REGENT COMPUTRONICS PVT. LTD.

JAMSHEED KANGA Appellant

V/S

PARSI PANCHAYAT FUNDS AND PROPERTIES Respondents

Referred Judgements :-

SIR DINSHA MANEKJI PETIT VS. SIR JAMSETJI JIJIBHAI [REFERRED TO]
SAKLAT VS. BELLA [REFERRED TO]
MAZDA THEATRES LTD. VS. GORDHANDAS TRIBHUVANDAS MANGALDAS [REFERRED TO]
CHANDI CHARAN SAHA VS. JNANENDRA NATH BHATTACHARJEE [REFERRED TO]
RATILAL PANACHAND GANDHI VS. STATE OF BOMBAY [REFERRED TO]
SINHA RAMANUJA JEER ALIAS VANAMAMALAI RAMANUJA JEER SWAMIGAL VS. RANGA RAMANUJA JEER ALIAS EMBERUMANAR JEER [REFERRED TO]
RAJA BIRA KISHORE DEB HEREDITARY SUPERINTENDENT JAGANNATH TEMPLE P 0 AND DISTRICT PURI VS. STATE OF ORISSA [REFERRED TO]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED TO]
PANNALAL BANSILAL PITTI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
A S NARAYANA DEEKSHITULU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAMA AZIZ PARPIA VS. BALKRISHNA K MEHTA [REFERRED TO]
LYLA DARIUS JEHANGIR VS. BAKHTAWAR LENTIN [REFERRED TO]
VITHALDAS CURSONDAS VS. DULSUKHBHAI VADILAL [REFERRED TO]

JUDGEMENT

(1.) The genesis of the dispute:

(2.) The ceremonies have not been conducted either within the premises of the Towers of Silence or the two Fire Temples. The Trust is impleaded as the First Defendant, while the trustees are Defendant Nos.2 to 8. 2. On 9 June 2009, a resolution was passed by the trustees. The text of the resolution is as follows:

(3.) On 11 September 2009, a notice was put up that the two priests should at no point of time be permitted to perform obsequial ceremonies at Doongerwadi. Moreover, if any other priests were found to follow in the footsteps of the two priests, it was stated that similar action would be taken against them as well.

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JAMSHEED KANGA Vs. PARSI PANCHAYAT FUNDS AND PROPERTIES

Referred Judgements :-

JUDGEMENT

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