Rafiuddin Qutbuddin Farooqui And ... vs Syed Mushtaq Ahmed Syed Ashfaq And ...
2021 Latest Caselaw 15003 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                  CIVIL REVISION APPLICATION NO. 37 OF 2021
                                     AND
                  CIVIL REVISION APPLICATION NO. 38 OF 2021

Rafiuddin Qutbuddin Farooqui and Others                     ..APPLICANTS
      VERSUS
Syed Mushtaq Ahmed Syed Ashfaq and Others                   ..RESPONDENTS

                                     ....
Mr. S.B. Khan, Advocate h/f Mr. Hemant Surve, Advocate for applicants
Mr. S.A.P. Quadri and Mr. S.H. Pathan, Advocates for respondent no.1
Mr. Y.B. Pathan, Advocate for respondent nos. 2 and 3
                                     ....

                                              CORAM : R.G. AVACHAT, J.

DATED : 13th OCTOBER, 2021

PER COURT :

1. Heard.

2. It appears that the Wakf tribunal had granted stay to the execution

of it's judgment and decree. The same order continued by this Court vide

order dated 04th May, 2021 till 07th May, 2021. The said order continued

thereafter for long. However, inadvertently, learned counsel for the applicant

failed to urge for continuation of said order.

3. In the fitness of things, the order dated 04 th May, 2021 granting

interim relief to continue with effect from date of this order till next date.

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Learned counsel for the parties agree to work out the matter finally on next

date. Stand over to 17th November, 2021.

( R.G. AVACHAT, J. ) SSD

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