Madhya Pradesh High Court
Chunne Khan vs Mp Wakf Board on 3 March, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1 CR-782-2019
The High Court Of Madhya Pradesh
CR-782-2019
(CHUNNE KHAN Vs MP WAKF BOARD AND OTHERS)
2
Gwalior, Dated : 03-03-2020
Shri Arun Dudawat, learned counsel for revisionist.
Shri Sanjay Bahirani, learned Government Advocate for
respondents/State.
Learned counsel for petitioner is directed to supply two sets of petition along with relevant documents to counsel who normally appears on behalf Wakf Board within three working days who enables him to seek instruction in the matter.
List the case next week.
(VISHAL MISHRA) JUDGE (LJ*) LOKENDRA JAIN 2020.03.04 10:16:48 +05'30'