Kaisar Ali & Another vs U.P. Sunni Waqf Board & Others
2011 Latest Caselaw 1112 ALL

Citation : 2011 Latest Caselaw 1112 ALL
Judgement Date : 16 April, 2011

Allahabad High Court

Kaisar Ali & Another vs U.P. Sunni Waqf Board & Others on 16 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CIVIL REVISION DEFECTIVE No. - 128 of 2010
 

 
Petitioner :- Kaisar Ali & Another
 
Respondent :- U.P. Sunni Waqf Board & Others
 
Petitioner Counsel :- Anjani Kumar Mishra
 

 
Hon'ble Rajes Kumar,J.

A mention was made on behalf of learned counsel for the respondents for taking up the case in the morning. When the case is taken up, learned counsel for the revisionist is not present.

The contention of the learned counsel for the respondents is that the interim order has been obtained stating wrong facts.

List in the next cause list peremptorily.

Order Date :- 16.4.2011

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