GANESH SHRIKISAN KHANDELWAL Vs. ASHOK

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) This petition challenges order passed by the Joint Charity Commissioner, Nagpur dated 26.08.2021 (Annexure-J) below Exh. 1 in Appeal No. 212/2015 thereby dismissing the appeal. By filing the said appeal, the petitioner challenged the order passed by the Assistant Charity Commissioner, Nagpur on 31.7.2015 rejecting the Change Report No. 1738/2006.

(3.) Perusal of the impugned order reveals that the appellant - original reporting trustee and Advocate representing him were absent when the matter was kept for hearing from time to time and the appeal is dismissed on merits in their absence.