Nandy vs Janab Erajul Khan & Ors
2021 Latest Caselaw 4793 Cal

13.09.2021                                       CO 1579 of 2021
court no.     : 07
Item no.      : PB - 07                       Muktar Hossain & Ors.
matter        : REIVISION
status
transcriber
              : SERVICE
              : nandy
                                                       Vs.
                                             Janab Erajul Khan & Ors.

                            Mr. Debasis Sur, Advocate

Mr. Mrinmoy Chatterjee, Advocate ......for the Petitioner

This revisional application is directed against impugned judgment dated January 27, 2021 passed by the learned WAQF Tribunal, West Bengal in Title Suit No. 20 of 2015 deciding the suit finally.

Mr. Debasis Sur, representing the petitioners/ defendants submits that there are arguable points involved in this case and the learned WAQF Tribunal has not properly gone into the legal issues touching upon the merits of the case as presented by the petitioners/ defendants during the process of adjudication before the WAQF Tribunal.

Presence of the opposite parties in the given context of this case may be of useful assistance.

Petitioners are directed to serve a copy of the revisional application upon the opposite parties by speed post with acknowledgement due and furnish affidavit of service on the next date fixed.

Matter to appear in the list under the heading 'Contested Application' three weeks hence.

(Subhasis Dasgupta, J.)