Supreme Court - Daily Orders
Parmanand Lal Charitable Society ... vs Pujab Wakf Board Through Its Estate ... on 18 April, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.31 COURT NO.2 SECTION IVB
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).23463-23464/2012
(Arising out of impugned final judgment and order dated 10/09/2009
in CR No.4672/2005 and datd 05/12/2011 in CM No.14409/2011-CII of
2011 in CR No.4672/2005 passed by the High Court Of Punjab &
Haryana At Chandigarh)
PARMANAND LAL CHARITABLE SOCIETY(REGD) Petitioner(s)
VERSUS
PUNJAB WAKF BOARD AND ORS. Respondent(s)
(With interim relief and office report)
(For final disposal)
Date : 18/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Subhasish Bhowmick,Adv.
For Respondent(s) Mr. Ashok Kumar Gupta-II,Adv.
Mr. Rishi Malhotra,Adv.
M/s. Equity Lex Associates,Advs.
UPON hearing the counsel the Court made the following
O R D E R
Not taken up.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2016.04.19 16:54:02 IST Reason: