CHINDU RAMCHANDRA BAWANE Vs. ASSISTANT CHARITY COMMISSIONER, CHANDRAPUR

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard the learned counsel for the parties.

(3.) By this writ petition, the petitioner has challenged certain orders passed by respondent No.1-Assistant Charity Commissioner in proceedings pending before the said Authority.