All India Shia Personal Law Board ... vs Waqf Alal Aulad Nawab Mohd.Ali ...
2014 Latest Caselaw 121 ALL

Citation : 2014 Latest Caselaw 121 ALL
Judgement Date : 24 March, 2014

Allahabad High Court

All India Shia Personal Law Board ... vs Waqf Alal Aulad Nawab Mohd.Ali ... on 24 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1207 of 2014
 

 
Petitioner :- All India Shia Personal Law Board Thr.Secy.S.A.Hussain & Anr
 
Respondent :- Waqf Alal Aulad Nawab Mohd.Ali Khan Wakf No.25 A & Others
 
Counsel for Petitioner :- Dipak Seth,Ratnesh Chandra
 
Counsel for Respondent :- C.S.C.,Abdul Razzaq Khan,Manish Kumar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Ratnesh Chandra, learned counsel for petitioner, prays for and is granted ten days' time for filing rejoinder affidavit.

List thereafter.

Interim order, granted earlier, shall continue till the next date of listing.

Order Date :- 24.3.2014

Vijay

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