Madras High Court
Rev.S.Samuel Abraham vs The Tamil Evangelical Lutheran Church ... on 7 April, 2022
Author: S.Ananthi
Bench: S.Ananthi
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.04.2022
CORAM :
THE HONOURABLE MRS.JUSTICE S.ANANTHI
REV.APLC(MD)No.67 of 2022
Rev.S.Samuel Abraham,
Vice President,
Church Council,
Tami Evangelical Lutheran Church,
Chairman/Pastor. ...Review Petitioner/4th Respondent
Vs.
1.The Tamil Evangelical Lutheran Church (TELC),
Rep. By it Secretary A.Mehar Antony.
2.A.Maher Antony,
Secretary,
Church Council.
The Tamil Evangelical Lutheran Church.
3.Rt. Rev.D.Daniel Jayaraj
Bishop/President (Retired),
The Tamil Evangelical Lutheran Church.
4.Rev.J.Chelladurai,
Member, Church Council,
Tamil Evangelical Lutheran Church,
Chairman/Pastor, TELC Church.
5.D.Wilfred Daniel,
Member, Church Council,
Tamil Evangelical Lutheran Church.
https://www.mhc.tn.gov.in/judis
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6. D.Thangapazham,
Member, Church Council,
Tamil Evangelical Lutheran Church.
7.R.Benjamin Jeyaraj,
Member of Church,
Tamil Evangelical Lutheran Church.
8.Rev.Dr.J.G.Jacob Sundar Singh,
Member, Church Council,
Tamil Evangelical Lutheran Church.
9.K.Albert Inbaraj,
Member, Church Council,
Tamil Evangelical Lutheran Church. ...R-6 to 9/R-5 to R-8
PRAYER: Review Application under Order 47 Rule 1 read with 114 of Civil
Procedure Code, to allow this Review Petition filed against the Order dated
26.11.2021 passed in C.M.A(MD)No.619 of 2021 and set aside the same.
For Petitioner :Mr.S.A.Syed Haroon
For R-1 to 3 :No appearance
For R-4 :Mr.Niranjan S.Kumar
For R-5 :Mr.S.Venkatesh
For R-6 to R-9 :No appearance
ORDER
This Review Application has been filed to review the order, dated 26.11.2021 passed in C.M.A(MD)No.619 of 2021. https://www.mhc.tn.gov.in/judis 3
2.Heard on either side.
3.In C.M.A(MD)No.619 of 2021, contempt Petitions have also been filed in CONT.P.(MD)Nos.1896 & 1897 of 2021and SUB.A(MD)Nos.24 & 25 of 2022 in CONT.P(MD)No.1896 of 2021. Further, all the respondents in C.M.A(MD)No.619 of 2021 have filed S.L.P.No.2299 of 2022 before the Hono'ble Supreme Court and the same was also dismissed on 25.02.2022.
4.It is stated in the Order in S.L.P.No.2299 of 2022 that there is no ground to interfere with the order passed by the High Court.
5.After filing S.L.P.No.2299 of 2022, the fourth respondent has filed this review application on 16.03.2022. Already contempt petitions are pending for the past three month for argument. To drag on proceedings only, the present application has been filed that too after confirming the order by the Hon'ble Supreme Court.
https://www.mhc.tn.gov.in/judis 4
6.In view of the foregoing reasons, this Review Application is dismissed with exemplary cost of Rs.10,000/-[Rupees Ten Thousand Only]. No Costs.
Index :Yes/No 07.04.2022
Internet:Yes/No
ksa
https://www.mhc.tn.gov.in/judis 5 S.ANANTHI, J.
ksa Order made in REV.APLC(MD)No.67 of 2022 07.04.2022 https://www.mhc.tn.gov.in/judis