KARNATAKA BOARD OF WAKF Vs. ANJUMAN E ISMAIL MADRIS UN NISWAN
LAWS(SC)-1999-8-141
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
August 10,1999
KARNATAKA BOARD OF WAKF
Appellant
VERSUS
ANJUMAN E LSMAIL MADRIS UN NISWAN
Respondents
JUDGEMENT
Santosh Hegde, J. -
(1.) Leave granted.
(2.) Heard learned counsel.
(3.) This appeal is preferred against the judgment and decree passed by the High Court of Karnataka in R. S. A. No. 329/1989 dated 24-9-1997. We shall refer to the status of the parties as was in the trial Court.;
(2.) Heard learned counsel.
(3.) This appeal is preferred against the judgment and decree passed by the High Court of Karnataka in R. S. A. No. 329/1989 dated 24-9-1997. We shall refer to the status of the parties as was in the trial Court.;
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