Assistant Charity Commissioner framing of Scheme is set aside by impugned judgment by learned District Judge, Bhandara.
4. Issue Notices before admission to the respondents, returnable in second week of June 2021.
5. Learned AGP Mrs.M.A.Barabde waives service for respondent No.4.
JUDGE !! BRW !!
...../-
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