Punjab-Haryana High Court
Anil Kumar And Ors vs Pb. Wakf Board And Anr on 19 February, 2016
101
CM-16749-CWP-2015 in/and
RA-497-2015 and
CM-16640-CWP-2015 in/and
RA-493-2015 in
CWP-18104-2009
ANIL KUMAR AND ORS. VS PB. WAKF BOARD AND ANR.
Present: Mr. Gulam Nabi Malik, Advocate
for the applicant/respondent No.1
(CM-16749-CWP-2015 in/and RA-497-2015)
Mr. Mohammad Imran, Advocate for
Mr. Talwinder Singh, Advocate
for the applicant/respondent No.2
(CM-16640-CWP-2015 in/and RA-493-2015).
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CM-16749-CWP-2015 & CM-16640-CWP-2015 Prayer in these applications is to condone delay of 05 years and 26 days and 05 years and 56 days, respectively, in filing the review applications.
Heard.
For reasons stated in the applications, the same are allowed and delay of 05 years and 26 days and 05 years and 56 days in filing the review applications, is condoned. RA-497-2015 & RA-493-2015 Prayer in these applications is for reviewing order dated 14.10.2010.
The prayer for review is mis-conceived as order dated 14.10.2010 is an agreed order.
Dismissed.
[ RAJIVE BHALLA ] JUDGE 19.02.2016 Vinay VINAY 2016.02.23 12:45 I attest to the accuracy and authenticity of this document Punjab & Haryana High Court, Chandigarh