Supreme Court - Daily Orders
Bihar State Shia Waqf Board vs Md. Munir Ahsan @ Munir Hasan @ Munir ... on 8 July, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.19 COURT NO.8 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.14227/2019
(Arising out of impugned final judgment and order dated 29-03-2019
in CR No.69/2018 passed by the High Court Of Judicature At Patna)
BIHAR STATE SHIA WAQF BOARD Petitioner(s)
VERSUS
MD. MUNIR AHSAN @ MUNIR HASAN @ MUNIR AHSAN Respondent(s)
(FOR ADMISSION and I.R.; IA No.93117/2019-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT; and, IA No.93118/2019-EXEMPTION FROM
FILING O.T.)
Date : 08-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. K.B. Upadhyay, Adv.
Mr. Syed Asgher Najmi, Adv.
Mr. S.N. Tripathi, Adv.
Ms. Pallavi Rawat, Adv.
Mr. S. R. Setia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
However, considering the facts on record, we direct the Waqf Board to dispose of the matter at the earliest and preferably within three months.
Signature Not Verified
Pending application(s), if any, shall stand disposed of. Digitally signed by MUKESH KUMAR Date: 2019.07.11 17:32:46 IST Reason:
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER