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Nawab Basheer Jung (D) By Lrs. . vs M/S. M.A. Bari . on 30 November, 2017

Bench: Madan B. Lokur, Deepak Gupta

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION

                                     Civil Appeal   No(s).    10033/2010


     NAWAB BASHEER JUNG (D) BY LRS. & ORS.                             Appellant(s)

                                                    VERSUS
     M/S. M.A. BARI & ORS.                                             Respondent(s)

                                                    WITH
                                            C.A. No. 10034/2010


                                                 O R D E R

Learned counsel for the parties are agreed that the matter for passing a final decree may be heard by the High Court on merits. All the applications filed by the appellants before the High Court may also be heard for passing a final decree.

In view of the above, the High Court may consider hearing all the necessary parties who will be at liberty to file their objections whatever they may choose to take.

The civil appeals are disposed of. We make it clear that any construction made in the property in dispute will abide by the final orders passed by the High Court.

…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] Signature Not Verified MEENAKSHI KOHLI Date: 2017.12.05 NEW DELHI;

16:44:20 IST Reason: NOVEMBER 30, 2017.

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ITEM NO.104                 COURT NO.4               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

Civil Appeal No(s). 10033/2010 NAWAB BASHEER JUNG (D) BY LRS. & ORS. Appellant(s) VERSUS M/S. M.A. BARI & ORS. Respondent(s) (IA No.92164/2017-CONDONATION OF DELAY IN FILING) WITH C.A. No. 10034/2010 (XII-A) Date : 30-11-2017 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Parties Mr. Pramod Swarup, Sr. Adv.

Mrs. Anjani Aiyagari, Adv. Mrs. M.V. Rama, Adv.

Mr. K. Ram Kumar, AOR Mr. Yashank Andhuarjuna, Sr. Adv. Mr. Atulesh Kumar, Adv.

Mr. V.V. Pattabhiram, Adv. Mr. Mukesh Kumar Maroria, AOR Mr. Devendra Singh, AOR Mr. T. Suryakaran Reddy, Adv. Mr. R. Santhnan Krishnan, Adv. Mr. D. Mahesh Babu, AOR Mr. P. Venkat Reddy, Adv.

Mr. Prashant Tyagi, Adv.

For M/S. Venkat Palwai Law Associates Mr. Anis Ahmed Khan, AOR Mr. Shoaib Ahmad Khan, Adv. Mohd. Naved Mian, Adv.

Mr. Guntur Prabhakar, AOR Mr. K. Ram Kumar, AOR 2  UPON hearing the counsel the Court made the following O R D E R The civil appeals are disposed of in terms of the signed order.

Pending applications are disposed of in view of the above.

(MEENAKSHI KOHLI)                              (KAILASH CHANDER)
  COURT MASTER                                   COURT MASTER

[Signed order is placed on the file] 3