ABHISHEK AGARWALLA Vs. RAJENDRA KUMAR BANKA

JUDGEMENT

(1.) Pursuant to the orders passed over the last few months, the accounts of the trust have now been audited and though some of the appearing parties refer to some anomalies and all the properties of the trust not being included in the auditor's report, there is an audit which has, at least, been carried out.

(2.) It is submitted on behalf of almost all the appearing parties who have recently attended meetings before the supervising trustee that Mr. Dipak Basu, Sr. Advocate does not wish to continue as the supervising trustee due to his failing health.

(3.) On the basis of the parties' submission, Mr. Basu is relieved and Mr. Suman Dutt, Advocate is appointed as the supervising trustee. Though Mr. Dutt is appearing for one of the fringe parties here, the Court has the confidence in Mr. Dutt to take over the responsibility as the supervising trustee.