Mr. Abdul Aziz Dadamiya Saidu vs The Chairman / Secretary, A. H. ...
2023 Latest Caselaw 2887 Bom

                                         1                        37 wp 2137-20-c.doc


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO.2137 OF 2020

 Mr.Abdul Aziz Dadamiya Saidu                           ... Petitioner
      Vs.
 The Chairman/Secretary,
 A.H.Wadia Trust and anr.                               ... Respondents
                                             -------

 Mr.Rushikesh S. Kekane i/by Mr.Pradeep J. Thorat, Advocates for the
 Petitioner.
 Mr.P.P.Pujari, AGP for the State.

                                             -------


                           CORAM :    ABHAY AHUJA, J.

                           DATE :     23 MARCH, 2023.
 P.C. :

1. A perusal of the petition indicates that the petitioner is challenging

the judgment and order dated 12th February, 2019 passed by the Joint

Charity Commissioner in Misc. Application No.932 of 2018, whereby the

said application of petitioner came to be rejected. Aggrieved by the denial

of the direction against the respondent No.1 for issuing No objection

Certificate to the petitioner for re-development of the subject property,

the petitioner filed this petition on 27th March, 2019. Since 27th March,

2019, the matter has appeared only once on 6th March, 2020. Since none

Priya Soparkar 1 of 2

2 37 wp 2137-20-c.doc

was present for the petitioner, the matter was stood over to 3 rd April,

2020. Today when the matter is called out Mr.Rushikesh S. Kekane,

learned counsel for the petitioner appears and seeks some time in the

matter to take instructions whether petitioner is desirous of prosecuting

the petition or not. At the request of Mr.Kekane, list on 6th April, 2023.

                                                   (ABHAY AHUJA, J.)




  Priya Soparkar                                                                       2 of 2