Supreme Court - Daily Orders
Parmanand Lal Charitable Society ... vs Pujab Wakf Board Through Its Estate ... on 8 April, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.28 COURT NO.2 SECTION IVB
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) Nos. 23463-23464/2012
(Arising out of impugned final judgment and order dated 10/09/2009
in CR No. 4672/2005 and dated 05/12/2011 in CM No. 14409/2011 in CR
No. 4672/2005 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PARMANAND LAL CHARITABLE SOCIETY(REGD) Petitioner(s)
VERSUS
PUNJAB WAKF BOARD AND ORS Respondent(s)
(With interim relief and office report)
(For final disposal)
Date : 08/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Mahabir Singh,Sr.Adv.
Mr. Nikhil Jain,Adv.
Mr. Dinesh Verma,Adv.
Mr. Gagan Deep Sharma,Adv.
Ms. Preeti Singh,Adv.
Mr. Dinesh Verma,Adv.
Mr. Subhasish Bhowmick,Adv.
For Respondent(s) Mr. Imtiaz Ahmed,Adv.
Ms. Naghma Imtiaz,Adv.
Ms. Amra Moosavi,Adv.
For M/s. Equity Lex Associates,Advs.
Mr. Ashok Kumar Gupta IIi,Adv.
Mr. Rishi Malhotra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List these matters on 18th April, 2016.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.04.09 12:47:30 IST Reason:(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar