Supreme Court: During the course of the hearing in a pending civil appeal, the Court’s attention was drawn to the provisions of the Muslim Personal Law (Shariat) Application Act, 1937, particularly Section 4 and the absence of compliance with the said provision. A Division Bench of Sanjay Karol and Augustine George Masih, JJ., impleaded the Union of India through the Secretary, Department of Legislation, and the State of Uttar Pradesh through its Chief Secretary as party respondents and issued notice, so that the appropriate governmental authorities before it could clarify the position regarding compliance.
The Court directed the newly added respondents to file an affidavit indicating the latest status in the meantime. The Court requested the parties to file a convenience compilation within one week. The matter to be listed on 18-02-2026.
[Gohar Sultan v. Sheikh Anis Ahmad, Civil Appeal No(s). 2637/2012, Decided on 04-02-2026]
Advocates who appeared in this case:
Mr. Rakesh Khanna, Sr. Adv. Mr. M. Khairati, Adv. Mr. Irshad Ahmad, AOR Mr. Ashok Kumar, Adv. Mr. H.M.ghouse, Adv. Mr. Junaid Ali Khan, Adv. Mr. Shoaib Khan, Adv., Counsel for the Appellant
M/S. Equity Lex Associates, AOR Mr. Salman Khurshid, Sr. Adv. Mrs. Naghma Imtiaz, Adv. Mr. Zargham Ahmed, Adv. Mr. Saif Naseem, Adv. Mrs. Lubna Naaz, Adv. Ms. Mariya Mansuri, Adv. Ms. Sidra Khan, Adv. Ms. Azra Rehman, Adv., Counsel for the Respondents