Bombay High Court
Punaji Govind Joshi And Anotehr vs The Charity Commissioner, Maharastra ... on 21 June, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
904 fa 240-98.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 240 OF 1998
WITH
CIVIL APPLICATION NO. 2085 of 1998
Punaji Govind Joshi & Anr. ..Appellants
v/s.
The Charity Commissioner of Maharashtra
State, Bombay ..Respondents
WITH
FIRST APPEAL NO. 793 OF 2009
Balkrishna Ramchandra Gurao & Ors. ..Appellants
v/s.
The Charity Commissioner of Maharashtra
State, Bombay & Ors. ..Respondents
Mr. S.M.Kamble for the Appellant in FA/240/1998.
Mr.G.H.Keluskar for the Appellant in FA/793/2009.
Mr. A.H.Palekar for the Respondent No.3 in FA/240/1998.
Mr N.B.Patil, AGP for the Respondent Nos.1 and 2.
CORAM : ANUJA PRABHUDESSAI, J.
DATED : 21st JUNE, 2022.
P.C.
1. Legal heirs of Respondent No.10A are not brought on record. No steps have been taken for restoration of Civil Application (St) in 4982 of 2003.
Digitally signed by PRASANNA2. Mr. Palekar was earlier representing Respondent No.4 along with P PRASANNA P SALGAONKAR SALGAONKAR Date:
2022.06.23 18:24:07 +0530 P P SALGAONKAR 1 of 2 904 fa 240-98.doc Respondent No.3. He states that he has been informed that Respondent No.4 has also expired. Appellant to take necessary steps
3. Stand over to 12.07.2022.
(ANUJA PRABHUDESSAI, J.) P P SALGAONKAR 2 of 2