High Courts06 Jan 2005Dismissed
Sekh Sajahan Vs Shebaits of Pir Gorachand Saheb Sekh Abdul Mohit and Others
Calcutta High Court · AIR 2005 Cal 178
Bengal Wakf Act, 1934 — Section 10, 12, 3, 44, 6Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Constitution of India, 1950 — Article 141