Supreme Court - Daily Orders
Telangana State Industrial ... vs A.P.State Wakf Board . on 28 October, 2016
Bench: J. Chelameswar, Prafulla C. Pant
1
ITEM NO.8 COURT NO.5 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2013 in Petition(s) for Special Leave to Appeal (C) No(s).
15398/2012
(Arising out of impugned final judgment and order dated 03/04/2012
in WP No. 23578/2007 passed by the High Court Of A.P. At Hyderabad)
A.P.INDUSTRIES INFRAS.CORP.LTD. Petitioner(s)
VERSUS
A.P.STATE WAKF BOARD & ORS. Respondent(s)
(for directions and office report)
WITH
IA no. 1 in SLP(C) No. 15399/2012
(for directions and Office Report)
Date : 28/10/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Krishnan Venugopal, Sr. Adv.
Mr. Deepak Khurana, Adv.
Ms. Aditi Sharma, Adv.
Mr. Umesh Kumar Khaitan, Adv.
Mr. Guntur Prabhakar,Adv.
Mr. G. N. Reddy,Adv.
For Respondent(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Mohd. Shahid Hussain, Adv.
Mr. Ejaz Maqbool,Adv.
Mr. C. George Thomas, Adv.
Ms. Qurratulain, Adv.
Mr. Jayant Kumar Mehta,Adv.
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.10.28
16:54:54 IST
Mr. V. Giri, Adv.
Reason:
Mr. T.V. Ratnam, Adv.
Mr. M. Sowri Dev, Adv.
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Mr. S. Wasim A. Qadri, Adv.
Mr. Khalil Ullah Khan, Adv.
Mr. Jubair Ahmad Khan, Adv.
Mr. Zaid Khan, Adv.
Mr. Tamim Qadri, Adv.
Mr. Mudasir Nabi, Adv.
Mr. Lakshmi Raman Singh,Adv.
Mr. P. Vinay Kumar,Adv.
Mr. Uday Kumar Sagar, Adv.
Mr. Baskula Athik, Adv.
Mr. J.N. Singh, Adv.
Mr. S. Mitra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are informed that number of SLPs and a writ petition bearing no. SLP(C) no. 13954/2012, SLP(C) no. 13956/2012, SLP(C) no. 15398/2012, SLP(C) no. 29800/2012, SLP(C) no. 29801/2012, SLP(C) no. 30104/2012, SLP(C) no. 34590/2012, SLP(C) no. 1269/2013, SLP(C) nos. 2297-2298/2014 and WP(C) no. 677/2015 connected with the matters listed today are pending in this Court.
All the above-mentioned matters are taken on board today.
Leave is granted in the all special leave petitions listed today including the matters taken on board.
List all the matters on 21st February, 2017. IA for directions in Civil Appeals arising out of SLP(C) no. 15398/2012 and SLP(C) no. 15399/2012 listed today, be also listed along with the appeals.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-CUM-PS COURT MASTER