NITIN GORDHANBHAI THAKKER Vs. CHARITY COMMISSIONER

JUDGEMENT

(1.) The learned Counsel for the applicant seeks leave to file a further compliance affidavit.

(2.) This interim application is preferred seeking amendment in the Scheme of Shri Laxmi Narayan Mandir and Madhavbag Charities, ("the Trust") a public Charitable Trust registered under the Maharashtra Public Trusts Act, 1950.

(3.) The Trust was established under a Deed of Trust dtd. 18/11/1876 executed by Varjivandas Madhavdas and Narrottamdas Madhavdas. In Suit No.1264 of 1939, by an order dtd. 7/11/1939, this Court permitted the appointment of two additional Trustees. The instant suit came to be filed seeking directions regarding the management of the Trust. By an order dtd. 11/9/2015 this Court framed the Scheme for the Management and Administration of the Trust ("the Scheme").