Jharkhand High Court
Unknown vs Gossanar Evangilical Lutheran Church ... on 24 September, 2018
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 4814 of 2012
North Western Gossanar Evangilical Lutheran (NWGEL) Church
Chotanagpur and Assam, a society registered under the Societies
Registration Act, 1860 bearing registration No. 577 of 2000-2001
through its the Chief Secretary viz. Albel Lakra, S/o- Late Paris
Lakra resident of NWGEL Church, Main Road, Ranchi. PO-Church
Road, PS-Lower Bazar, District-Ranchi ... ... Petitioner
Versus
1. Gossanar Evangilical Lutheran Church Ranchi a society
registered under Societies Registration Act 1860 GEL Church
Compound, Ranchi, PO-Church Road, PS-Lower Bazar,
District-Ranchi
2. The General Secretary of GEL Church at Church Compound,
PO Church Road, PS-Lower Bazar, District-Ranchi
... ... Respondents/Plaintiffs
3. Dr. Kiran Hans Tigga, D/o- Late Shanti Prakash Tigga,
W/o Shanti Shinku
4. Shanti Shinku, husband of Dr. Kiran Hans Tigga, both resident of
NWGEL Premises, PO-Church Road, Ranchi, PS-Lower Bazar,
Ranchi, District-Ranchi ... ... Respondents/Defendants
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR For the Petitioner : None For the Respondents : None
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05/24.09.2018 The learned counsel for the petitioner is absent.
This writ petition was filed on 22.08.2012 and it was listed on 08.11.2012 when I.A. No. 3328 of 2012 for amendment in paragraph no. 15 of the writ petition was allowed. Thereafter, this writ petition has not been prosecuted by the petitioner.
The petitioner is aggrieved of order dated 28.06.2012 passed in Title Suit No. 28 of 1995 by which petitioner's prayer for its addition in the suit has been rejected.
Evidently, trial in Title Suit No. 28 of 1995 must have reached the final stage, if not finally disposed of.
In the above facts, I am not inclined to interfere in the matter and accordingly, the writ petition is dismissed.
(Shree Chandrashekhar, J.) Tanuj/-