Supreme Court - Daily Orders
Syed Ahmad Faraz vs U.P. Sunni Central Board Of Waqf on 20 May, 2022
Bench: D.Y. Chandrachud, Pamidighantam Sri Narasimha
ITEM NO.11 COURT NO.4 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.6973/2022
(Arising out of impugned final judgment and order dated 24-12-2021
in PIL No.31160/2021 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
SYED AHMAD FARAZ Petitioner(s)
VERSUS
U.P. SUNNI CENTRAL BOARD OF WAQF & ORS. Respondent(s)
(With I.R. and IA No.57068/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.57069/2022-EXEMPTION FROM FILING O.T.)
Date : 20-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Ms. Ayushi Mittal, Adv.
Dr. Nirmal Chopra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed. 3 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2022.05.21 13:28:42 IST Reason: (CHETAN KUMAR) (ANJU KAPOOR) A.R.-cum-P.S. Court Master