CLR/115/2022
2023 Latest Caselaw 3270 UK

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                                  CLR No. 115 of 2022
                                  Hon'ble Vivek Bharti Sharma, J.

Present Mr. C. K. Sharma, Advocate for the revisionist.

Present Mr. Karan Singh Dugtal, Advocate holding brief of Ms. Nishat Intezar, counsel for the respondent-Uttarakhand Waqf Board.

2. Counsel for the revisionist would submit that the impugned order is bad in the eye of law for the reasons as stated in the Revision petition and this matter could not be heard since December, 2022 as no time was left on the three consecutive dates of hearing.

3. Revision is admitted.

4. The operation of the impugned judgment and order dated 15.10.2022 passed by Waqf Tribunal (Kumaun Region), Haldwani, District Nainital in Waqf Appeal No. 2 of 2022, Atik Ahmad vs. Uttarakhand Waqf Board and others, and the Office Memorandum dated 14.08.2020 issued by Uttarakhand Waqf Board is stayed till the next date of listing.

5. List on 18.03.2024.

(Vivek Bharti Sharma, J.) 20.10.2023 Kaushal