Supreme Court - Daily Orders
Sayyed Abubakra Naqvi vs State Of Rajasthan on 6 October, 2021
Bench: Hemant Gupta, V. Ramasubramanian
1
ITEM NO.9 Court 11 (Video Conferencing) SECTION XV
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). 15120/2018
(Arising out of impugned final judgment and order dated 08-05-2018
in DBSAW No. 2011/2017 passed by the High Court of Judicature for
Rajasthan at Jaipur)
SAYYED ABUBAKRA NAQVI Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(IA No. 79444/2018 - APPLICATION FOR EXEMPTION FROM FILING WITHOUT
CERTIFIED COPY AS WELL AS PLAIN COPY, IA No. 30196/2019 -
APPROPRIATE ORDERS/DIRECTIONS, IA No. 21035/2020 - EXEMPTION FROM
FILING O.T., IA No. 30198/2019 - EXEMPTION FROM FILING O.T., IA No.
79445/2018 - EXEMPTION FROM FILING O.T., IA No. 21030/2020 –
INTERVENTION/IMPLEADMENT, IA No. 80147/2018 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 06-10-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Shariq Ahmed, Adv.
Mr. Tariq Ahmed, Adv.
Mr. Sunil Kumar Verma, AOR
For Respondent(s) Dr. Manish Singhvi, Sr. Adv.
Mr. Milind Kumar, AOR
Mr. Rohit K. Singh, AOR
Mr. Mirza Kayesh Begg, Adv.
Mr. Pritam Bishwas, Adv.
Mr. Syed Ahmed Saud, Adv.
Mr. Daanish Ahmad Syed, Adv.
Mr. Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Husain, Adv
Signature Not Verified
M/S. Shakil Ahmad Syed, AOR
Digitally signed by R
Natarajan
Date: 2021.10.07
18:15:49 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
2 Heard learned counsel for the parties. Applications for impleadment are allowed. The present special leave petition is rendered infructuous by efflux of time as period of appointment of the petitioner as Member/Chairperson of the Wakf Board has come to an end.
The special leave petition stands dismissed as infructuous. However, the question of law, if any, arising in the present petition is kept open to be decided in the appropriate proceedings.
Pending application(s), if any, also stand disposed of.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)