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Supreme Court - Daily Orders

Rt Rev Dr H A Martin, Bishop vs Tamil Evangelical Lutheran Church, Rep ... on 9 June, 2017

Bench: Ashok Bhushan, Deepak Gupta

                                                 1

     ITEM NO.11                        COURT NO.4              SECTION IIA

                               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).13243/2017

     (Arising out of impugned final judgment and order dated 07.12.2016
      in LPA.3/2015 passed by the High Court of Judicature at Madras)

     Rt. Dev. Dr. H.A. Martin Bishop                                   Petitioner(s)

                                                VERSUS

     Tamil Evangelical Lutheran Church                                  Respondent(s)
     Rep. By its Secy and Ors and Ors.

     (Only for direction on IA.42662/2017)

     Date : 09/06/2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN
                         HON'BLE MR. JUSTICE DEEPAK GUPTA
                               (VACATION BENCH)

     For Petitioner(s)             Mr.A. Sharan, Sr.Adv.
                                   Mr. Kumar Dushyant Singh, Adv.

     For Respondent(s)             R. Anand Padmanabhan, Adv.
                                   Mr. C. Lawrance, Adv.
                                   Mr. Ananya Mukherjee,Adv.

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

The learned counsel appearing for the petitioner submits that the Administrator who was appointed by the High Court for respondent No.17 has himself made several requests to change him on the ground of the advance stage of his age. He has referred an affidavit dated 18.07.2016 filed at page No.256 of the Administrator himself.

Signature Not Verified

Although notices have already been issued Digitally signed by HEMALATHA MOHAN Date: 2017.06.09 18:26:09 IST and we have been informed that respondent No.17 has also been Reason: served. The learned counsel for the petitioner has also suggested 2 the name of Justice N. Paul Vasanthakumar, retired Chief Justice of the High Court of Jammu and Kashmir as one of the persons who can be considered for appointment as Administrator in which the contesting respondent No.2 has also joined.

Let the matter be listed on 10th July, 2017. Further notice be issued to respondent No.17 along with the copy of order passed today. If anything is to be said by him, he may respond.

The rest of the interim prayers will also be considered on 10th July, 2017.

     (USHA BHARDWAJ)                                  (MADHU NARULA)
        AR-CUM-PS                                      COURT MASTER