Gurmeet Lal Bhatia Vs Punjab Wakf Board

High Court Of Punjab And Haryana At Chandigarh 26 Nov 2010 C.R. No. 7248 of 2008 (O and M) (2010) 11 P&H CK 0406
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

C.R. No. 7248 of 2008 (O and M)

Hon'ble Bench

Alok Singh, J

Final Decision

Allowed

Judgement Text

Translate:

Alok Singh, J.@mdashBoth the counsel, appearing on behalf of the parties, have fairly stated that in view of the judgment of the Apex Court in the matter of Ramesh Gobindram (dead) through LRs. v. Surga Humayun Mirza Wakf in Civil Appeal No. 1182 of 2006, decided on 01.09.2010, impugned order is without jurisdiction, hence, the same may be quashed with liberty to the Respondent-Plaintiff (Wakf Board) to institute fresh suit before the competent Civil Court.

2. In view of the statements made above, present petition is allowed. Impugned order is set aside. Wakf Board-Respondent shall be at liberty to file a regular civil suit before the competent Civil Court.

From The Blog
J&K High Court: Dealer and Manufacturer Jointly Liable for Car Defects Reported Within Warranty Period
Dec
08
2025

Court News

J&K High Court: Dealer and Manufacturer Jointly Liable for Car Defects Reported Within Warranty Period
Read More
ITAT Ahmedabad: Assessment Order Invalid Without DVO Report, Property Valuation Additions Quashed
Dec
08
2025

Court News

ITAT Ahmedabad: Assessment Order Invalid Without DVO Report, Property Valuation Additions Quashed
Read More