SHAFEEQ AHMED Vs. MANAGING COMMITTEE MOSQUE BEE SAHEBA

JUDGEMENT

(1.) This Civil Revision Petition is directed under Article 227 of the Constitution of India to set aside the order dtd. 24/12/2018 passed in I.A.No.5016 of 2018 in O.S.No.138 of 2011 by the Chief Judge, City Civil Court, Hyderabad.

(2.) Heard the submissions of Sri S.Ashok Anand Kumar, learned Senior counsel appearing for the petitioner and Sri M.A.Mukheed and Sri Abu Akram, learned counsel appearing for the respondents respectively. Perused the record.

(3.) The facts relevant for consideration in disposal of this civil revision petition, briefly, stated as under: