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Committee Of Management Waqf Takiya ... vs U.P. Sunni Central Waqf Board Thr Its ... on 21 July, 2017

Bench: Kurian Joseph, R. Banumathi

     ITEM NO.17                              COURT NO.6                  SECTION XI

                                   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).   252/2017

     (Arising out of impugned final judgment and order dated 06-04-2016
     in WP No. 7111/2016 passed by the High Court of Judicature at
     Allahabad)

     COMMITTEE OF MANAGEMENT WAQF TAKIYA RAHMAN SHAH
     THR ITS SECRETARY & ANR.                                           Petitioner(s)

                                                    VERSUS

     U.P. SUNNI CENTRAL WAQF BOARD THR ITS CHIEF
     EXECUTIVE OFFICER & ORS.                                           Respondent(s)

     I.A.2/2017 -(APPLICATION FOR RESTORATION)


     Date : 21-07-2017 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MRS. JUSTICE R. BANUMATHI


     For Petitioner(s)                 Mr. Yatish Mohan,Adv.
                                       Ms. Vinita Y. Mohan,Adv.
                                       Ms. Pooja,Adv.
                                       Mr. E.C. Vidya Sagar, AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

I.A. No.2/2017-Application for restoration, is allowed and the petition is restored to its original number.

The special leave petition is taken on Board. This special leave petition is filed, aggrieved by an order whereby the High Court declined to grant interim order to the petitioner. We see no reason to take a different view than the one Signature Not Verified taken by the High Court.

Reason: The special leave petition is dismissed.

Learned counsel for the petitioners prays that there may be a 1 direction to the High Court to dispose of the pending matters expeditiously. It is for the petitioners to move the High Court. Pending application(s), if any, shall stand disposed of.

(NARENDRA PRASAD)                               (RENU DIWAN)
COURT MASTER (SH)                              ASST. REGISTRAR




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