H H S And H M S Complex vs Mr. Syed Mujeeb
2024 Latest Caselaw 1391 Kant

Karnataka High Court

H H S And H M S Complex vs Mr. Syed Mujeeb on 16 January, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2024:KHC:2007
                                                        MFA No. 8479 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF JANUARY, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                    MISCELLANEOUS FIRST APPEAL NO.8479 OF 2023 (CPC)

                   BETWEEN:

                   1.    H H S AND H M S COMPLEX
                         WAQF INSTITUTION
                         NO.2, 1st FLOOR
                         CUBBONPET MAIN ROAD
                         BENGALURU 560 002

                   2.    THE ESTATE OFFICER
                         NO. 2, 1st FLOOR
                         HHS AND HMS COMPLEX
                         CUBBONPET MAIN ROAD
                         BENGALURU 560 002
Digitally signed
                                                              ...APPELLANTS
by SHARANYA T      (BY SRI THANUJA M V, ADVOCATE)
Location: HIGH
COURT OF           AND:
KARNATAKA
                   1.    MR. SYED MUJEEB
                         S/O SYED KAREEM
                         AGED ABOUT 42 YEARS
                         R/AT NO. H NO. 17, 13th MAIN
                         3rd CROSS, LAKKASANDRA
                         AGUGODI
                         BENGALURU 560 030

                   2.    THE KARNATAKA STATE BOARD OF AUQAF
                         NO.6, CUNNINGHAM ROAD
                            -2-
                                        NC: 2024:KHC:2007
                                    MFA No. 8479 of 2023




     BENGALURU 560 052
     REPRESENTED BY ITS
     CHIEF EXECUTIVE OFFICER
                                        ...RESPONDENTS

     THIS MFA IS FILED UNDER SECTION 104 R/W
ORDER 43 RULE 1(r) OF CPC, AGAINST THE ORDER
DATED 22.11.2023 PASSED ON I.A. NO.1 IN O.S.NO.
02/2023    ON THE FILE OF KARANTAKALA WAQF
TRIBUNAL, BENGALURU AND ETC.

     THIS APPEAL, COMING ON FOR ORDERS HEARING,
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
                   JUDGMENT

The learned counsel appearing for the appellants

orally seeks permission of this Court to convert the said

MFA into CRP. In view of the said submission, the

appellants are permitted to convert the said MFA into CRP

and for the statistical purpose, the present MFA is

disposed of.

Sd/-

JUDGE

SN