Rashmi Education Society And Ors vs Shri. Raghavendra Shripatrao ...
2022 Latest Caselaw 11022 Bom

                                                                               5-wp-10934-2019.doc




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                      WRIT PETITION NO. 10934 OF 2019

                     Rashmi Education Society and Ors.                 ...Petitioners
                            V/s.
                     Shri. Raghavendra Shripatrao Joshi and Ors.       ...Respondents

                                                        ----

                     Mr. Kushal Ambulkar i/b. Mr. Kamlesh P. Mali, for the
                     Petitioners.
                     Mr. Abhishek Kulkarni, for the Respondent No.1.

                                                        ----

        Digitally
        signed by
                                                      CORAM : C.V. BHADANG, J.

DATE : 18 OCTOBER 2022 MAMTA MAMTA AMAR AMAR KALE KALE Date:

2022.10.18 17:54:17 +0530 P.C.

. The learned counsel for the Respondent No.1 states that the Assistant Charity Commissioner Pune Region, Pune has decided the Change Report No.851/2018 on 29 June 2021. A copy of the judgment and order is placed on record and marked 'X' for identification. In the submission of learned counsel, on account of this, the petition has become infructuous.

2. The learned counsel holding for Advocate Mr. Mali for the Petitioners, seeks time on the ground that Advocate Mr. Mali is in personal difficulty.

Mamta Kale page 1 of 2 5-wp-10934-2019.doc

3. The learned counsel for the Petitioners to take instructions and then to make appropriate statement to further assist the Court based on the subsequent event of disposal of Change Report No.851/2018.

4. For the present, stand over to 16 November 2022.

C.V. BHADANG, J.

Mamta Kale                                                     page 2 of 2