Liyakat Kasam Mulla And Others vs Maharashtra State Board Of Wakfs, ...
2017 Latest Caselaw 8142 Bom

                                                                              902.odt
          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD
       902 CIVIL  REVISION APPLICATION NO. 184 OF 2017

             LIYAKAT KASAM MULLA AND OTHERS
                         VERSUS
 MAHARASHTRA STATE BOARD OF WAKFS, THROUGH ITS CEO, AT 
           PANCHAKKI, AURANGABAD AND ANOTHER 
                           ...
  Advocate for Petitioners : Mr. Pathan Yunus Basheer
   Advocate for Respondent No.2 : Mr. Shaikhlal Abdul 
                         Qureshi

                                 CORAM   :  K. L. WADANE, J.

                                  DATE   :   12th October, 2017

ORDER:    

1. Heard learned counsel for the applicants as well as learned counsel for the respondent No.2.

2. As per order dated 21.09.2017 in Waqf Application No. 36/2016, the applicants were directed to pay Cost of Rs.5000/- to respondent No.2/original respondent No.2. The learned counsel appearing for the applicants undertakes to deposit/pay amount of cost of Rs.5,000/- to Respondent No.2 during the course of the day. On deposit/payment of such amount of cost, the interim relief granted earlier to continue till next date.

3. Stand over to 02.11.2017.

(K. L. WADANE, J.) JPC