Supreme Court - Daily Orders
Ujjwal Singh vs Methodist Church In India on 25 August, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.45 COURT NO.14 SECTION IV-C
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). 16674/2023
(Arising out of impugned final judgment and order dated 08-05-2023
in MP No. 3710/2022 passed by the High Court Of M.P Principal Seat
At Jabalpur)
UJJWAL SINGH Petitioner(s)
VERSUS
METHODIST CHURCH IN INDIA Respondent(s)
( IA No. 149606/2023 - EXEMPTION FROM FILING O.T.
IA No. 149605/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 25-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Deepak Dhingra, Adv.
Mr. Aastik Dhingra, Adv.
Mr. Anurag Tandon, AOR
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
2. The petition for special leave to appeal is dismissed along with pending application(s), if any.
Signature Not Verified Digitally signed by(Geeta Ahuja) GEETA AHUJA Date: 2023.08.26 (Nand Kishor) Assistant Registrar-cum-PS Court Master (NSH) 11:54:50 IST Reason: