BALAKDAS GURU ASHUTOSH VAISHNAV Vs. SHIRISH JAMNADAS KUDHNAVALA

JUDGEMENT

(1.) By way of the present petitioner, petitioner herein has prayed for the following reliefs:

(2.) Mr. Digant M. Popat, learned advocate appearing for the petitioner does not press the prayers qua amended prayer-A, in view of the fact that the impugned order is a common interim order dtd. 12/8/2016 passed below Exh.15 by the Joint Charity Commission, Surat in Scheme Application (S.A.) No. 8 of 2016, which is preferred by the present petitioner under Sec. 50-A of the Bombay Public Trusts Act. Considering the fact that the main application i.e. Scheme Application No. 8 of 2016 is pending adjudication, the same be decided as expeditiously as possible, preferably within a period of eight weeks from the date of the receipt of the copy of the order, considering the fact that the said Scheme Application is pending adjudication since the year 2016.

(3.) Mr. Digant M. Popat, learned advocate appearing for the petitioner seeks permission to withdraw the present petition so far as prayer-B is concerned, with a view to challenge the order impugned passed in Misc. Civil Trust Application No. 436 of 2014 passed by the 6th Additional Sessions Judge, Surat, which is duly produced at Annexure-F, Page-43 dtd. 8/9/2016 by preferring First Appeal challenging the aforesaid order.