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Himachal Pradesh High Court

Harjinder Singh vs . Himachal Wakf Board And Ors. on 17 March, 2022

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

Harjinder Singh Vs. Himachal Wakf Board and ors.

C.R. No.159 of 2003 a/w C.R Nos. 165 of 2004 and 26 of 2005 .

C.R Nos.159 of 2003 and 165 of 2004 17.3.2022 Present: Mr. Bhupender Gupta, Sr. Advocate with Mr.Janesh Gupta, Advocate, for the petitioner(s).

Mr. R.K. Bawa, Sr. Advocate, with Mr. Ajay Kumar Sharma, Advocate, for the respondent­Wakf Board Respondents No.2 to 9 ex parte C.R No.26 of 2005 Mr. R.K. Bawa, Sr. Advocate, with Mr. Ajay Kumar Sharma, Advocate, for the petitioner.

Mr. Bhupender Gupta, Sr. Advocate with Mr.Janesh Gupta, Advocate, for respondent No.1.

Respondents No.2 to 9 ex parte List on 24.3.2022, as prayed for.

(Tarlok Singh Chauhan) Judge 17.3.2022 (mamta) ::: Downloaded on - 19/03/2022 20:11:36 :::CIS