LAVARIYA DEVRAJBHAI DEVRAJ RAYJIBHAI Vs. CHARITY COMMISSIONER

JUDGEMENT

(1.) Learned advocates appearing for the parties have jointly requested that as the issue involved in these applications is similar, all these applications be finally disposed of at an admission stage. Therefore, all these applications are heard together and are being decided by this common judgment.

(2.) Rule. Learned AGP Ms. Jyoti Bhatt for respondent no.1, learned advocate, Mr. Sachin Vasavada for respondent nos.2 to 6 and learned advocate, Mr. S.D. Motwani for respondent no.7 waive service of notice of Rule.

(3.) All these Civil Revision Applications are filed under Sec. 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code") by the applicant challenging the order passed by the concerned trial court, whereby the application filed by the applicant under Order 7, Rule 11 of the Code has been rejected.