Supreme Court - Daily Orders
Haryan Wakf Board (Formally Known As ... vs Phool Chand(Dead) Thru. Lrs. on 2 September, 2019
ITEM NO.26 REGISTRAR COURT. 1 SECTION IV-B
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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 3964/2019
HARYAN WAKF BOARD (FORMALLY KNOWN AS PUNJAB WAKF BOARD)
Petitioner(s)
VERSUS
PHOOL CHAND(DEAD) THRU. LRS. & ORS. Respondent(s)
IA No. 44645/2019 - EXEMPTION FROM FILING O.T.)
Date : 02-09-2019 These matters were called on for hearing today.
For Petitioner(s)
Mr Imtiaz Ahmed, Adv.
Mrs Naghma Imtiaz, Adv.
Mr Ahmed Zargham, Adv.
M/S. Equity Lex Associates, AOR
For Respondent(s)
Ms Bhakti Pasrija, Adv.
Ms. Bharti Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
None appeared for the petitioner when called. Ld. Counsel for the petitioner to take fresh steps alongwith complete address to effect service on respondent nos. 1(i), 1(iii) to 1(vii) and 2(i) within two weeks time. Signature Not Verified
Ld. Counsel for respondent no.1(ii) seeks one more Digitally signed by HEMA JOSHI Date: 2019.09.04 opportunity for filing counter affidavit, vakalatnama filed on 16:11:52 IST Reason:
12.3.2019. Four weeks time is granted as last chance. -2-
Item no.26 As ld. Counsel for the petitioner is absent, if fresh steps are not taken with complete address, registry to process the matter for listing before the Hon'ble Judge in Chamber for orders. If fresh steps are taken with complete address, process as per rules and list again on 7.11.2019. Later on ld. Counsel for the petitioner appeared and requested to mark his appearance which is accordingly marked and ld. Counsel has been informed of the order passed today. Ld. Counsel makes request for dasti service. Dasti in addition is allowed.
ANIL LAXMAN PANSARE Registrar