Supreme Court - Daily Orders
Kapoor Furnishing Fabrics, Rep By Its ... vs Sarkar-E-Abbasi ... on 14 March, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.36 COURT NO.3 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 6774/2016
(Arising out of impugned final judgment and order dated
05/11/2015 in CMA No. 2522/2015 passed by the High Court Of
Madras)
KAPOOR FURNISHING FABRICS, REP BY ITS
PARTNER & ORS. Petitioner(s)
VERSUS
SARKAR-E-ABBASI ASHURKANA-E.MUBARAK, WAKF
(ALSO KNOWN AS THOUSAND LIGHTS CHARITIES)
EP. BY ITS MUTHAWALI, MEHDI ALI AND ANR Respondent(s)
(With interim relief and office report)
Date :14/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. V. Vasudevan, Adv.
for Mrs. Geetha Kovilan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has circulated a letter seeking an adjournment on account of ongoing negotations for an amicable settlement.
As requested, list after four weeks.
Signature Not Verified Digitally signed by USHA[ Charanjeet Kaur ] [ Renuka Sadana ] A.R.-cum-P.S. Court Master RANI BHARDWAJ Date: 2016.03.14 17:46:17 IST Reason: