REGENT COMPUTRONICS PVT. LTD.

Bhagwan Pandurang Khedekar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

UMAJI KESHAO MESHRAM AND ORS V/S. SMT. RADHIKABAI AND ANR. [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
KAUSHALYA DEVI VS. BACHITTAR SINGH [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]

JUDGEMENT

(1.) Though these Petitions assail distinct orders passed by the Assistant Charity Commissioner, Pune, yet the genesis of the impugned orders being common, both these Petitions are proposed to be decided by this common judgment.

(2.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, heard finally.

(3.) The background facts necessary for determination of these Petitions can be summarized as under :

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BHAGWAN PANDURANG KHEDEKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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