Supreme Court - Daily Orders
Maharashtra State Board Of Waqfs vs M/S. Kailash Agencies Pvt. Ltd. on 29 October, 2021
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.17 Court 11 (Video Conferencing) SECTION IX
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). 16624/2021
(Arising out of impugned final judgment and order dated 14-07-2021
in CRA No. 92/2018 passed by the High Court Of Judicature At Bombay
At Aurangabad)
MAHARASHTRA STATE BOARD OF WAQFS Petitioner(s)
VERSUS
M/S. KAILASH AGENCIES PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.134460/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.134461/2021-EXEMPTION FROM
FILING O.T.)
Date : 29-10-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. K. V. Vishwanathan, Sr. Adv.
Mr. Ejaz Maqbool, AOR
Mr. Javed R. Shaikh, Adv.
Ms. Qurratulain, Adv.
Mr. Saif Zia, Adv.
For Respondent(s) Mr. Sudhanshu S. Choudhari, AOR
Mr. Amol Kakade, Adv.
Mr. Mahesh P. Shinde, Adv.
Ms. Rucha Pande, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.10.30 12:20:33 IST Reason: (JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER