Ravindra Shrikrishna Joshi vs Samarth Shiksha Mandal And Charity ... on 4 October, 2022

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Bombay High Court

Ravindra Shrikrishna Joshi vs Samarth Shiksha Mandal And Charity ... on 4 October, 2022

Bench: Sandeep K. Shinde

                   Tikam                                     1/3           NOB- WP 9299 of 2022


VAISHALI
ANIL                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TIKAM
                                      CIVIL APPELLATE JURISDICTION
                                      WRIT PETITION No. 9299 OF 2022
Digitally signed
by VAISHALI
ANIL TIKAM
Date:
2022.10.04
18:51:12 +0530     Ravindra Shrikrishna Joshi                       .....Petitioner
                        V/s.
                   Samarth Shiksha Mandal and
                   Charity Trust and Ors.                           ....Respondents
                                                  -----
                   Mr. Ajit Tamhane i/b. M/s. Tamhane & Co., Advocate for
                   the petitioner.
                   Mr. Nakul Jain a/w. K.D. Shah i/b. K.D. Shah for Respondent
                   Nos. 1 and 5 in WP/3700/94 for Respondent Nos. 1 to 5 in
                   WP/9299/2022.
                                             CORAM : SANDEEP K. SHINDE, J.

TUESDAY, 4TH OCTOBER, 2022. P.C. :

1. Not on board. Upon mentioning, taken on board for speaking to minutes.

2. It is stated that in order dated 30th September, 2022, in paragraph 2, the Act i.e. Maharashtra Cooperative Societies Act was wrongly typed. Instead of that 'Public Trust Act' be substituted and order be cor-

rected accordingly.

(SANDEEP K. SHINDE, J.) Tikam 2/3 NOB- WP 9299 of 2022 IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION No. 9299 OF 2022 Ravindra Shrikrishna Joshi ...Petitioner V/s.

Samarth Shiksha Mandal and Charity Trust and Ors. ....Respondents

-----

Mr. Ajit Tamhane i/b. M/s. Tamhane & Co., Advocate for the petitioner.

Mr. Nakul Jain a/w. K.D. Shah i/b. K.D. Shah for Respondent Nos. 1 and 5 in WP/3700/94 for Respondent Nos. 1 to 5 in WP/9299/2022.

CORAM : SANDEEP K. SHINDE, J. FRIDAY, 30TH SEPTEMBER, 2022. P.C. :

1. Leave to amend, by annexing the additional grounds to the writ petition. Amendment to be carried out within one week. Amended copy to be served on the counsel for the Respondent. Verification is dispensed with.

Tikam 3/3 NOB- WP 9299 of 2022

2. Learned counsel for the Respondents seeks time to examine the scope of section 73A of the Public Trust Act in contest of facts of the case. Time granted.

3. Stand over to 14th November, 2022.

(SANDEEP K. SHINDE, J.) Order is corrected as per the order dated 4th October, 2022 for speaking to minutes.

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