Supreme Court of India
Shia Central Board Of Waqf U.P vs Sunni Central Board Of Wakf on 9 November, 2019
Equivalent citations: AIRONLINE 2019 SC 1530, 2020 (1) SCC 793 (2019) 15 SCALE 500, (2019) 15 SCALE 500, (2019) 15 SCALE 500 2020 (1) SCC 793, 2020 (1) SCC 793
Bench: Chief Justice, S.A. Bobde, D.Y. Chandrachud, Ashok Bhushan, S. Abdul Nazeer
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SLP (Civil) Diary No.22744/2017
Shia Central Board of Waqf U P …Petitioner
Versus
Sunni Central Board of Wakf …Respondent
ORDER
SLP (Civil) Diary number 22744 of 2017 There is an inordinate delay of 24964 days in the Special Leave Petition filed by the Shia Central Board of Waqf Uttar Pradesh against the final judgment dated 30 March 1946 of the Civil Judge, Faizabad. The delay has not been adequately explained. The Special Leave Petition is accordingly dismissed.
.......………...…...….......………………........CJI. [RANJAN GOGOI] ….…...………...…...….......………………........J. [S A BOBDE] …........………...…...….......………………........J. [DR DHANANJAYA Y CHANDRACHUD] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.11.09 ..…....………...…...….......………………........J. 11:47:47 IST Reason: [ASHOK BHUSHAN] ….…...………...…...….......………………........J [S ABDUL NAZEER] New Delhi;
November 09, 2019.