Supreme Court - Daily Orders
Ghulam Yazdani vs Mumtaz Yarud Dowla Wakf on 14 October, 2019
Bench: Uday Umesh Lalit, Aniruddha Bose
ITEM NO.18 COURT NO.7 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.24094/2019
(Arising out of impugned final judgment and order dated 09-09-2019
in CCCA No.249/2017 passed by the High Court For The State Of
Telangana At Hyderabad)
GHULAM YAZDANI & ANR. Petitioner(s)
VERSUS
MUMTAZ YARUD DOWLA WAKF & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 14-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. D. Abhinav Rao, AOR
Ms. Monalisa Kosaria, Adv.
For Respondent(s) Mr. Mahfooz A. Nazki, Adv.
Mr. Avinash Tripathi, Adv.
Mr. Zain Maqbool, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(MUKESH NASA) (SUMAN JAIN) Signature Not Verified COURT MASTER BRANCH OFFICER Digitally signed by MUKESH KUMAR Date: 2019.10.16 18:03:50 IST Reason: