Supreme Court - Daily Orders
Awdhesh Kumar Verma vs American Methodist Mission on 4 December, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
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ITEM NO.2 COURT NO.11 SECTION X
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). 36208/2013
(Arising out of impugned final judgment and order dated 17-04-2013
in AFO No. 415/2012 passed by the High Court Of Uttarakhand At
Nainital)
AWDHESH KUMAR VERMA Petitioner(s)
VERSUS
AMERICAN METHODIST MISSION & ORS. Respondent(s)
(FOR EX-PARTE STAY - IA 3/2014, FOR EXEMPTION FROM FILING O.T.-IA
4/2016 and IA No.108355/2017-CLARIFICATION/DIRECTION and IA
No.108358/2017-EXEMPTION FROM FILING O.T.)
WITH SLP(C) No. 6151/2015 (X)
(FOR EXEMPTION FROM FILING O.T. -IA 1/2015, FOR PERMISSION TO FILE
ANNEXURES -IA 2/2015, FOR EXEMPTION FROM FILING O.T. - IA 3/2015,
FOR PERMISSION TO FILE ANNEXURES-IA 4/2015, FOR EXEMPTION FROM
FILING O.T. -IA 5/2015)
SLP(C) No. 36209/2013 (X)
(FOR EX-PARTE STAY -IA 3/2014 and IA No.130127/2017-impleading
party and IA No.130138/2017-INTERVENTION APPLICATION)
CONMT.PET.(C) No. 793/2016 In SLP(C) No. 36208/2013 (X)
Date : 04-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. R. Venkataramani,Sr.Adv.
Mrs. Mona K. Rajvanshi, AOR
Ms. Tajaswina Sagar,Adv.
Mr. Manoj Swarup,Adv.
Ms. Lalita Kohli,Adv.
Mr. Abhishek Swarup,Adv.
Signature Not Verified
Mr. Sajid Imam Naqvi,Adv.
M/S. Manoj Swarup And Co., AOR
Digitally signed by
MAHABIR SINGH
Date: 2017.12.06
16:22:53 IST
Reason:
For Respondent(s) Mr. V. Shekhar,Sr.Adv.
Mr. Nishant Anand,Adv.
Mr. Abhigya, AOR
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Mr. Saket Khan,Adv.
Mr. Kumar Sumit,Adv.
Mr. Sudhir Kumar,Adv.
Mr. Pawanshree Agrawal, AOR
Mr. Thakur Arvind Singh,Adv.
Mr. Sudhir Kumar,Adv.
Dr. Kailash Chand, AOR
Mr. Sudhir Naagar, AOR
Mr. Prashant Khatana,Adv.
Mr. R. Venkataramani,Sr.Adv.
Mrs. Mona K. Rajvanshi, AOR
Ms. Tajaswina Sagar,Adv.
Mr. Vijay Kumar,Adv.
Mr. Thomas Oommen,Adv.
Mr. A.P. Mayee,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties and perused the record.
On 25th August, 2017, the following order was passed :
“Learned counsel for the State of Uttarakhad states that proceedings pending before the State-Authorities will be concluded within a period of two months from today. It will be open to the parties to present their view points before the concerned authority in accordance with law. A copy of the final order be brought on record to this Court before the next date. List the matters on 4th December, 2017.” It has been brought to our notice that two orders have been passed. One, dated 30th July, 2017, by the Assistant Collector (Ist Class), Sadar, Almora and another dated 30th November, 2017 by the Revenue Council, Dehradun. In view of above two orders, no order is necessary on the special leave petitions and the contempt petition. Accordingly 3 the same stand disposed of.
If any party is aggrieved by the above orders, the same may be challenged before the appropriate forum in accordance with law.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER