Supreme Court - Daily Orders
Meherunnissa Begum vs A.P. Wakf Board . on 7 April, 2014
L
ITEM NO.5 COURT NO.9 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA No.1 In
Petition(s) for Special Leave to Appeal (Civil)....../2014
CC 5709/2014
MEHERUNNISSA BEGUM & ORS. Petitioner(s)
VERSUS
A.P. WAKF BOARD & ORS. Respondent(s)
(With appln(s) for c/delay in refiling SLP and office report )
Date: 07/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
(In Chambers)
For Petitioner(s)
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay in refiling the special leave petition is condoned subject to depositing a sum of Rs.500/- in the Supreme Court Legal Services Committee within a period of two weeks to be utilized for the cause of juvenile justice.
(SUMAN WADHWA) (P.S.N.MURTHY)
AR-cum-PS COURT MASTER