RAJESH GIRI Vs. SUBHASH MITTAL AND ORS.

JUDGEMENT

(1.) CM 1230/2015.

(2.) AGGRIEVED by the order dated May 14, 2015 dismissing the suit filed by the appellant being CS(OS) No. 3280/2014 the appellant Rajesh Giri files the present appeal. The suit was filed by Rajesh Giri in his capacity as a worshiper and he sought the following prayers:

(3.) THE defendant No. 6 be directed by way of mandatory injunction to rectify its record of mutation whereby remutating the property on the name of the Waqf.