MADHUSUDAN GOVINDRAO CHIGADE Vs. RAVINDRA VAMANRAO MORE

JUDGEMENT

(1.) Heard Mr. T. J. Bhattji, learned counsel appearing for the appellant.

(2.) Instant Letters Patent Appeal is directed against the judgment and order dated 7th March, 2002, passed by the learned Single Judge in Special Civil Application 6465 of 2001.

(3.) By the impugned judgment and order, the learned Single Judge has declined to interfere with the order dated 10th July, 2001, passed by the Incharge Assistant Charity Commissioner, Vadodara Region, Vadodara, in Inquiry Application No.97/96, whereby the application Ex.79, praying for admissibility of secondary evidence in relation to the documents, was allowed.