Gujarat High Court
Gujarat State Waqf Board vs Ismail Pirubhai Wadiwala & 2 on 24 February, 2015
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
C/CA/365/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR ORDERS) NO. 365 of 2015
In FIRST APPEAL NO. 1084 of 1995
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GUJARAT STATE WAQF BOARD....Applicant(s)
Versus
ISMAIL PIRUBHAI WADIWALA & 20....Respondent(s)
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Appearance:
MR MANISH S SHAH, ADVOCATE for the Applicant(s) No. 1
MR BD KARIA, ADVOCATE for the Respondent(s) No. 1 - 6
MR DILIP L KANOJIYA, ADVOCATE for the Respondent(s) No. 2 , 7 - 19
MR GM JOSHI, ADVOCATE for the Respondent(s) No. 21
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CORAM: HONOURABLE MR.JUSTICE AKIL
KURESHI
and
HONOURABLE MS JUSTICE SONIA
GOKANI
Date : 24/02/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) This application is filed by the Gujarat State WAQF Board seeking to be transposed as the appellant. This prayer is made on the premise that the appeal is filed and so far pursued by the Charity Commissioner. From January 01, 1996, the WAQF Act came into force and from April 19, 1999 onwards the records Page 1 of 2 CIVIL APPLICATION/365/2015 25/02/2015 02:37:27 AM C/CA/365/2015 ORDER relating to the trust in question were sent to the WAQF Board. The said board, therefore, would pursue the appeal instead of the Charity Commissioner. Under the circumstances, the present applicant i.e. Gujarat State WAQF Boardoriginal respondent No.21 is ordered to be transposed as the appellant No.2 along with the Charity Commissioner, the sole appellant, who would be shown as the appellant No.1. Civil Application is disposed of accordingly.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) Aakar Page 2 of 2 CIVIL APPLICATION/365/2015 25/02/2015 02:37:27 AM