KHOJA MUSHABHAI GULAMHUSEINBHAI Vs. CHARITY COMMISSIONER GUJARAT STATE AHMEDABAD

JUDGEMENT

(1.) These two appeals are directed against the orders of summary dismissal recorded by Mr. Justice J. B. Mehta in First Appeal No. 502 of 1966 and First Appeal No. 503 of 1966.

(2.) The facts of the case in Letters Patent Appeal No. 44 of 1966 shortly stated are as under:- -

(3.) The opponent No. 2. did not raise any defence. He did not raise any objection to his removal from the trusteeship.