Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Sarvan Singh Chauhan vs Punjab Wakf Board on 6 April, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.42                            COURT NO.8                 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).   9934/2015

     (Arising out of impugned final judgment and order dated 17/12/2014
     in RP No. 4590/2004 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     SARVAN SINGH CHAUHAN                                              Petitioner(s)

                                                  VERSUS

     PUNJAB WAKF BOARD                                                 Respondent(s)
     (With interim relief)


     Date : 06/04/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)               Mr. Divyang Thakur,Adv.
                                     Mr. Abhijit Sengupta,Adv.


     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard learned counsel for the petitioner and perused the relevant material.

We are not inclined to entertain the special leave petition. The same is, accordingly, dismissed. However, it will be open for the petitioner to move the High Court by way of review petition if he is so advised.

16:45:45 IST COURT MASTER COURT MASTER Reason: