NITINCHANDRA Vs. MARATHWADA SHIKSHAN PRASARAK MANDAL

JUDGEMENT

(1.) Heard the learned Counsel for the parties. With their consent the matters are taken up for final hearing at the admission stage.

(2.) As the facts and circumstances of both the petitions are identical, they are being decided by this common order. The relief claimed in both the petitions are also identical.

(3.) The respondent No.1 is a registered Trust. The respondent No.2 is the office bearer of the Trust. The petitioners in both the petitions are the objectors belonging to rival group of the respondents. In both the petitions the relief of prohibitory orders is sought against the respondents from holding election till final decision of Inquiry Application No.761 of 2018 which is pending before Deputy Charity Commissioner, Aurangabad.