Supreme Court - Daily Orders
Dera Granth Sahib (Wadda Dera Nirmala) vs Shri Gurudwara Prabandhak Committee ... on 9 September, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
1
ITEM NO.28 COURT NO.3 SECTION IV-B
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). 19747/2024
(Arising out of impugned final judgment and order dated 23-07-2024
in CR No. 2315/2024 passed by the High Court Of Punjab & Haryana At
Chandigarh)
DERA GRANTH SAHIB (WADDA DERA NIRMALA) Petitioner(s)
VERSUS
SHRI GURUDWARA PRABANDHAK COMMITTEE (SGPC) & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 09-09-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. Sarvesh Bisaria, Adv.
Ms. E. R. Sumathy, AOR
Mr. Prakash Chandra Sharma, Adv.
For Respondent(s)
Mr. Gaurav Agarwal, Sr. Adv.
Mr. Anchit Singla, Adv.
Mr. Aakash Singla, Adv.
Mr. Navneet R., AOR
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to entertain this special leave Signature Not Verified Digitally signed by Deepak Singh Date: 2024.09.10 17:02:27 IST petition.
Reason:
The special leave petition is, accordingly, dismissed.2
2. However, we request the learned trial judge to decide the application filed by respondent Nos. 2 to 9 under order 1 rule 10 of the Code of Civil Procedure and also the application filed by the petitioner for appointment of receiver as expeditiously as possible and preferably within a period of three months from today.
3. Pending application(s), if any, shall stand disposed of.
(DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)