VASUDEV SADASHIV MAHESKAR Vs. ANAND VISHNU BAPAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Anshul N. Shah on behalf of the appellants, learned AGP Ms. Surbhi Bhati on behalf of the respondent No.2-Joint Charity Commissioner and learned Advocate Mr. Lalji R. Mokaria on behalf of the respondent Nos. 3, 5 and 6. Though served, none appears for the respondent No.1. The respondent No.4 appears to have expired and deleted as per order of this Court dtd. 29/11/2021.

(2.) ADMIT. Learned Advocates for the respective respondents waive service of notice of admission.

(3.) With consent of learned Advocates for the respective parties, the present first appeal is taken up for final hearing.