DAVID G SAMUEL Vs. COLLECTOR/DISTRICT MAGISTRATE, PUNE

JUDGEMENT

(1.) Heard.

(2.) The matter is listed for dismissal today since the Petitioner and his Advocate were absent on the last occasion. However, Mr Mahajan is present on behalf of the Petitioner today. He is agreeable to the petition being taken up immediately, as are the opposing Counsel. We have accordingly taken up the Petition.

(3.) The Petitioner is (or until earlier in 2021 was) the President of the Governing Board of Trustees of 3rd Respondent, Union Biblical Seminary. This is a public charitable Trust under the Maharashtra Public Trusts Act, 1950.