Dudhadhari @[email protected] ... vs Uttam S/O. Nabhaji Mahale And Ors
2022 Latest Caselaw 9060 Bom

                                   50-CRAST-25385-2019.docx

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

   CIVIL REVISION APPLICATION (ST) NO.25385 OF 2019
                         WITH
      INTERIM APPLICATION (ST) NO.93681 OF 2020
                         WITH
      CIVIL REVISION APPLICATION NO.102 OF 2019
                         WITH
                   RPC NO.2 OF 2022

Linker Shelter Pvt. Ltd.                            ..... Applicant
Through Director Prasad C. Deshpande
   V/s.
Dudhadhari @ Kathada @ Kazgipura Masjid
Trust,
Nashik Through its Trustee
Sayyee Abdul Shakoor and Ors.                       ...Respondents

                         WITH
            CIVIL APPLICATION NO.40 OF 2019
                           IN
      CIVIL REVISION APPLICATION NO.102 OF 2019

Narendra Ramnath Ugale and Anr.                     ....Applicants
     V/s.
Linker Shelter Pvt. Ltd.,
Through Director Prasad C. Dehspande                ...Respondent

                        WITH
      CIVIL REVISION APPLICATION (ST) NO.25385 OF 2019

Dudhadhari @ Kathada @ Kazgipura Masjid Trust,
Nashik Through its Trustee
Sayye Abdul Shakoor and Ors.                 ...Applicants
        V/s.
Uttam S/o. Nabhaji Mahale and Ors.           ...Respondents

                               ....
Mr. Sharique Nachan with Azeem Shaikh i/by Judicare Law
Associates for the Applicant in CRA 102/2019 and R.No.7 in
CRAST no.25385/2019.

Mr. Parth Zaveri i/by Akhlaque Solkar for Respondent Nos.8 to 13

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                                               50-CRAST-25385-2019.docx


in CRA 102/2019 and Respondent Nos.1 to 6 in CRAST No.25385
of 2019.

                                    CORAM: SANDEEP K. SHINDE, J.

DATED : SEPTEMBER 12, 2022

P.C.

1. In view of the reasons stated in the letter dated 2 nd

July, 2022 received from the Maharashtra State, Wakf Tribunal,

Aurangabad, time to conclude Wakf Appeal No.01 of 2016 is

extended by four months.

2. In consideration of the observations made by this

Court in judgment dated 8th October, 2021, the Tribunal shall

endeavour to dispose of the appeal within four months from

today.

                                                (SANDEEP K. SHINDE J.)




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