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Parmanand Lal Charitable Society ... vs Punjab Wakf Board on 27 November, 2024

     ITEM NO.8                         REGISTRAR COURT                        SECTION IV

                                      S U P R E M E C O U R T O F                  I N D I A
                                              RECORD OF PROCEEDINGS

                                      BEFORE THE REGISTRAR MS. SUJATA SINGH

     Civil Appeal                   No(s).     6020-6021/2016

     PARMANAND LAL CHARITABLE SOCIETY (REGD)                                              Appellant(s)

                                                              VERSUS

     PUNJAB WAKF BOARD & ORS.                                                             Respondent(s)


     Date : 27-11-2024 These appeals were called on for hearing today.


     For Appellant(s)
                                          Mr. Subhasish Bhowmick, AOR

     For Respondent(s)
                                          Mr. Ashok Kumar Gupta Ii, AOR

                                         M/S. Equity Lex Associates, AOR
                                         Mrs. Naghma Imtiaz, Adv.
                                         Mr. Zargham Ahmed, Adv.
                                         Mr. Saif Naseem, Adv.
                                         Mr. Sarfaraz, Adv.


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

Respondent nos.1 and 7 are duly represented. Respondent nos.2 to 4 and 5 have expired. SLP has been dismissed for non-prosecution vide Hon'ble Judge-in-Chambers’ order dated 05.02.2013.

Ld. Counsel for respondent no.6 has been designated as Senior Advocate. Service of notice of alternative arrangement is not complete. Two weeks time, is granted to Ld. Counsel for the petitioner to take fresh steps and to file fresh particulars.

List again on 06.02.2025.

SUJATA SINGH Registrar pm