Mohd. Saleem vs Waqf Allahatala Thru Mutwalli ...
2011 Latest Caselaw 635 ALL

Citation : 2011 Latest Caselaw 635 ALL
Judgement Date : 30 March, 2011

Allahabad High Court

Mohd. Saleem vs Waqf Allahatala Thru Mutwalli ... on 30 March, 2011

Bench: Rakesh Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 1698 of 2011
 

 
Petitioner :- Mohd. Saleem
 
Respondent :- Waqf Allahatala Thru Mutwalli Tahauwar Ali Khan
 
Petitioner Counsel :- M. R. Khan,A. Raza
 
Respondent Counsel :- Lalit Kumar
 

 
Hon'ble Rakesh Tiwari,J.

A request on behalf of Sri M.R. Khan, counsel for the petitioner, who is not available today, is made to pass over the case for the day. Another counsel for the petitioner Sri A. Raza is also not present.

Counsel for the respondent has objected his prayer for the adjournment of the case on the earlier occasion.

The case is passed over for the day.

List this matter peremptorily after two weeks.

It is made clear that the case will not be adjourned in the next date.

Order Date :- 30.3.2011

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