NANDAN BUILDERS Vs. V G APTE ESTATE TRUST

JUDGEMENT

(1.) RULE. Heard forthwith for final hearing.

(2.) HEARD learned Counsel on all sides. Perused the petition and all the affidavits and documents on record. Perused the original record of proceedings before the Joint Charity Commissioner, Pune, before the Joint Charity Commissioner, Pune, in detail.

(3.) THERE is no merit whatsoever in this petition.