Supreme Court - Daily Orders
Punjab Wakf Board vs Jaspal Singh . on 7 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.25 COURT NO.10 SECTION IVB
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....../2015
CC No.16094/2015
(Arising out of impugned final judgment and order dated 18/03/2015
in CR No.1639/2006 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PUNJAB WAKF BOARD Petitioner(s)
VERSUS
JASPAL SINGH & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 07/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Imtiaz Ahmed, Adv.
Mrs. Naghma Imtiaz, Adv.
Ms. Amra Moosavi, Adv.
For M/s. Equity Lex Associates.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Put up after two weeks to enable the petitioner to file the notification showing the suit property to be declared as wakf property.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.09.07
16:25:04 IST
Reason: