Supreme Court - Daily Orders
Chairman, Tamil Nadu Wakf Board vs M.S. Muhammad Yahya & Ors. Etc. on 7 March, 2014
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ITEM NO.6 COURT NO.8 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 (Civil)....../2013
CC 20974-20975/2013
(From the judgement and order dated 06/03/2013 in CRP (PD) No.3978/2012
and CRP (PD) No.3979/2012 of The HIGH COURT OF MADRAS)
CHAIRMAN, TAMIL NADU WAKF BOARD & ANR. Petitioner(s)
VERSUS
M.S. MUHAMMAD YAHYA & ORS. ETC. Respondent(s)
(With appln(s) for c/delay in filing SLP and c/delay in refiling SLP and
office report)
Date: 07/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. G. Balaji, Adv.
Ms. Mahalakshmi Pavani, Adv.
For M/s Mahalakshmi Balaji & Co.
For Respondent(s) Mr. S. Nanda Kumar, Adv.
Mr. Satish Kumar, Adv.
Mr. Parivesh Singh, Adv.
Ms. Siva Kumar, Adv.
Mr. A. Ilaya Perumal, Adv.
For Mr. Naresh Kumar,Adv.
Mr. T.V. George,Adv.
Mr. Maurya Sarkar, Adv.
Mr. Rakesh Taneja, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned. The special leave petitions are dismissed.
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