USHAKIRAN ARUN THUTE Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) This appeal is preferred against the judgment and order passed by Joint Charity Commissioner, Nagpur in Application No.214 of 2016, dtd. 27/2/2024. It was an application under Sec. 41-D of the Maharashtra Public Trust Act, 1950 (for short, the "MPT Act"). The parties are referred to their original status as per Application.

(2.) The brief facts of the application are as follows :

(3.) On the basis of above allegations, Article of Charge was served and charge was framed against the respondents as follows :