IMPROVEMENT TRUST, AMBALA CITY Vs. PUNJAB WAKF BOARD NOW HARYANA WAKF BOARD THROUGH ITS ESTATE OFFICER, AMBALA CANTT AND OTHERS

JUDGEMENT

(1.) Cm No.6353-C-2010

(2.) For the reasons recorded in the application, the same is allowed and delay of 32 days in re-filing the appeal is condoned.

(3.) This appeal has been filed against the judgment of the lower Appellate Court. Since a very limited issue has been raised which has now been settled by the learned counsel, detailed reference to the facts may not be necessary.