Supreme Court - Daily Orders
Jamia Masjid vs K.V.Rudrappa (D) Th.Lrs on 3 May, 2017
ITEM NO.74 REGISTRAR COURT. 1 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. RAJESH KUMAR GOEL
Civil Appeal No(s). 10946/2014
JAMIA MASJID Appellant(s)
VERSUS
K.V.RUDRAPPA (D) TH.LRS AND ORS Respondent(s)
(with appln. (s) for permission to file additional documents and
stay and office report)
Date : 03/05/2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rahamathulla Kothwal, Adv.
Mr. Devesh Kumar Tripathi,Adv.
For Respondent(s)
Mr. Ashok Mathur,Adv.
Mr. Balaji Srinivasan,Adv.
Mr. K. K. Mani,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete.
Statement of case has not been filed by any of the parties and statutory period has expired.
At this stage, the Ld. Counsel for the appellant has pointed out that respondent No.4 – Khazi Abu Sayeed has expired. The Ld. Counsel for the appellant seeks time to move an appropriate application to bring on record the legal representatives of the deceased respondent No.4 within two Signature Not Verified weeks' time.
Digitally signed byRUPAM DHAMIJA Date: 2017.05.04
Time is granted, as prayed for. 16:59:13 IST Reason:
List again on 25.7.2017.
(RAJESH KUMAR GOEL) Registrar