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Ghose and Pargiter, JJ.@mdashThe true question raised in the suit, out of which this appeal has arisen, was as to the genuineness and validity of a deed of wakf propounded by the defendants as having been executed by on…
R.N. Sahay, J.@mdashThe extra-ordinary feature of the case is that the Subordinate Judge, Patna by the judgment under appeal ventured to declare the decree of the Calcutta High Court in Suit No. 158 of 1978 [Chen''s Car…
A.K. Menon, J.@mdashThe above appeals raise the following common questions of law : (a) Whether on the facts and in the circumstances of the case and in law the Tribunal was right in quashing the order of the Commissio…