Shri Badrinath Bhiwaji Landge And ... vs Shri Anant Shambhuji Ramteke And ...
2022 Latest Caselaw 4484 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                                  WRIT PETITION NO.3952 OF 2019
 Shri. Badrinath Bhiwaji Landge and ors. -Vs.-Shri Anant Shambhuji Ramteke and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                     Mr. A. Z. Jibhkate, counsel for the petitioners
                     Mr S. D. Abhyankar, Advocate for respondent No.1


                                                CORAM : MANISH PITALE, J.

DATE : 27.04.2022

Heard learned counsel for the parties for some time. One of the contentions raised on behalf of the petitioners is that even though there was a general resolution passed in the present case at Exh. 187 demonstrating that new members were to be inducted, a specific change reported by the reporting trustee in the form of inquiry No. 339 of 1999, pertaining to inducting specific persons as members, was rejected and the appeal filed against the same was also dismissed. In that light, it becomes necessary to peruse the records to verify the exact nature of the issue involved in change report inquiry No. 339 of 1999.

2] A perusal of the judgment and order passed by the Joint Charity Commissioner in the present case shows that the said authority had indeed looked into the records and arrived at a particular conclusion. The aforesaid conclusion, according to the learned counsel for the petitioner, is not supported by the contents of the aforesaid Change report and the orders passed thereon.

905.wp.3952.2019.odt

3] But, the records pertaining to the said change report inquiry No. 339 of 1999 are presently not before this Court. Hence, list this petition for further hearing on 23.06.2022.

4] In the meanwhile, record and proceedings be called forthwith, particularly the record pertaining to change report inquiry No. 339 of 1999. The Registry is directed to ensure that the records are received before the next date of hearing.

JUDGE Namrata

Signed By:NAMRATA YOGESH DHARKAR P. A.

High Court Nagpur Signing Date:27.04.2022 18:31