AVINASH Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Hearing is conducted through Video Conferencing and all the learned Advocates agreed that the audio and video quality was proper.

(2.) Heard finally by consent of the learned counsel appearing for the parties.

(3.) This petition questions the legality and correctness of three orders passed on the same day, the date of 23rd November 2015. These three orders have been passed in Misc. Application Nos. 247 of 2015, 248 of 2015 and 249 of 2015 .