Supreme Court - Daily Orders
Punjab Wakf Board vs Sham Singh Harike on 4 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.45 COURT NO.13 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
Petition(s) for Special Leave to Appeal (C) No(s).14392/2011
(Arising out of impugned final judgment and order dated 20-09-2010
in CR No. 4339/2009 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PUNJAB WAKF BOARD Petitioner(s)
VERSUS
SHAM SINGH HARIKE Respondent(s)
WITH
SLP(C) No.30368/2011 (IV-B)
Date : 04-01-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Salman Khurshid,Sr.Adv.
Mr. Imtiaz Ahmed,Adv.
Ms. Naghma Imtiaz,adv.
Mr. Ahmed Zargham,Adv.
M/S. Equity Lex Associates, AOR
For Respondent(s) Mr. Vineet Bhagat, AOR
Mr. K.G.Bhagat,Adv.
Mr. S.B.Upadhyay,Sr.Adv.
Mr. Pawan Upadhyay,Adv.
Mr. Surender Kumar,Adv.
Mr. Nishant Kumar,Adv.
Ms. Sharmila Upadhyay, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties.
Leave granted.
Signature Not VerifiedJudgment reserved.
Digitally signed by BALA PARVATHI Date: 2019.01.05 12:53:35 IST Reason:(B.Parvathi) (Renu Kapoor) Court Master Branch Officer