Fakhre Alam vs U.P. Sunni Central Waqf Board And ...
2012 Latest Caselaw 575 ALL

Citation : 2012 Latest Caselaw 575 ALL
Judgement Date : 20 April, 2012

Allahabad High Court

Fakhre Alam vs U.P. Sunni Central Waqf Board And ... on 20 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 88 of 2012
 

 
Petitioner :- Fakhre Alam
 
Respondent :- U.P. Sunni Central Waqf Board And Others
 
Petitioner Counsel :- Ashish Kumar Singh,Ajay Kumar Singh
 
Respondent Counsel :- Punit Kumar Gupta,Istiyak Khan
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Counter affidavit on behalf of respondent no. 1 filed today, be taken on record. Rejoinder affidavit filed today, be also taken on record.

Learned counsel for respondent no. 3 prays for and is allowed two weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week thereafter.

List thereafter.

Interim order to continue till then.

(Prakash Krishna,J) (Ashok Bhushan,J)

Order Date :- 20.4.2012

MK/

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