Madhya Pradesh High Court
Asif Ansari vs Waqf Mahal Umrao Jahan Begum Sahiba on 8 April, 2015
WP-4532-2014
(ASIF ANSARI Vs WAQF MAHAL UMRAO JAHAN BEGUM
SAHIBA)
08-04-2015
Shri Ashok Lalwani, learned counsel for the petitioner.
Shri Mukhtar Ahmed, learned counsel for the respondents.
In view of the order passed by this court on 27.11.2014, no further order on I.A. No. 3330/2015 for vacating stay is required.
Accordingly, application for vacating stay is rejected at this stage.
(RAVI SHANKAR JHA) JUDGE