Supreme Court - Daily Orders
J. Mohammed Nazir vs Mahasemam Trust on 14 November, 2022
Bench: Ajay Rastogi, C.T. Ravikumar
1
ITEM NO.54 COURT NO.6 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) No(s). 16303-
16304/2022
(Arising out of impugned final judgment and order dated 01-09-2022
in CMP No. 13117/2022 & CMP No. 7981/2022 passed by the High Court
Of Judicature At Madras)
J. MOHAMMED NAZIR & ANR. Petitioner(s)
VERSUS
MAHASEMAM TRUST & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 14-11-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. K. Subramanian, Sr. Advocate
Mr. E.C. Agrawala, Advocate
Mr. Sunil Murarka, Advocate
Mr. Pankaj Agarwal, Advocate
For Respondent(s) Mr. Manoj Goel, Sr. Adv.
Mr. Sachin Sharma, Adv.
Mr. Nishant Bahuguna, Adv.
Mr. Shuvodeep Roy, AOR
Mr. Arvind P. Dattar, Sr. Adv.
Ms. Sonam Gupta, AOR
Mr. Anurag Tandon, Adv.
Mr. Taranjit Singh, Adv.
Mr. Anand Shankar Jha, AOR
Mr. Arpit Gupta, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by Ashwani Kumar Date: 2022.11.15 16:53:38 IST Reason: In compliance of the order dated 23.09.2022 report has been submitted by the Registrar General of the High Court. 2 Let fresh notice be served to the unserved respondent(s). Since the report has been submitted, the personal presence of Registrar General is dispensed with. List on 09.01.2023.
(VIRENDER SINGH (ASHWANI KUMAR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS