Mangesh Pratapsingh Shisode vs Tejbahadursingh Vijaysingh ...
2022 Latest Caselaw 7707 Bom

                                                                               (1)                                                                 wp 4611.22

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH : NAGPUR

                                                       Writ Petition No.4611/2022
                             Mangesh Shisode V Tejbahadursingh Shisode and others
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Office Notes, Office Memoranda of Coram,                                                                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                                               Mr. Mrs. R.G. Bajaj, Advocate for Petitioner.
                                                               Mr. A.S. Dhore, Advocate for resp.no.1/Caveator.


                                                                          CORAM :                    AVINASH G. GHAROTE, J.

DATE : 05/08/2022

Mrs. Bajaj, learned Counsel for the petitioner to file order sheet of the Change Report No.622/2018 decided on 27-01-2019 by the Deputy Charity Commissioner, Amravati on record. It is contended by inviting my attention to the judgment dated 27-12-2019 (p 89) that an opportunity to file objection has been rejected only on the ground of delay which position has also not been considered in appeal as is indicted by the Judgment dated 17-02-2022 (pg 106).

Issue notice for final disposal of the matter to the

respondents, returnable on 30-08-2022.

Mr Dhore, learned Counsel waives notice for respondent

no.1.

The learned Counsel for the petitioner to serve by that time to the other respondents.

JUDGE Deshmukh