Supreme Court - Daily Orders
Kapoor Furnishing Fabrics, Rep By Its ... vs Sarkar-E-Abbasi ... on 21 October, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.19 COURT NO.3 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).6774/2016
(Arising out of impugned final judgment and order dated 05/11/2015
in CMA No.2522/2015 passed by the High Court of Madras)
KAPOOR FURNISHING FABRICS, REP BY ITS PARTNER & ORS. Petitioner(s)
VERSUS
SARKAR-E-ABBASI ASHURKANA-E.MUBARAK, WAKF (ALSO KNOWN
AS THOUSAND LIGHTS CHARITIES) REP. BY ITS MUTHAWALI,
MEHDI ALI AND ANR. Respondent(s)
(With interim relief and office report)
Date : 21/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.V.Vasudevan, Adv.
Mr.B.Ramaswamy, Adv.
Mrs. Geetha Kovilan, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners has circulated a letter seeking an adjournment stating therein that the talks of amicable settlement are in the final stage.
At the request of learned counsel for the petitioners, and in the interest of justice, post for hearing after four weeks. (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by SATISH KUMAR YADAV Date: 2016.10.21 16:29:32 TLT Reason: