Bombay High Court
Ramdas Athawale vs Charity Commissioner Dharmaday Ayukt ... on 17 January, 2024
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
51 WPL-35828-23.doc
BDP-SPS-
BHARAT
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DASHARATH
PANDIT
Digitally signed by
ORDINARY ORIGINAL CIVIL JURISDICTION
BHARAT
DASHARATH PANDIT
Date: 2024.01.18
18:56:57 +0530
WRIT PETITION (L) NO. 35828 OF 2023
Shri Ramdas Athawale
Chairman,
The People's Education Society ..... Petitioner.
V/s
Charity Commissioner & Anr. ..... Respondents.
Mr Ankit Tiwari i/b V. B. Tiwari and & Co. for the Petitioner.
Mr. Milind Mone, Addl. G.P. for the Respondents
CORAM: A.S. CHANDURKAR &
JITENDRA JAIN, JJ.
DATE: 17th JANUARY, 2024
P.C.:-
1] It is submitted by the learned Counsel for the Petitioner that
proceeding under Section 41A of the Maharashtra Public Trusts Act, 1950 is pending with the learned Assistant Charity Commissioner and same ought to be decided expeditiously.
2] The learned AGP appearing for the Respondents to obtain instructions from Respondent No.2 as regards time that will be required to adjudicate the aforesaid proceedings.
3] Stand over to 31/01/2024.
[ JITENDRA JAIN, J. ] [ A.S. CHANDURKAR, J.]
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