Narendra Ramprakash Podar And Ors vs Pragnesh Narayan Podar And Anr
2024 Latest Caselaw 1420 Bom

Bombay High Court

Narendra Ramprakash Podar And Ors vs Pragnesh Narayan Podar And Anr on 19 January, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                            904-wp15699-2022.doc


 SA Pathan
             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO.15699 OF 2022
                                   WITH
                       WRIT PETITION NO.14797 OF 2023

 Narendra Ramprakash Podar & Ors.              ... Petitioners
           V/s.
 Pragnesh Narayan Podar & Anr.                 ... Respondents


 Mr. Girish S. Godbole, Sr. Advocate a/w Mr. Sanket
 Dhawan a/w Ms.Priyanka Bhandari for the petitioners.
 Mr. Abhay Khandeparkar, Sr. Advocate i/by Mr. Prerak
 Sharma a/w Mr. Mihir U. Dedhia a/w Ms. Apporva A.
 Khandeparkar, for Respondent No.1.



                                CORAM    : AMIT BORKAR, J.

                                DATED    : JANUARY 19, 2024
 P.C.:

1. Arguable questions are raised. Hence, Rule.

2. The questions which arise for consideration is, whether a person claiming to be son of deceased Trustee can be termed as either Trustee or beneficiary in view of the language of the trust deed and whether at his instance the revision under Section 70A of the Maharashtra Public Trusts Act, 1950 could have been entertained by the Charity Commissioner.

3. According to the petitioner, the judgment in the case of Maganlal Himatram Barfiwala and Others Vs. Mridangraj Hiralal

904-wp15699-2022.doc

Suchak, reported in 2019 SCC OnLine Bom 336 covers the issue.

4. Hence, there shall be interim relief in terms of prayer clause

(c).

5. Learned Senior Advocate for petitioners states that, he has instructions not to press for interim relief in terms of prayer clause

(d) in this petition and to raise such relief in appropriate proceeding. Liberty as prayed is granted.

(AMIT BORKAR, J.)