Supreme Court - Daily Orders
Parmanand Lal Charitable Society ... vs Punjab Wakf Board on 7 March, 2025
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ITEM NO.6 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 : 07-03-2025 These appeals were called on for hearing today.
For Appellant(s) : Mr. Subhasish Bhowmick, AOR
For Respondent(s) :
M/S. Equity Lex Associates, AOR
Mrs. Naghma Imtiaz, Adv.
Mr. Zargham Ahmed, Adv.
Mr. Saif Naseem, Adv.
Mr. Md. Sarfaraz, Adv.
Mr. Ashok Kumar Gupta Ii, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent no.1 has already filed counter affidavit.
Respondent no.7 is duly represented. Counter Affidavit, if any, be filed in the meantime.
SLP has been dismissed with regard to Respondent nos.2 to 4 and Deceased Respondent no.5 vide order dated 05.02.2013 passed by Signature Not Verified Hon’ble Judge-in-Chambers.
Digitally signed by HEMA JOSHI Date: 2025.03.07 17:12:55 IST Reason: -2-Earlier Ld. Advocate for respondent no.6 has been designated as Senior Advocate. Service of alternative arrangement notice is complete, but none has entered appearance.
Let the matter be processed for listing before the Hon’ble Court, as per rules.
SUJATA SINGH Registrar pm