Managing Committee Of Waqf ... vs State Of U.P. Thru Secy. And 6 ...
2014 Latest Caselaw 169 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 40091 of 2013
 

 
Petitioner :- Managing Committee Of Waqf No.47/100-Allahabad
 
Respondent :- State Of U.P. Thru Secy. And 6 Others
 
Counsel for Petitioner :- B.P. Shukla
 
Counsel for Respondent :- C.S.C.,Miss Ashan Shafaut,Ms. Sufia Saba,Punit Kumar Gupta
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Anant Kumar,J.

This matter was earlier differed about half of a dozen times on one ground on the other.

Today the case is again listed.

Ms. Sufia Saba, learned Advocate is present.

Sri Punit Kumar Gupta, learned Advocate gave the facts in detail upon which passing of the order appears to be very convenient but at this stage Ms. Sufia Saba submits that presence of Miss Ashan Shafaut, learned Advocate is necessary who has not come today for some personal reason.

Although Ms. Sufia Saba is to take care of her own client but she insisted that presence of Miss Ashan Shafaut is necessary.

In view of the aforesaid, put up this matter tomorrow.

It is made clear that tomorrow the case will be taken up and the order will be passed.

Interim order granted earlier will remain in operation till tomorrow.

Order Date :- 25.3.2014

M.A.A.