NATIONAL HIGH SPEED RAIL CORPORATION LIMITED NHSRCL Vs. CHAND MAHMMAD SALIM SIDDIK IBRAHIM PRESIDENT

JUDGEMENT

(1.) Draft amendment is allowed. Learned advocate for the applicant to carry out the same forthwith.

(2.) This Civil Revision Application under Sec. 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code') is filed by the applicant challenging the order dtd. 10/6/2021 passed by the Gujarat State Waqf Tribunal (hereinafter referred to as 'the Tribunal' for short) below Exh.7 in Waqf Suit No.65 of 2021 by which the Tribunal has dismissed the application Exh.7 filed by the applicant under Order VII, Rule 11 of the Code.

(3.) Heard Mr. Kamal Trivedi, learned Senior Advocate assisted by Ms. Archna U. Amin, learned advocate for the applicant, Mr. M.T.M. Hakim, learned advocate assisted by Mr. Saquib S. Ansari, learned advocate for opponent Nos.1 to 3 and Ms. Monali Bhatt, learned Assistant Government Pleader for opponent Nos. 4 to 8.