SAYYED MOINUDDIN Vs. PRATAPSINGH

JUDGEMENT

(1.) Heard the respective learned counsels for the parties.

(2.) The original defendants No. 1 and 2 have impugned the judgment and order of the Maharashtra State Wakf Tribunal, Aurangabad, passed in Wakf Suit Nos.4 of 2014 and 6 of 2014.

(3.) The "applicants" would be referred to as "defendant Nos.1 and 2" and respondent No. 1 would be referred to as "plaintiff".