Bombay High Court
Smt. Vanmala Manoharrao Kamdi And Ors vs The Dy. Charity Commissioner, Nagpur ... on 13 January, 2020
Author: Z.A. Haq
Bench: Z.A. Haq, S.M. Modak
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 949 OF 2011
1. Smt. Vanmala Manoharrao Kamdi,
Aged about 54 years, Occu-Service,
R/o Plot No. 2, New Sneha Nagar,
Wardha Road, Nagpur-15.
2. Govindrao Ramaji Atkare,
Aged about 84 years, Occu-Retired,
R/o Plot No. 25, Ramkrushna Nagar,
Khamla, Nagpur.
3. Ku. Kalpana Krishnarao Tule,
Aged about 38 years, Occu: Service,
R/o c/o C.G.Telrandhe, Akhada Chowk,
Somalwada, Wardha Road, Nagpur.
4. Chandrakant Ganpatrao Telrandhe,
Aged about 51 years, Occ:Service,
R/o C/o C.G. Telrandhe, Akhada Chowk,
Somalwada, Wardha Road, Nagpur.
..... PETITIONERS
...V E R S U S...
1. The Deputy Charity Commissioner,
Nagpur Division, Nagpur behind G.P.O.
Civil Lines, Nagpur.
2. Fakirchand s/o Daulatram Shende,
Aged about 67 years, Occu: Retired,
R/o 22 Chakradhar Nagar, Nagpur-24.
3. Umesh Tukaramji Khante,
Aged about 48 years, R/o Lav Kush Nagar,
Nagpur-34.
4. Gurudas s/o Vithobaji Sontake,
Aged about 69 years, Occu: Retired,
R/o 17, Sai Nagar, Hudkeshwar Road,
Nagpur-34.
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5. Mahadevrao S/o Ramchandrarao Kamdi,
Aged about 70 years, Occu: Retired,
R/o 21, Chakradhar Nagar,
Post Ayodhya Nagar, Nagpur-24.
6. Ku. Yamunatai Khante (now Sau.
Yamunatai Mahadevrao Kamdi),
Aged about 65 Years, Occ: Household,
R/o c/o Mahadevrao Kamdi, 21,
Chakradhar Nagar, Post Ayodhya Nagar,
Nagpur-24.
7. Adv. Shri Nitin P. Deshmukh,
Election Officer, Mahatma Bahu-Uddeshiya
Sanstha, Nagpur-34, near Gadewar Lawn,
Shriram Wadi, Nagpur-24.
... RESPONDENTS
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Ms Sheetal Deshpande, Advocate h/f. Shri Anil Thakare, Advocate for Petitioners.
Shri M.A. Kadu, A.G.P. for respondent No.1.
Shri G.H. Sharma, Adv. h/f Shri Abhyankar, Adv. for Respondent Nos. 3 and 4.
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CORAM: Z.A. HAQ AND S.M. MODAK, JJ.
DATED : 13/01/2020.
ORAL JUDGMENT : (Per Z.A. Haq,J.)
Pursis Stamp No. 17044/2019 is filed by the petitioner Nos. 1, 3 and 4 stating that the matter is amicably worked out between the petitioners and respondent Nos. 5 and 6, and therefore the petitioners do not want to prosecute the petition.
2. Learned advocate appearing for the respondent Nos. 3 and 4 does not have any objection for withdrawal of the petition. The Respondent No.2 is reported to be dead.
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3. In the above facts, the petition is disposed as withdrawn. In the circumstances, the parties to bear their own costs.
JUDGE JUDGE
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