Supreme Court - Daily Orders
Ranjit Singh (Dead) Thr. Lrs. vs Punjab Wakf Board on 12 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.28 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 for Special Leave to Appeal (C) No.4118/2012
(Arising out of impugned final judgment and order dated 03/06/2011
in CR No.1750/2010 passed by the High Court of Punjab & Haryana at
Chandigarh)
RANJIT SINGH (DEAD) BY LRS. Petitioner(s)
VERSUS
PUNJAB WAKF BOARD Respondent(s)
(With interim relief and office report)
(For final disposal)
Date : 12/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. R.K. Kapoor,Adv.
Ms. Reetu Sharma,Adv.
Ms. Rekha,Adv.
For Mr. Anis Ahmed Khan,Adv.
For Respondent(s) Mr. Salman Khurshid,Sr.Adv.
Mr. Imtiaz Ahmed,Adv.
Ms. Naghma Imtiaz,Adv.
For M/s. Equity Lex Associates,Advs.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Order of status quo, granted earlier, shall continue and implementation of the impugned judgment shall also remain stayed.
The learned senior counsel appearing for the respondent shall take appropriate action in accordance with law for taking possession of the land.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2016.02.16 13:22:10 IST Reason:(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar