Supreme Court - Daily Orders
Parmanand Lal Charitable Society ... vs Pujab Wakf Board Through Its Estate ... on 21 February, 2014
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ITEM NO.44 COURT NO.2 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 (Civil) No(s).23463-23464/2012
(From the judgement and order dated 10/09/2009 in CR No.4672/2005 and
dated 05/12/2011 in CM No.14409/2011 in CR No.4672/2005 of The HIGH COURT
OF PUNJAB & HARYANA AT CHANDIGARH)
PARMANAND LAL CHARITABLE SOCIETY(REGD) Petitioner(s)
VERSUS
PUJAB WAKF BOARD AND ORS Respondent(s)
(With prayer for interim relief and office report )
Date: 21/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. Nikhil Jain, Adv.
Mr. Gagan Deep Sharma, Adv.
Mr. Subhasish Bhowmick,Adv.
For Respondent(s)
Mr. Rishi Malhotra,Adv.
Mr. Ashok Kumar Gupta II,Adv
Mr. Imtiaz Ahmed, Adv.
Ms. Naghma Imtiaz, Adv. for
M/S.Equity Lex Associates
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for time for filing rejoinder affidavit. Same may be done within four weeks. List the matter thereafter.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |