Supreme Court - Daily Orders
J. Mohammed Nazir vs Mahasemam Trust on 24 April, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
SLP(C) No(s). 7768-7771/2023 ETC.
ITEM NOS.27 + 54 COURT NO.5 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). 7768-7771/2023
(Arising out of impugned final judgment and order dated 09-03-2023
in CMP No. 13117/2022,CMP No. 7981/2022 09-03-2023,CMP No.
2508/2023 and CMP No. 2495/2023 passed by the High Court of
Judicature at Madras)
J. MOHAMMED NAZIR Petitioner(s)
VERSUS
MAHASEMAM TRUST & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.77243/2023-EXEMPTION FROM FILING
O.T. and IA No.77241/2023-PERMISSION TO FILE LENGTHY LIST OF DATES
and IA No.77238/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
ITEM NO. 54
Petition(s) for Special Leave to Appeal (C) No(s). 8187-8188/2023
([TO BE TAKEN UP ALONG WITH ITEM NO.27 I.E. SLP(C) No.7768-
7771/2023.].....FOR ADMISSION and I.R. and IA No.80838/2023-
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA
No.80837/2023-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.80836/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 24-04-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. V. Giri, Sr. Adv.
Mr. E. C. Agrawala, AOR
Mr. Sunil Murarka, Adv.
Mr. Parminder Singh, Adv.
Mr. Pranjit Bhattacharya, Adv.
Mr. Pankaj Agarwal, Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
SONIA BHASIN
Date: 2023.04.26
Mr. Siddhartha Dave, Sr. Adv.
14:41:05 IST
Reason: Ms. Sonam Gupta, AOR
Mr. Anurag Tandon, Adv.
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SLP(C) No(s). 7768-7771/2023 ETC.
Mr. Shiva Pande, Adv.
Ms. Aarushi Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned senior counsel, Mr. Kapil Sibal, who with his usual persuasion submits that at least the observations made in paragraphs 30 and 31 of the impugned order be expunged. After we have heard learned senior counsel for the parties, we are not inclined to interfere in the order impugned and consider it appropriate to observe that let the appeal may be decided without being influenced/inhibited by the observations made under the order impugned independently on its own merits in accordance with law and the observations made in paras 30 and 31 of the impugned order may not prejudice the rights of the parties and stand expunged. The appeal may be disposed of expeditiously.
The Special Leave Petitions are, accordingly, dismissed with the afore-stated observations.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (VIRENDER SINGH)
COURT MASTER (SH) BRANCH OFFICER
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