Supreme Court - Daily Orders
Syed Zainul Abedeen vs Rajasthan Board Of Muslim Waqf. on 29 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.3 COURT NO.7 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NO. 3/2016
IN
CIVIL APPEAL NO. 7130/2010
SYED ZAINUL ABEDEEN APPELLANT(S)
VERSUS
RAJ.BOARD OF MUSLIM WAQF. RESPONDENT(S)
(FOR STAY AND OFFICE REPORT)
Date : 29/01/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. S. Wasim A. Qadri, Adv.
Mr. Jubair Ahmad Khan, Adv.
Mr. Zaid Ali, Adv.
Mr. Tamim Qadri, Adv.
Mr. Saurabh Chopra, Adv.
Mr. Lakshmi Raman Singh, Adv.
For Respondent(s) Mr. Raj Kishor Choudhary, Adv.
Ms. Sadaf Rehman, Adv.
Mr. Kunwar Jai Singh, Adv.
Mr. Aftab Ali Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. NO. 3/2016 IN CIVIL APPEAL NO. 7130/2010 Resolution dated 30th October, 2015 passed by the Rajasthan Board of Muslim Wakf will be subject to the result of the appeal.
I.A. No.3 of 2016 is disposed of in the above terms. Hearing of the appeal be expedited.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2016.01.29 COURT MASTER COURT MASTER 17:35:34 IST Reason: