Manish Narayanrao Kadam vs The Charity Commissioner Maharashtra ...
2024 Latest Caselaw 1674 Bom

Bombay High Court

Manish Narayanrao Kadam vs The Charity Commissioner Maharashtra ... on 19 January, 2024

       IN THE JUDICATURE OF HIGH COURT AT BOMBAY
                  BENCH AT AURANGABAD

              995 WRIT PETITION NO. 801 OF 2024

                    MANISH NARAYANRAO KADAM
                                VERSUS
  THE CHARITY COMMISSIONER MAHARASHTRA STATE AND OTHERS
                                   ...
                Advocate for Petitioner : Mr. P.K.Nikam
Advocate for the Petitioner in WP/16/2024 : Senior Counsel Mr.
R.N.Dhorde i/b Mr. Vikram Kadam
Advocate for the Petitioners in WP15/2024 : Mr. P.R.Katneshwarkar h/f
Mr. S.K.Chavan
AGP for Respondents-State : Ms. P.R.Bharaswadkar
Advocate for Respondent No.4 in WP15/2024 : Mr. N.B.Khandare
Advocate for Respondent No.3 in WP15/2024: Mr. D.J.Choudhari
Advocate for Respondent No.5 in WP15/2024: Mr.S.V.Adwant
Advocate for Respondent No.9 in WP15/2024: Senior Counsel Mr.
V.D.Hon i/b Mr. A. V.Hon
Advocate for Respondent No.11 to 18 in WP15/2024: Mr. R.L.Kute
Advocate for Respondent No.5 : Senior Counsel Mr. V.D.Sapkal i/b Mr.
Sandip Sapkal
                                   ...

             WITH WRIT PETITION NO. 662 OF 2024

          WITH CIVIL APPLICATION NO. 783 OF 2024
                      IN WP/16/2024

             WITH WRIT PETITION NO. 16 OF 2024

             WITH WRIT PETITION NO. 15 OF 2024
                            ....

                                   CORAM : ARUN R. PEDNEKER, J.

Dated : January 19, 2024 PER COURT :-

1. Issue notice to the unserved respondents, returnable on

13/02/2024 at 2.30 p.m. Humdast allowed. The learned AGP waives 2 995 WP 801-2024

service of notice on behalf of respondents-State.

2. Interim arrangement/ statement made by the Counsel, to

continue till then.

3. The Advocates for respective parties are requested to prepare

brief synoptical notes comprising of the list of dates, issues involved

in the matter and the submissions to be canvassed, along with list of

Judgments.

4. It is understood between the parties, the matter would be

worked out finally at admission stage.

( ARUN R. PEDNEKER, J. )

vj gawade/-.