Mohan Bhurao Gange And Another vs Bahadursaheb Mohiddin Shaikh And ...
2024 Latest Caselaw 23852 Bom

Bombay High Court

Mohan Bhurao Gange And Another vs Bahadursaheb Mohiddin Shaikh And ... on 13 August, 2024

                               1
                                                    12472.19WP

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                BENCH AT AURANGABAD

         952 WRIT PETITION NO. 12472 OF 2019
    MOHAN BHURAO GANGE AND ANOTHER
                VERSUS
 BAHADURSAHEB MOHIDDIN SHAIKH AND OTHERS
                              ...
     Advocate for the petitioners : Mr.D.J.Choudhary
        AGP for Respondent-State : Mr.N.D.Raje
Advocate for Respondent nos.1 to 7 : Adv.Harsha Lomate h/f.
                     Mr.V.D.Salunke
                             ...
                       CORAM : ARUN R. PEDNEKER, J.

                         DATE       : 13.08.2024

P.C. :

1]          The learned counsel for the petitioners submits

that by the present Writ Petition various issues are raised as regards membership, forgery of the documents and violation of the rules and regulations of the trust, as such, the present Writ Petition is not rendered infructuous. The learned counsel relies upon the judgment in the case of Shri Prabhakar s/o Vithobaji Meshram & Ors. Vs. Dr.Jamnadas s/o. Patruji Khbragade & Ors reported in 1997 (2) ALL MR 456 at para nos.19 and 20 and submits that the present petition, in such situation, is not rendered infructuous.

2] The learned counsel holding for the Advocate for the respondent nos. 1 to 7 submits that Advocate Mr.V.D.Salunke is held up before the another Court.

12472.19WP

3] In view of the same, list this matter on 10.09.2024.

[ARUN R. PEDNEKER] JUDGE DDC