KUMARPAL MANKELAL SHAH Vs. KHEEMRAJ GANESHMAL BALAR

JUDGEMENT

(1.) The petitioner, who has mentioned his age to be '68 years' in the cause-title of the petition, is before this Court praying that :

(2.) The case of the petitioner is that the petitioner is not keeping good health, and therefore, he is not able to remain present in the Court for being cross-examined.

(3.) For the aforesaid reasons, the orders passed by the learned Charity Commissioner below Exhs. 102 and 118 are found to be in accordance with law. No interference is called for in those orders. In the result, this petition fails. The petition deserves to be dismissed with cost, however, the Court restrains itself from imposing any cost on the petitioner.