- (1.) HEARD Mr. K. N. Dastoor, learned Advocate with Mr. V. K. Shah, learned Advocate for the petitioner, Mr. R. S. Sanjanwala, learned Advocate for respondent No. 2 and Mr. M. I. Marchant, learned Advocate for respondents No. 3 to 11.
(2.) RULE.
(3.) THE learned Advocate for the petitioner seeks permission to delete respondent No. 1- Joint Charity Commissioner, who is not a contesting party. The learned Advocate for the petitioner further seeks permission to delete respondents No. 12 to 19 who were the objectors and are not contesting. The request is granted.;