Supreme Court - Daily Orders
H.H.The Prince Of Arcot Endowments ... vs Tamil Nadu Wakf Board And Ors. on 22 November, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.831-832 OF 2008
H.H.THE PRINCE OF ARCOT ENDOWMENTS TRICHY
REPRESENTED BY ITS AGENT & ANR. ... APPELLANT(S)
VS.
THE TAMIL NADU WAKF BOARD REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER & ORS. ... RESPONDENT(S)
O R D E R
The impugned orders being interlocutory, we are not inclined to interfere.
The civil appeals are accordingly dismissed. Pending application, if any, shall stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [MOHAN M. SHANTANAGOUDAR] New Delhi;
22nd November, 2017.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.11.24 15:26:06 IST Reason: ITEM NO.105 COURT NO.10 SECTION XII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s).831-832/2008 H.H.THE PRINCE OF ARCOT ENDOWMENTS TRICHY REPRESENTED BY ITS AGENT & ANR. Appellant(s) VERSUS THE TAMIL NADU WAKF BOARD REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER & ORS. Respondent(s) Date : 22-11-2017 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Salman Khurshid,Sr.Adv.
Mr. K.V. Mohan,AOR Mr. K.S. Sankhar Murali,Adv. Mr. Arpit Shukla,Adv.
Mr. Zafar Khurshid,Adv. Mr. Mohammad Ibrahim,Adv.
For Respondent(s) Mr. M.N. Rao,Sr.Adv.
Mr. R. Nedumaran,AOR Mr. Syed Ahmad Naqvi,Adv.
Mr. J.M. Khanna,AOR Ms. Shefali Sethi,Adv.
Lt.Col (Rt.) S.B. Komar,Adv. Mr. Harkesh Chand Agarwal,Adv.
Mr. Shashi Bhushan Kumar,AOR UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.
(Sarita Purohit) (Jagdish Chander) Court master Branch Officer (Signed order is placed on the file)