Abid Hussain & Others vs U.P.Siya Central Board Of Waqf ...
2017 Latest Caselaw 926 ALL

Citation : 2017 Latest Caselaw 926 ALL
Judgement Date : 19 May, 2017

Allahabad High Court

Abid Hussain & Others vs U.P.Siya Central Board Of Waqf ... on 19 May, 2017

Bench: Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- CIVIL REVISION No. - 408 of 1997
 

 
Revisionist :- Abid Hussain & Others
 
Opposite Party :- U.P.Siya Central Board Of Waqf Nabiullah Road,Lucknow
 
Counsel for Revisionist :- Anil Sharma
 
Counsel for Opposite Party :- Haider Husain,Satya Prakash
 

 
Hon'ble Bharati Sapru,J.

Cause shown is sufficient; in view of the facts stated in the affidavit filed along with the restoration application, the order dated 28.04.2017 dismissing the matter in default is recalled. The revision is restored to its original position.

List this matter before the appropriate Court in the next cause list.

This matter may not be treated as tied up or part heard to me.

Order Date :- 19.5.2017

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