Madhukar Suryabhanji Lokhande vs Madhukar Sukhdeorao Abhyankar ...
2022 Latest Caselaw 8675 Bom

 39-WP-5295-22.odt                                                      1



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

                                   WRIT PETITION NO.5295 of 2022
                                            Madhukar S.Lokhande
                                                     vs.
                                       Madhukar S.Abhyankar and others.
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 Office Notes, Office Memoranda of                                                 Court's or Judge's Order
 Coram, appearances, Court's Orders
  or directions and Registrar's order
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               Ms Radhika Bajaj, Advocate for petitioner.
               Ms N. P. Mehta, Assistant Government Pleader for State

               CORAM :-              A.S.CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

               DATE :-               AUGUST 30, 2022

                               While considering                      prayer          clause (i) in the writ

petition, the learned Assistant Government Pleader was directed to seek instructions from the learned Joint Charity Committee as regards the final adjudication of Appeal No.70/2022 which is pending before the said Authority. It was stated that the arguments in the said appeal have been heard and the proceedings have been kept for judgment on 07.09.2022. However the elections to the public Trust are to be conducted on 04.09.2022 and in that context, such request was made for expeditious consideration of the said appeal.

The learned Assistant Government Pleader on instructions from the learned Joint Charity Commissioner submits that on 01.09.2022 the appeal would be decided on merits.

In view of aforesaid, the learned counsel for the petitioner to inform the counsel representing for the respondents before the learned Joint Charity Commissioner that the judgment in the appeal being Appeal No.70/2022 would be delivered on 01.09.2022. The parties shall appear before the learned Joint

Charity Commissioner on that date.

With these directions, the writ petition is disposed of. No costs.

The authenticated copy of this order be furnished to the learned counsel for the parties.

( URMILA JOSHI-PHALKE, J.) (A.S.CHANDURKAR, J.)

Andurkar..