Sri Syed Zuber vs The Karnataka State Board Of Wakfs on 16 October, 2009

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Karnataka High Court

Sri Syed Zuber vs The Karnataka State Board Of Wakfs on 16 October, 2009

Bench: N.K.Patil

IN THE HIGH coum' OF KAHNATAKA AT BANGALORE
DATED THIS THE 3.6"' DAY ore' OCTOBER, _

BEFORE

THE HON'BLE nmausfrutcs N.§€;I5AT.§:§;;V.'V""'   

MISC.W.5446 oi? 230:2)    f

WRIT PETITION NO.45:1_v'8.V.0F"20Vt)? (  )

BETWEEN:
Sri Syed Zuber té

 Petitioner
(By Sri. MI5T*J'$711_ni;§s.F:t=}J;'-'V'I'ét1t.ét--.I3aI1gi§' Ai;i'vocate)
AND  " V 3 t V Z

  .. ' '
Board of  .an'd_A_C}th'ers.

 Respondents

 '  (Bvs%45Smt.: S;R. Artiira'dfia, Advocate for R1, R2 and R4;

J V. ._ _

V'  _f. Gum;-ajA"Ku1karni, Advocate for R3)

#31133?

'IfE1is.Misc.W.5446/2009 is filed under Section 151 of

 C.P.'C., for extension of time.

  "   This Misc.W.5-446/2009 coming on for orders, this

day, the Court made the foﬂowingz



ORDER

This Misc.W. is tiied by iearned counsei respondents 1, 2 and 4 underm Section---»'.i_:5f§y it/,,:ot«.AVCiiyii*« Procedure Code, praying to extend months for compliance of the -orderV"pas'sed the aforesaid writ petition. 1

2. Heard the ievarnyedyc;our_is.ei'~~torr'respondents 1, 2 and

3. in tithe" Affidavit filed along with trhe"i'appi,icati:oﬁ hatringtivregard to the facts and circurrii-.=ta'it.ces another four months' time is granted foir"'cornpV|VianACe ofthe directions issued by this Court ' _ aforesaid yi/ritpetition.

..these observations, tViisc.W.5446/2009 is 'disposed.

Sd/-

HEDGE iescweMv*

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