In Judgment Text:
- plot was given to the 4th respondent-
Anjuman E-Shiate Ali (appellant no.1 herein) (for short, 'Anjuman - of 1967, is binding on all the parties. It is submitted that the request of
Anjuman-E Shiate-Ali (Anjuman
In Judgment Text:
- 02.2007, the possession of the said plot was given to the 4th respondent-
Anjuman E-Shiate Ali (appellant No.1 herein) (for - that the request of
Anjuman-E Shiate-Ali (Anjuman Trust) for allotment of plots was accepted
In Judgment Text:
- plot was given to the 4th respondent-
Anjuman E-Shiate Ali (appellant No.1 herein) (for short, 'Anjuman - that the request of
Anjuman-E Shiate-Ali (Anjuman Trust) for allotment of plots was accepted
In Judgment Text:
- plot was given to the 4th respondent-
Anjuman E-Shiate Ali (appellant No.1 herein) (for short, 'Anjuman - is binding on all the parties. It is submitted that the request of
Anjuman-E Shiate-Ali (Anjuman Trust
J
J
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