DINESHBHAI KANJIBHAI BAROT Vs. KIRITBHAI RANCHHODBHAI BRAHMBHATT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the petitions are taken up for final disposal at the admission stage.

(2.) By these petitions, the petitioner has challenged the order dtd. 6/10/2021 passed by the learned 7th Additional District & Sessions Judge, District Court, Ahmedabad (Rural) at Mirzapur in Civil Misc. Application No.201 of 2018.

(3.) Central to the issue, is the judgment dtd. 22/10/2018 passed by the learned Charity Commissioner, Gujarat State in the Scheme Application No.46 of 2018. Being aggrieved, various parties have preferred applications before the District Court, Ahmedabad (Rural) challenging the said judgment dtd. 22/10/2018 and along with the applications/appeals, stay applications have also been filed.