REGENT COMPUTRONICS PVT. LTD.

Habib Alladin Appellant

V/S

Mohammed Ahmed Respondents

Referred Judgements :-

BOARD OF WAQF,WEST BENGAL VS. ANIS FATIMA [REFERRED TO]
SYED MOHAMMAD SALIE LABBAI OEAD VS. MOHAMMAD HANIFAVICE VERSA [REFERRED TO]
STATE OF ORISSA ORISSA MINING CORPORATION KLOCKNER AND COMPANY VS. KLOCKNER AND COMPANY:KLOCKNER AND COMPANY:ORISSA MINING CORPORATION LIMITED [REFERRED TO]
SAYYED ALI VS. A P WAKF BOARD HYDERABAD [REFERRED TO]
P V GURU RAJ REDDY VS. P NEERADHA REDDY [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By filing this Civil Revision Petition under Article 227 of the Constitution of India, petitioners seek quashing of order dtd. 28/7/2021 passed by the Telangana State Waqf Tribunal at Hyderabad in I.A.No.345 of 2021 in O.S.No.63 of 2021.

(3.) Petitioners are defendants in O.S.No.63 of 2021 instituted by the respondent as the plaintiff before the Telangana State Waqf Tribunal at Hyderabad (briefly, 'the Tribunal', hereinafter).

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HABIB ALLADIN Vs. MOHAMMED AHMED

Referred Judgements :-

JUDGEMENT

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