Supreme Court - Daily Orders
Arundale Street Mosque Welfare ... vs Tamil Nadu Wakf Board And Ors. Etc. on 18 March, 2016
ITEM NO.17 REGISTRAR COURT. 2 SECTION XII
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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s).
35138-35142/2014
ARUNDALE STREET MOSQUE WELFARE ASSOCIATION, REP BY SEC. R.KASIM
RAZVI & ORS. Petitioner(s)
VERSUS
TAMIL NADU WAKF BOARD BY ITS CHIEF EXECUTIVE OFFICER & ORS.
Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 35145-35149/2014
(With Office Report)
Date : 18/03/2016 These petitions were called on for hearing today.
For Petitioner(s) Ms.Malavika J.,Adv.
Mr. C. K. Sasi,Adv.
Ms.Malavika J.,Adv.
Mr. Sureshan P.,Adv.
For Respondent(s) Mr.Suryodaya Prakash Tiwari,Adv.
Mr. Amit Pawan,Adv.
Mr. G. Balaji,Adv.
Mr. Shakil Ahmed Syed,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.35138/2014 Four weeks time as last chance is given to the Ld.counsel for Signature Not Verified the Digitally signed by Sushma Kumari Bajaj petitioner to comply with the terms of the order dated Date: 2016.03.19 04.02.2016 of this Court in respect of the unserved respondents. 12:39:30 TLT Reason:
…....2 ITEM NO.17 -2- SC35138-35142/2014 SLP(C) No.35139-35140/2014 Four weeks time as last chance is given to the respondent No.7-A to file the counter affidavit.
Four weeks time as last chance is given to the Ld.counsel for the petitioner to comply with the terms of the order dated 04.02.2016 of this Court in respect of the unserved respondents.
SLP(C) No.35141-35142/2014 The respondent Nos.2-5 have already filed the counter affidavit.
Four weeks time as last chance is given to the respondent No.7 to file the counter affidavit.
Four weeks time as last chance is given to the Ld.counsel for the petitioner to comply with the terms of the order dated 04.02.2016 of this Court in respect of the unserved respondents. SLP(C) No. 35145,35146-35147/2014 The office report is that the matters have already been directed to be listed before the Hon'ble Court. Hence, no further order is required to be passed in them. SLP(C) No. 35148-35149/2014 The respondent Nos.2-5 have already filed the counter affidavit. The respondent Nos.6 & 7 have failed to file the counter affidavit within the period stipulated under the rules.
Four weeks time as last chance is given to the Ld.counsel for the petitioner to comply with the terms of the order dated 04.02.2016 of this Court in respect of the unserved respondents.
List the matters again on 09.05.2016.
(M V RAMESH) Registrar SB