Supreme Court - Daily Orders
Executive Board Of Methodist Church In ... vs The State Of Karnataka on 25 March, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.801 COURT NO.11 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
MISCELLANEOUS APPLICATION Diary No(s).7389/2026
EXECUTIVE BOARD OF METHODIST CHURCH IN INDIA PETITIONER(S)
VERSUS
THE STATE OF KARNATAKA & ANR. RESPONDENT(S)
Date : 25-03-2026 This matter was mentioned today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) : Mr. Shivansh Bharatkumar Pandya, AOR
For Respondent(s) : Mr. Amit Anand Tiwari, A.A.G.
Mr. Bharat Monga, AOR
Upon being mentioned, the Court made the following
O R D E R
Subject to curing of defects, if any, the matter(s) be not deleted from the notified date, i.e., 17.04.2026.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
NAVEEN D
Date: 2026.03.25
19:31:18 IST
Reason: