Supreme Court - Daily Orders
Arundale Street Mosque Welfare ... vs Tamil Nadu Wakf Board And Ors. Etc. on 1 August, 2016
ITEM NO.26 REGISTRAR COURT. 2 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s).
35138-35142/2014
ARUNDALE STREET MOSQUE WELFARE ASSOCIATION, REP BY SEC. R.KASIM
RAZVI & ORS. Petitioner(s)
VERSUS
TAMIL NADU WAKF BOARD BY ITS CHIEF EXECUTIVE OFFICER & ORS.
Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 35145-35149/2014
Office Report)
Date : 01/08/2016 These petitions were called on for hearing today.
For Petitioner(s)
Mr. C. K. Sasi,Adv.
Ms.Malavika J,adv.
Mr. Sureshan P.,Adv.
For Respondent(s)
Ms.Malavika Jayanth,Adv.
Mr. Amit Pawan,Adv.
Mr/Ms.Shiva Vijaya Kumar,Adv.
Mr. G. Balaji,Adv.
Mr.Uzmi Jamil Husain,Adv.
Mr. Shakil Ahmed Syed,Adv.
Ms.Malavika J,adv.
Signature Not Verified
Mr. Sureshan P.,Adv.
Digitally signed by
POOJA SHARMA
Date: 2016.08.01
16:51:48 TLT
Reason:
UPON hearing the counsel the Court made the following
….......2
ITEM NO.26 -2- SC35138-35142/2014
O R D E R
In all the matters numbered above, the served respondents have failed to file the counter affidavit within the period stipulated under the rules.
Three weeks time as last chance is given to the Ld.counsel for the petitioner to file the affidavit in proof of dasti service of notice already issued to respondent No.1 in SLP(C) No.35148-49/2014.
List the matter again on 13.09.2016.
(M V RAMESH) Registrar SB