Delhi High Court - Orders
Afroznisha vs Delhi Wakf Board & Ors on 12 November, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:Devanshu
Signing Date:14.11.2021
13:05:05
$~ A-1, 2 & 10 (2019)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 224/2019 & CM APPLs. 44666/2019, 44668/2019
AFROZNISHA ..... Petitioner
Through: Mr. Mehul Gupta, Advocate.
versus
DELHI WAKF BOARD & ORS ..... Respondents
Through: Mr. Wajeeh Shafiq, Standing Counsel
with Ms. Ramsha Shan and Ms.
Sabika Ahmed, Advocates for
DWB/R-1.
A-2 AND
+ C.R.P. 225/2019 & CM APPL. 44669/2019, 44671/2019
MOHD ADIL ..... Petitioner
Through: Mr. Mehul Gupta, Advocate.
versus
DELHI WAKF BOARD & ORS ..... Respondents
Through: Mr. Wajeeh Shafiq, Standing Counsel
with Ms. Ramsha Shan and Ms.
Sabika Ahmed, Advocates for
DWB/R-1.
A-10 AND
+ C.R.P. 223/2019 & CM APPLs. 44663/2019, 44665/2019
MEHVISH ADIL ..... Petitioner
Through: Mr. Mehul Gupta, Advocate.
versus
DELHI WAKF BOARD & ORS ..... Respondents
Through: Mr. Wajeeh Shafiq, Standing Counsel
with Ms. Ramsha Shan and Ms.
Sabika Ahmed, Advocates for
DWB/R-1.
Signature Not Verified
Digitally Signed By:Devanshu
Signing Date:14.11.2021
13:05:05
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 12.11.2021
1. This hearing has been done through video conferencing.
2. Mr. Shafiq, ld. Counsel for the Respondent has concluded his submissions. Adjournment is sought on behalf of the Petitioner, on the ground that the senior counsel is not available today.
3. List on 18th November, 2021, for hearing.
4. Interim order dated 10th October, 2019, restraining the Respondent from taking coercive action against the Petitioner, to continue till the next date of hearing.
5. These are part-heard matters.
PRATHIBA M. SINGH, J.
NOVEMBER 12, 2021/dk/MS