Liyakat Kasam Mulla And Other vs Maharashtra State Board Of Waqf, ...
2021 Latest Caselaw 10653 Bom

                                    1            3-cra-113-2018.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

               CIVIL REVISION APPLICATION NO. 113 OF 2018

 Liyakat Kasam Mulla and others                  ... Applicants
        Versus
 Maharashtra State Board of Waqf
 Through its Chief Executive Officer
 at Panchakki, Aurangabad and others             ... Respondents
                                    ....
 Mr. Yunus Basheer Pathan, Advocate for applicants
 Mr. N. E. Deshmukh, Advocate for respondent No.1
 Mr. P. P. Mandlik, Advocate for respondent No.2
                                    ....

                                 CORAM : R. G. AVACHAT, J.

DATED : 09th AUGUST, 2021

PER COURT :-

. Since the revision application has been dismissed

upholding the judgment and order dated 10.05.2018 passed by the

Waqf Tribunal in Waqf Application No.78 of 2009, the amount of

cost deposited by the applicants pursuant to the impugned order, be

disbursed in terms of the judgment and order passed by the Waqf

Tribunal.

[ R. G. AVACHAT, J. ]

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