BURZOR RUSTOM JOSHI Vs. ZARIR RUSTOM JOSHI

JUDGEMENT

(1.) HEARD counsel for the appellant and respondents in both the appeals.

(2.) CHARITY Application No.25 of 2003 was filed by Mr. Zarir Rustom Joshi & ors against Mr. Burzor Rustom Joshi & ors. before the City Civil Court, Mumbai. Charity Application No.27 of 2003 was filed by Mr. Minoo Bhaktiyar Panday against Mr. Dara Ratanshaw Zaiwalla, Mr. A.G.Ketki and Mr. Bursor Rustom Joshi. And Charity Application No.28 of 2003 was also filed by Mr. Minoo Bhaktiyar Panday against Mr. Bursor Rustom Joshi and The Charity Commissioner, Maharashtra State. All those applications were filed against the common order dated 14.3.2002 passed by the Assistant Charity Commissioner, Maharashtra State, Mumbai. The City Civil Court passed a common order in Appeal Nos. 21/2002, 23/2002 and 24/2002.

(3.) CHANGE Report 5359/98 was filed by Minoo Bhaktiyar Panday claiming to be the Chairman-cum-Trustee of the trust.