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Anjuman Ishaat E Taleem Trust vs The State Of Maharashtra on 26 October, 2018

Bench: Kurian Joseph, A.M. Khanwilkar

     ITEM NOS.15 & 52                                 COURT NO.3                 SECTION IX

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 36466/2018

     (Arising out of impugned final judgment and order dated 12-12-2017
     in WP No. 4640/2016 passed by the High Court Of Judicature At
     Bombay)

     ANJUMAN ISHAAT E TALEEM TRUST                                        Petitioner(s)
                                                       VERSUS
     THE STATE OF MAHARASHTRA & ORS.                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.145909/2018-CONDONATION OF DELAY
     IN FILING and IA No.145913/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.145915/2018-EXEMPTION FROM FILING O.T.
     and IA No.145906/2018-PERMISSION TO FILE PETITION (SLP/TP/WP))

     WITH DIARY NO.38620/2018 (IX)
     (FOR ADMISSION and I.R. and CONDONATION OF DELAY IN FILING and
     EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and EXEMPTION
     FROM FILING O.T. and PERMISSION TO FILE PETITION (SLP/TP/WP))

     Date : 26-10-2018 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR

     For Petitioner(s)                   Mr.   Shakil Ahmed Syed, AOR
                                         Mr.   Mohd. Parvez Dabas,Adv.
                                         Mr.   S.S. Kazi,Adv.
                                         Mr.   Daamish Ahmed Syed,Adv.
                                         Mr.   Uzmi Jameel Husain,Adv.

                                         Mr. Amol Chitale,Adv.
                                         Ms. Pragya Baghel,AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Diary No(s). 36466/2018 Permission to file special leave petition(s) is granted.

Delay condoned.

Issue notice.

12:49:39 IST Reason:

Tag with C.A. No.3338/2016.

De-tag this matter from Diary No(s). 36466/2018. Permission to file special leave petition(s) is granted. Delay condoned.

Issue notice, returnable in four weeks.

(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR 2