FAYYAZUDDIN Vs. DELHI WAQF BOARD

JUDGEMENT

(1.) This review petition under Order 47 read with Section 151 CPC is filed by the petitioners seeking review of the order dated 29.08.2012, whereby CM(M) 591/2012 filed by them against the order dated 7.2.2012 of Addl. District Judge-cum-Waqf Tribunal, New Delhi passed in suit No. 45/2009, was dismissed.

(2.) The instant review petition is filed stating that some of the points submitted by the petitioners have not been considered while passing the said order dated 29.08.2012 by this court. It is submitted that the points which have not been considered are thus:

(3.) I have heard the learned counsel for the petitioners and perused the order under review as also the material placed on record. By way of present review petition, the petitioners are trying to re-argue the entire main petition, which was dismissed vide order dated 29.08.2012.