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Pir Zamin Nizami Syed Bokhari ... vs Delhi Wakf Board & Anr on 25 September, 2025

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~57
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         RSA 154/2025
                                    PIR ZAMIN NIZAMI SYED BOKHARI (DECEASED) THR HIS
                                    GRANDSON                                                                        .....Appellant
                                                                  Through:            Mr. Suhail Khan and Ms. Vartika
                                                                                      Mittal, Advocates.
                                                 versus
                                    DELHI WAKF BOARD & ANR.                .....Respondents
                                                 Through: Ms. Farhat Jahan Rehmani, ASC and
                                                          Mr. Mohammad Danish, Advocate
                                                          for R-1.

                                    CORAM:
                                    HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                                  ORDER

% 25.09.2025 CM APPL. 61278/2025 (exemption) Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. The applications stand disposed-of.

CM APPL. 61279/2025 (exemption) By way of the present application filed under section 151 of the Code of Civil Procedure 1908 ('CPC'), the appellant seeks exemption from providing mobile numbers and email addresses of some of the respondents.

2. For the reasons stated in the application, which is duly supported by affidavit, the application is allowed and disposed-of.

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/09/2025 at 22:45:58 CM APPL. 61280/2025 (condonation of 02 days' delay in re-filing)

3. By way of the present application filed under section 5 of the Limitation Act 1963 read with section 151 CPC, the appellant seeks condonation of about 02 days' delay in re-filing the regular second appeal.

4. For the reasons stated in the application, which is duly supported by affidavit, the delay is condoned.

5. The application is allowed and disposed-of.

6. By way of the present regular second appeal filed under section 100 CPC, the appellant impugns judgment and decree dated 09.05.2025 passed by the learned Additional Senior Civil Judge-01, Central District, Tis Hazari Courts, Delhi in suit bearing RCA No.39/2017.

7. Issue notice.

8. Ms. Farhat Jahan Rehmani, learned ASC is present on behalf of respondent No.1 on advance copy; and accepts notice.

9. Upon the appellant taking steps, let notice be sent to other respondents by all permissible modes, returnable for the next date.

10. Let trial court record be requisitioned in electronic form; and copy of TCR be supplied to counsel on request.

11. No reply is required in the appeal.

12. Re-notify on 15th December 2025 before the learned Joint-Registrar for completion of service.

13. List before court thereafter.

ANUP JAIRAM BHAMBHANI, J SEPTEMBER 25, 2025/ss RSA 154/2025 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/09/2025 at 22:45:58