Hirachandji Govindrao Gadge And ... vs Madhavrao Manoharrao Sinkar And ...
2022 Latest Caselaw 5555 Bom

                                                    1/2                     924-WP 3289.2022

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

                     WRIT PETITION NO. 3289 OF 2022
        Shri Hirachandji Govindrao Gadge and another vs. Madhavrao
                         Manoharrao Sinkar and others
----------------------------------------------------------------------------------------------

Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

----------------------------------------------------------------------------------------------

Mr. Mahesh Dhandekar, Advocate for petitioner. Mr. K. L. Dharmadhikari, AGP for respondent No.9.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       17/06/2022

The learned counsel for the petitioners has relied upon judgments of this Court including judgment in the case of Shaikh Abdul Razak Yaseen Patel and others vs. Sayyad Murad Sayed Irfan Ali (deceased) through His LRs. Smt. Sharifbai w/o Murad Sayed and others 2020(2)Mh.L.J.591, to contend that the District Court while exercising power under Section 72 of the Maharashtra Public Trusts Act, 1950 does not have the power to remand the proceedings.

2. A perusal of the impugned order shows that the District Court appears to have indeed

KOLHE 2/2 924-WP 3289.2022

remanded the proceeding which is against the aforesaid position of law.

3. Issue notice for final disposal, returnable on 1st August, 2022. Mr.K.L.Dharmadhikari, learned AGP waives notice on behalf of respondent No.9.

4. In the meanwhile, there shall be ad- interim stay in terms of prayer clause (iii).

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:17.06.2022 18:48

KOLHE