INDARCHAND Vs. DEPUTY CHARITY COMMISSIONER, NAGPUR

JUDGEMENT

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

(2.) In the Inquiry Application No.26/2019 filed under Section 41-A of the Maharashtra Public Trusts Act, 1950, the learned Deputy Charity Commissioner passed reasoned order on 29.11.2019. The operative portion of which is re-produced below :

(3.) Respondent Nos. 2 and 3 approached the Deputy Charity Commissioner by filing separate application under Section 41-A of the said Act, registered as Application No.9/2020, which is decided on 18.2.2020. The operative part of the said order is re-produced below :