MOHD HAMID Vs. BADI MASJID TRUST
LAWS(SC)-2011-7-122
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on July 20,2011

MOHD.HAMID Appellant
VERSUS
BADI MASJID TRUST Respondents

JUDGEMENT

- (1.) Application for permission to file SLP is allowed.
(2.) Leave granted.
(3.) These Appeals are directed against the judgment and order dated 12.7.2011 passed by the Bombay High Court, Nagpur Bench at Nagpur allowing the two writ petitions being Writ Petition No. 3123 of 2011 and Writ Petition No. 3177 of 2011.;


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