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CASE NO.: Appeal (civil)  995 of 2008

PETITIONER: ABID HUSSAIN

RESPONDENT: MASJID-E-HUSSAINI

DATE OF JUDGMENT: 04/02/2008

BENCH: H.K. SEMA & MARKANDEY KATJU

JUDGMENT: JUDGMENT

O R D E R

CIVIL APPEAL NO. 995 OF 2008 [Arising out of SLP(C) NO.10998/2007] WITH  C.A.NO.996/2008[Arising out of SLP(C) NO. 11011/2007] C.A.NO.997/2008[Arising out of SLP(C) NO. 11019/2007] C.A.NO.998/2008[Arising out of SLP(C) NO. 11020/2007]

       Leave granted.  

       Heard the parties.

       By impugned order, the High Court dismissed the application for restoration.   This Court on 18/7/2007 issued notice limited to the question as to why the  application for restoration shall not be allowed by setting aside the order of the High  Court.

       The order of the High Court is set aside.  The restoration application is allowed.   The revision petition may be considered on merit expeditiously.

       Appeals are disposed of in the above terms.