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Manzar Hussain( Muttawalli) vs The State Of Bihar & Ors on 16 January, 2015

Author: Jyoti Saran

Bench: Jyoti Saran

          Patna High Court CWJC No.2662 of 2014 (7) dt.16-01-2015




                          IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Civil Writ Jurisdiction Case No.2662 of 2014
                      ======================================================
                      Manzar Hussain( Muttawalli)
                                                                           .... .... Petitioner/s
                                                        Versus
                      The State of Bihar & Ors
                                                                          .... .... Respondent/s
                      ======================================================
                      Appearance:
                      For the Petitioner/s    : Mr. Mahesh Narayan Parbat, Sr. Advocate
                                                  Mr. Ved Prakash Srivastava, Advocate
                                                  Mr. Praveen Prabhakar, Advocate
                      For the Wakf Board        : Mr. Rashid Izhar, Advocate
                      For the Respondent No. 6 : Mr. Syed Qaiser Hassan, Advocate
                      For the Respondent No. 7 : Mr. Prashant Kashyap, Advocate
                      For the Respondent/s      : Mr. M.K. Singh, S.C.-6
                      ======================================================
                      CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                      ORAL ORDER

7       16-01-2015

Mr. Mahesh Narayan Parbat, learned senior counsel for the petitioner, Mr. Rashid Izhar for the Wakf Board, Mr. Syed Qaiser Hassan for respondent no. 6 and Mr. Prashant Kashyap for respondent no. 7 have been heard.

Judgment is reserved.

(Jyoti Saran, J) S.Sb/-

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