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Supreme Court - Daily Orders

Arundale Street Mosque Welfare ... vs Tamil Nadu Wakf Board And Ors. Etc. on 9 May, 2016

     Item No.25                                      1

                                        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
     Office Report)


     Date : 09/05/2016 These petitions were called on for hearing today.


     For Petitioner(s)
                                         Mr. C. K. Sasi,Adv.

                                         Mr. Sureshan P.,Adv.

     For Respondent(s)
                                        Ms. Malavika Jayanth,Adv.

                                         Mr. Amit Pawan,Adv.
                                         Mr. G. Balaji,Adv.
                                         Mr. Shakil Ahmed Syed,Adv.

                                         Mr. Sureshan P.,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No. 35138/2014 Signature Not Verified Digitally signed by Madhu Grover Date: 2016.05.09 16:23:26 SCT Reason:

Four weeks time is given to the respondent Nos. 3 to 5 to file the counter affidavit.

Item No.25 2

SLP(C) No. 35139-35140/2014 Four weeks time is given to the respondent Nos. 8 to 10 to file the counter affidavit.

SLP(C) No. 35141-35142/2014 The Ld. Counsel for the respondent No.7 has failed to file the counter affidavit within the period stipulated under the rules.

Four weeks time is given to the respondent Nos. 8 to 10 to file the counter affidavit.

SLP(C) No. 35148-35149/2014 Respondent No.2 A has already filed the counter affidavit. Petitioner serve copy on Mr. G. Balaji and file proof to make the service complete in respect of Respondent No.1.

List again on 1.8.2016.

(M V RAMESH) Registrar MG