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Sarkar-E-Abbasiashurkhana E-Mubarak ... vs State Of Tamil Nadu And Ors on 11 August, 2016

     ITEM NO.119                           REGISTRAR COURT. 2                  SECTION XII

                                  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 MR. M V RAMESH

     Civil Appeal                No(s).    1850/2014

     SARKAR-E-ABBASIASHURKHANA E-MUBARAK WAKF                               Appellant(s)

                                                       VERSUS

     STATE OF TAMILNADU AND ORS                                             Respondent(s)



     (with interim relief and office report)


     Date : 11/08/2016 This appeal was called on for hearing today.


     For Appellant(s)
                                          Mr. Ashok Mathur,Adv.


     For Respondent(s)
                                          Mr. G. Balaji,Adv.
                                          Mr. K. V. Mohan,Adv.

                                          Ms. Nithya,Adv.
                                          Mr. M. Yogesh Kanna,Adv.



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

Ld. Counsel for the parties have failed to file the statement of case within the statutory period. However, service is complete. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.

(M V RAMESH) Registrar MG