SACHIN Vs. SATISH

JUDGEMENT

(1.) These appeals take exception to common judgment and order dtd. 14/12/2016, passed in MARJI No. 47/2016, 50/2016 and 53/2016 whereby the order dtd. 21/1/2016 passed by the Charity Commissioner, Mumbai in Appeals No. 75/2015, 76/2015 and 81/2015 was confirmed. These appeals were filed challenging judgment and order dtd. 16/6/2015 passed by Deputy Charity Commissioner, Aurangabad in Enquiry Petition No. J-1/247/2013 whereby change report dtd. 12/7/2013 filed by Satish Bhanudas Chavan was rejected.

(2.) Since common questions of fact and law are involved in these appeals, they are decided together.

(3.) Parties are referred to by their nominclature in First Appeal No. 1394/2017 for the sake of convenience.