AWADHOO JANGI YADAV Vs. RAJESH JANARDAN SINGH

JUDGEMENT

(1.) Heard learned advocate Mr. Nirav Gandhi on behalf of the appellant, learned Assistant Government Pleader Ms. Roshani Patel on behalf of respondent nos. 2, 3 and 5 and learned Senior Advocate Mr. R.R.Marshal appearing with learned advocate Mr. Arpit Kapadia on behalf of the respondent no.1 - since deceased.

(2.) It appears that the original proceedings from which the present first appeal has arisen, had been preferred by the respondent no.1 in his capacity as a trustee, more particularly, challenging the change report whereby he had been removed as the trustee of the trust. Feeling aggrieved by the order passed by the learned Joint Charity Commissioner, the appellant no.1 and respondent no.4 herein had preferred Regular Civil (Trust) Appeal No. 23 of 2012, the order passed in which appeal dtd. 30/9/2019 is impugned in the present first appeal preferred by the sole appellant.

(3.) It has been brought to the notice of this Court that respondent no.1 has expired on 9/3/2021 during the pendency of the proceedings.