Bombay High Court
Totaram Dasuji Rathod vs Atmaram Kisansing Rathod And Others on 27 August, 2018
Author: S.B. Shukre
Bench: S.B. Shukre
wp.5412.18 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.5412 of 2018
Totaram Dasuji Rathod
vs.
Atmaram Kisansing Rathod & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Shri R.G. Kavimandan, Advocate for the Petitioner.
Ms. Geeta Tiwari, A.G.P. for Respondent No.3.
CORAM : S.B. SHUKRE, J.
DATE : 27th AUGUST, 2018.
Heard Shri Kavimandan, learned Counsel for the petitioner, who submits that the application filed by the applicant/respondent Nos.1 & 2 under Section 41-D of the Maharashtra Public Trusts Act for removal of the petitioner from the trust has been decided by the Joint Charity Commissioner on 17/07/2018 and, therefore, he seeks leave of this Court, on instructions, to withdraw this petition with liberty to raise all the disputes raised in this petition in a dispute or a petition to be raised or filed by the petitioner.
Leave with liberty, as prayed for, is granted. The petition is disposed of accordingly.
JUDGE *sandesh ::: Uploaded on - 28/08/2018 ::: Downloaded on - 30/08/2018 22:09:07 :::