SHAHNAWAZ MIR @ MIR SHAHNAWAZ Vs. GULSAN HAZRA

JUDGEMENT

(1.) The present revisional application arises out of Order No.8 dtd. 28/3/2022 as passed in Suit No. 20/2021 by the Waqf Tribunal of West Bengal whereby and whereunder the said tribunal while disposing of the present petitioners'/defendants' application under Order 39 Rule 4 of the Code of Civil Procedure has been pleased to direct both the parties to the said suit to maintain status quo till disposal of the said suit.

(2.) The defendants felt aggrieved and thus preferred the instant revisional application under Article 227 of the Constitution of India.

(3.) For effective disposal of the instant revisional application the facts leading to filing of the instant revisional application are required to be dealt with in a nutshell.