Supreme Court - Daily Orders
Kapoor Furnishing Fabrics, Rep By Its ... vs Sarkar-E-Abbasi ... on 5 July, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.35 COURT NO.3 SECTION XII
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(s). 6774/2016
(Arising out of impugned final judgment and order dated 05/11/2015
in CMA No. 2522/2015 passed by the High Court Of Madras)
KAPOOR FURNISHING FABRICS, REP BY ITS PARTNER & ORS.Petitioner(s)
VERSUS
SARKAR-E-ABBASI ASHURKANA-E.MUBARAK, WAKF (ALSO KNOWN AS THOUSAND
LIGHTS CHARITIES) REP. BY ITS MUTHAWALI, MEHDI ALI AND ANR
Respondent(s)
(with interim relief and office report)
Date : 05/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. V. Vasudevan, Adv.
Mr. B. Ramaswamy, Adv.
for Mrs. Geetha Kovilan,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners states, that talks favouring an amicable settlement are at their final stage, and that a short adjournment may be granted to the petitioners.
Post after two months.
(Renuka Sadana) (Parveen Kumar)
Court Master AR-cum-PS
Signature Not Verified
Digitally signed by
PARVEEN KUMAR
Date: 2016.07.05
17:10:45 IST
Reason: