Bombay High Court
Sunil Vasude Nirgude And Ors vs Hasan Khan S/O Maheboob Khan And Anr on 17 January, 2020
Author: V. K. Jadhav
Bench: V. K. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
927 CRA NO.158 OF 2012
SUNIL VASUDE NIRGUDE AND ORS
VERSUS
HASAN KHAN S/O MAHEBOOB KHAN AND ANR
...
Advocate for Petitioners : Mr. Sangeet L.V.
Advocate for Respondent No.1 : Mr. M.N.Shaikh h/f Mr.
S.S.Kazi.
Advocate for Respondent No.2 : Mr. Khan M.B.W.
...
CORAM : V. K. JADHAV, J.
DATE : 17.01.2020
PER COURT :-
. The learned counsel for the respondent No.2 submits
that inadvertently on the last date i.e. on 13.12.2019 the statement was made that respondent No.2 is died during the pendency of the Civil Revision Application. The learned counsel submits that respondent No.2 is the Maharashtra State Board of Wakfs. The learned counsel is already appearing for respondent No.1. Service complete. List the matter for final hearing as per its turn.
(V. K. JADHAV, J.) ...
vmk/-
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