SHITAL OMPRAKASH AGRAWAL Vs. RAJASHTHAN SEWA SAMITI

JUDGEMENT

(1.) Draft amendment is allowed.

(2.) At the outset, learned advocate Mr.Vishal Patel for the respondent prayed for time, contending that senior advocate Mr.Mihir Thakore would address the matter. Since the matter required urgent hearing, hence heard finally today.

(3.) Prayer is made restraining the respondents from implementing the resolutions by which the 46 donar trustees are entitled to participate in the meetings and decisions of the managing committee/board of the Rajasthan Sewa Samiti and accordingly prayer is made against 46 members from participating in meetings and decisions of the managing committee/board of the Rajasthan Sewa Samiti. Prayer is also made to continue the order datd 6.7.2021 passed by the Joint Charity Commissioner in JMA 27 and 28 of 2020, and the interim order dated 7.8.2021 passed by the Charity Commissioner in JMA 46 of 2021 to the extent that no policy decisions be taken by managing committee of the respondent No.1- trust touching the smooth administration of the respondent No.1-trust including not making appointment of office bearers of the managing committee of the respondent No.1-trust.