Supreme Court - Daily Orders
Tamil Nadu Wakf Board vs S M Kamaluddin Fakhri on 8 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.25 COURT NO.8 SECTION XII
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)....../2015
(CC No(s). 10837/2015)
(Arising out of impugned final judgment and order dated 20/12/2013
in CRP No. 4186/2008 passed by the High Court Of Madras)
TAMIL NADU WAKF BOARD Petitioner(s)
VERSUS
S M KAMALUDDIN FAKHRI AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Mahalakshmi Pavani,Sr.Adv.
Mr. G. Balaji,Adv.
Ms. Shiva Vikyakumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.07.08 16:45:45 IST Reason: