Supreme Court - Daily Orders
Parmanand Lal Charitable Society ... vs Pujab Wakf Board Through Its Estate ... on 4 July, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.36 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) No(s).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
PUJAB WAKF BOARD AND ORS Respondent(s)
(With interim relief and office report)
Date : 04/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Mahabir Singh,Sr.Adv.
Mr. Nikhil Jain,Adv.
Ms. Preeti Singh,Adv.
Mr. Gagan Deep Sharma,Adv.
For Mr. Subhasish Bhowmick,Adv.
For Respondent(s) Mr. Salman Khurshid,Sr.Adv.
Mr. Imtiaz Ahmed,Adv.
Ms. Naghma Imtiaz,Adv.
For M/s. Equity Lex Associates,Advs.
Mr. Ashok Kumar Gupta-II,Adv.
Mr. Rishi Malhotra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Status quo, granted earlier, shall continue.
(Sarita Purohit) Signature Not Verified (Sneh Bala Mehra) Court Master Digitally signed by Assistant Registrar SARITA PUROHIT Date: 2016.07.05 17:04:26 IST Reason: