REGENT COMPUTRONICS PVT. LTD.

Maharashtra State Board Of Wakf Appellant

V/S

Digvijay Respondents

Referred Judgements :-

CHHEDI LAL MISRA V. CIVIL JUDGE,LUCKNOW [REFERRED TO]
MOHAMMAD KHAIRUDDIN V. MOINUDDIN [REFERRED TO]
SAYYED ALI V. A.P. WAKF BOARD [REFERRED TO]
BOARD OF MUSLIM WAKFS RAJASTHAN VS. RADHA KISHAN [REFERRED TO]
PUNJAB WAKF BOARD VS. GRAM PANCHAYAT alias GRAM SABHA [REFERRED TO]
MAHARWAL KHEWAJI TRUST VS. BALDEV DASS [REFERRED TO]

JUDGEMENT

(1.) Admit.

(2.) Notice after admission made returnable forthwith by consent. Both sides are heard for final disposal.

(3.) The proceeding is filed under section 83 (9) of the Wakf Act, 1995 to challenge the order made by the Wakf Tribunal Aurangabad on Exhibit 5 of Wakf Suit No. 15/2013. The Tribunal has refused the relief of temporary injunction claimed by the applicant-plaintiff.

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MAHARASHTRA STATE BOARD OF WAKF Vs. DIGVIJAY

Referred Judgements :-

JUDGEMENT

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