Supreme Court - Daily Orders
Zubedaben Mohammedmiya vs Gujarat State Wakf Board . on 16 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.26 COURT NO.9 SECTION IX
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)......CC NO(S).
406/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 24/10/2013
IN LPA NO. 1215/2013 IN SCA NO. 15595/2013 PASSED BY THE HIGH COURT
OF GUJARAT AT AHMEDABAD)
ZUBEDABEN MOHAMMEDMIYA AND ORS. PETITIONER(S)
VERSUS
GUJARAT STATE WAKF BOARD AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 16/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Sakesh Kumar, Adv.
Ms. Charu Singhal, Adv.
Ms. Anuradha Mutatkar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having considered the facts of the case and the order under challenge, we do not find any infirmity in the impugned order. The Special Leave Petition is accordingly dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.01.17
12:23:59 IST
Reason: