BILU GOR PRADHAN Vs. CHARITY COMMISSIONER

JUDGEMENT

(1.) THE petitioners have taken out present petition seeking below mentioned reliefs/directions:-

(2.) SO far as the relief prayed for in para-12(A) is concerned, after making submissions to some extent, learned advocate for the petitioners has submitted that the petitioners do not press the relief as prayed for in para-12(A) and the request is given-up.