Supreme Court - Daily Orders
R. Babu Reddy vs The Karnataka State Board Of Wakf Darul ... on 12 March, 2021
Bench: Ashok Bhushan, Aniruddha Bose
ITEM NO.4 Court 6 (Video Conferencing) SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)………. Diary No(s).5607/2020
(Arising out of impugned final judgment and order dated 24-09-2019
in CRP No.475/2017 passed by the High Court Of Karnataka At
Bengaluru)
R. BABU REDDY Petitioner(s)
VERSUS
THE KARNATAKA STATE BOARD OF WAKF DARUL AWAKF Respondent(s)
(FOR ADMISSION and I.R. and IA No.53241/2020-CONDONATION OF DELAY
IN FILING and IA No.53242/2020-CONDONATION OF DELAY IN
REFILING/CURING THE DEFECTS)
Date : 12-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.
Mr. Suraj Kaushik, Adv.
Mr. Agam Sharma, Adv.
Mr. Dharm Singh, Adv.
M/S. Nuli & Nuli, AOR
For Respondent(s) Ms. Sonali Jain, Adv.
Ms. Liz Mathew, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Ms. Sonali Jain, learned counsel appears on caveat, accepts notice on behalf of respondent.
Tag with SLP(C) No.2530/2021. In the meantime, status quo, as it exists today on the land, shall be maintained by the parties.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2021.03.12 15:04:02 IST Reason:(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER