Supreme Court - Daily Orders
Dar-Us-Salam Educational Trust vs The State Of Andhra Pradesh on 30 November, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.111 COURT NO.10 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5569/2010
DAR-US-SALAM EDUCATIONAL TRUST Appellant(s)
VERSUS
STATE OF ANDHRA PRADESH & ORS. Respondent(s)
Date : 30-11-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Mr. Shakil Ahmed Syed, AOR
Mr. Pulkit C., Adv.
Uzmi Jameel, Adv.
For Respondent(s) Mr. Rohit Rao N., Adv.
Mr. Ananga Bhattacharyya, AOR
Mr. Mukund P. Unny, Adv.
M/S. Venkat Palwai Law Associates, AOR
Mr. Guntur Prabhakar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Shakil Ahmed Syed, learned counsel appearing for the appellant submits that the appeal has been rendered infructuous. Accordingly, the appeal is dismissed as having become infructuous in terms of the signed order.
(DEEPAK MANSUKHANI) (JAGDISH CHANDER)
AR CUM PS COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.12.01 18:05:17 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 5569 OF 2010 DAR-US-SALAM EDUCATIONAL TRUST Appellant(s) VERSUS STATE OF ANDHRA PRADESH & ORS. Respondent(s) O R D E R Mr. Shakil Ahmed Syed, learned counsel appearing for the appellant submits that the appeal has been rendered infructuous. Accordingly, the appeal is dismissed as having become infructuous.
.........................J. (ARUN MISHRA) .........................J. (MOHAN M. SHANTANAGOUDAR) NEW DELHI November 30, 2017