REGENT COMPUTRONICS PVT. LTD.

Rajendrakumar Vinodray Kamdar Appellant

V/S

Rajesh Nanubhai Zaveri Respondents

Referred Judgements :-

PRESIDENT,PUROHIT SANGH VS. PRABHAKAR RAMCHANDRA GOKHALE [REFERRED TO]
CHHOTUBHAI L. PATEL VS. STATE OF GUJARAT [REFERRED TO]
FAKIR MOHAMED ABDUL RAZAK VS. CHARITY COMMISSIONER BOMBAY [REFERRED TO]
MALLIKARJUN BASVANAPPA MASUTE VS. DATTATRYA KRUSHNATH WADANE [REFERRED TO]
PARASKUMAR BHALCHAND THOLE VS. SURESHKUMAR HUKUMCHANDJI KASLIWALA [REFERRED TO]
RAM DULAREY VS. RAM LAL [REFERRED TO]
MAHOMED ISMAIL ARIFF VS. HAJEE AHMED MOOLA DAWOOD AND MAHOMED SULEIMAN ISMAILJEE [REFERRED TO]

JUDGEMENT

(1.) The present writ-application is filed under Article 226 of the Constitution of India by the writ-applicants seeking the following reliefs :-

(2.) The facts as stated by the writ-applicants are produced thus :-

(3.) The writ-applicant filed application raising objections with regard to the maintainability of the Scheme seeking modification which was settled in Scheme Application No.7/1981. The said application below Ex.19 dtd. 3/2/2022 was filed raising preliminary issues and objections before the Charity Commissioner which reads thus :-

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RAJENDRAKUMAR VINODRAY KAMDAR Vs. RAJESH NANUBHAI ZAVERI

Referred Judgements :-

JUDGEMENT

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