Bombay High Court
Ashok Shreekrishna Beharay vs Deputy Charity Commissioner Pune on 30 December, 2021
Author: Milind N. Jadhav
Bench: S.J. Kathawalla, Milind N. Jadhav
Digitally signed by
SWAROOP SWAROOP SHARAD
SHARAD PHADKE
PHADKE
Date: 2021.12.31
15:26:03 +0530 26 wp 9672 of 2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.9672 OF 2021
Ashok Shreekrishna Beharay ... Petitioner
Versus
Deputy Charity Commissioner, Pune Region
and Ors. ... Respondents
Mr. Shailendra S. Kanetkar, for Petitioner.
Mr. M.M.Pabale, AGP, for State.
Dr. Uday P. Warunjikar i/by Mr. Padmanab Pise, for Respondent Nos.2 and 3.
CORAM: S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE: 30th DECEMBER, 2021
( VACATION COURT )
P.C.:
1. In view of the order dated 29th December, 2021 passed by the Charity Commissioner, Maharashtra State, a copy of which is taken on record and marked 'X' for identification, the above Writ Petition has become infructous at least for the time being. The same is disposed of as such, with liberty to file a fresh Petition if need arises.
( MILIND N. JADHAV, J. ) ( S.J.KATHAWALLA, J. ) SSP 1/1