JASPAL SINGH Vs. HIMACHAL PRADESH WAQF BOARD

JUDGEMENT

(1.) Challenge in the instant appeal is to the order dated 3.4.2012 passed by the learned District Judge, (Exercising the powers of Tribunal under Wakf Act), Shimla, whereby application under Order 39 Rule 1 and 2 read with Section 151 of the Code of Civil Procedure (hereinafter referred to as CPC) moved by the respondent No. 1/plaintiff was allowed with following operative directions:-

(2.) The parties hereinafter are being referred as they were before the learned Court below.

(3.) Brief facts necessary for adjudication of this appeal may be noticed hereinafter:-