Supreme Court - Daily Orders
Sakina Sultanali Sunesara (Momin) vs Shia Imami Ismaili Momin Jamat Samaj on 10 October, 2023
Bench: Vikram Nath, Rajesh Bindal
1
ITEM NO.6 COURT NO.12 SECTION III
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) No(s).25274-25275/2019
(Arising out of impugned final judgment and order dated 28-08-2019
in AFO No. 33/2017 28-08-2019 in AFO No. 16/2017 passed by the High
Court Of Gujarat At Ahmedabad)
SAKINA SULTANALI SUNESARA (MOMIN) Petitioner(s)
VERSUS
SHIA IMAMI ISMAILI MOMIN JAMAT SAMAJ & ORS. Respondent(s)
(IA No. 162350/2019 - APPLICATION FOR SUBSTITUTION, IA No.
162351/2019 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.,
IA No. 53260/2022 - EXEMPTION FROM FILING O.T., IA No. 53258/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES AND IA No.
145150/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 10-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Huzefa Ahmadi, Sr. Adv.
Ms. Anushree Prashit Kapadia, AOR
Ms. Ruchi Krishna Chauhan, Adv.
Ms. Rashmi Singh, Adv.
For Respondent(s) Mr. Rakesh Uttamchandra Upadhyay, AOR
Mr. P. B. Velani, Adv.
Ms. Aarti U. Mishra, Adv.
Mr. Amit R Joshi, Adv.
Mr. Harsh Som, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified At the outset, Mr. Huzefa Ahmadi, learned senior Digitally signed by Neetu Khajuria Date: 2023.10.10 18:40:12 IST Reason: counsel appearing for the petitioners, on instructions, states that Respondent Nos.1 and 2 are the contesting respondents and are appearing on caveat. 2 He further, on instructions, submits that service of notice on the proposed legal representatives of deceased respondent No.3 and respondent Nos.4 to 7 may be dispensed with considering the subsequent developments that have taken place. We order accordingly.
Consequently, applications (I.A. Nos. 162350/2019 & 162351/2019) for substitution in respect of deceased Respondent No.3 and condonation of delay in filing substitution applications are disposed of as infructuous.
Mr. Rakesh Uttamchandra Upadhyay, learned counsel submits that he is representing respondent Nos. 1 and 2.
Leave granted.
Hearing expedited.
List the matters for hearing on 06.12.2023. (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER