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Supreme Court - Daily Orders

Arundale Street Mosque Welfare ... vs Tamil Nadu Wakf Board And Ors. Etc. on 4 February, 2016

  ITEM NO.29                          REGISTRAR COURT. 2                  SECTION XII

                             S U P R E M E C O U R T O F          I N D I A
                                     RECORD OF PROCEEDINGS


                                      BEFORE THE REGISTRAR MR. M V RAMESH

  Petition(s) for Special Leave to Appeal (C)                    No(s).   35138-35142/2014

  ARUNDALE STREET MOSQUE WELFARE ASSOCIATION, REP BY SEC. R.KASIM RAZVI
  & ORS.                                                Petitioner(s)

                                                  VERSUS

  TAMIL NADU WAKF BOARD BY ITS CHIEF EXECUTIVE OFFICER & ORS.
                                                        Respondent(s)
  (with interim relief and office report)

  WITH
  SLP(C) No. 35145-35149/2014
  (With Office Report)

  Date : 04/02/2016 These petitions were called on for hearing today.


  For Petitioner(s)
                                      Mr. C. K. Sasi,Adv.
                                      Ms.Malavika J.,adv.
                                      Mr. Sureshan P.,Adv.

  For Respondent(s)
                                      Mr. Amit Pawan,Adv.
                                      Mr. G. Balaji,Adv.

                                      Mr.Uzmi Jameel Husain,Adv.
                                      Mr. Shakil Ahmed Syed,Adv.


            UPON hearing the counsel the Court made the following
                               O R D E R

SLP(C) No.35138/2014 The Signature Not Verified respondent Nos.3-5 are the petitioner in SLP(C) Digitally signed by Sushma Kumari Bajaj No.35145/2014. Ld.counsel for the petitioner is directed to serve Date: 2016.02.06 12:19:04 TLT Reason:

copy on Mr.Sureshan P. Ld.counsel to make the service complete.
…...........2 ITEM NO.29 -2- SC 35138-35142/2014 SLP(C) No.35139-35140/2014 The respondent Nos.1-6 have failed to file the counter affidavit within the period stipulated under the rules. The respondent No.7-A shall be at liberty to file the counter affidavit within a period of four weeks.
The respondent Nos.8-10 are the petitioner in SLP(C) No.35145-49/2014. Ld.counsel for the petitioner is directed to serve copy on Mr.Sureshan P.Ld.counsel to make the service complete.
SLP(C) No.35141-35142/2014 The respondent Nos.1-6 have failed to file the counter affidavit within the period stipulated under the rules. The respondent No.7 shall be at liberty to file the counter affidavit within a period of four weeks.
The respondent Nos.8-10 are the petitioner in SLP(C) No.35145-49/2014. Ld.counsel for the petitioner is directed to serve copy on Mr.Sureshan P.Ld.counsel to make the service complete. SLP(C) No.35145, 35146-35147/2014 All the respondents have failed to file the counter affidavit within the period stipulated under the rules. Viewed thus, these matters shall be processed for listing before the Hon'ble Court as per rules.
SLP(C) No.35148-35149/2014 The respondent Nos.2 & 3-7 have failed to file the counter affidavit within the period stipulated under the rules. The respondent No.1 is respondent in SLP(C) No.35138/2014. Ld.counsel for the petitioner is directed to serve copy to Mr.G.Balaji, Ld.advocate to make service complete.
List the matter again on 18.03.2016.
(M V RAMESH) Registrar SB