Supreme Court - Daily Orders
Dhammanagi And Sanu Developers Pvt. Ltd vs Executive Board Of Methodist Church In ... on 21 April, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) NOS. OF 2025
(DIARY NO.11984 OF 2024)
DHAMMANAGI AND SANU
DEVELOPERS PVT. LTD. & ANR. Petitioner(s)
VERSUS
REV. NEWTON PARMAR
EXECUTIVE BOARD OF METHODIST
CHURCH IN INDIA & ANR. Respondent(s)
WITH
MISC. APPLICATION NO. OF 2025
[Diary No(s). 12436/2024]
O R D E R
1. Learned counsel for the
petitioner(s)/applicant(s) seeks permission to
withdraw the contempt petition(s) and the
miscellaneous application(s).
2. Permission is granted.
3. Hence, the contempt petition(s) and the miscellaneous application(s) are disposed of as withdrawn.
4. However, taking into consideration that the Original Suit No.1 of 2008 is pending before the Signature Not Verified learned 1st Additional Civil Judge (Jr. Division) Digitally signed by DEEPAK SINGH Date: 2025.04.25 14:47:52 IST Reason: at Belgaum for a period of 17 years and that the 1 status quo order is operating, we direct the learned Trial Judge to decide the said suit within a period of one year from today.
5. If necessary for expeditious disposal of the trial, the learned Trial Court may proceed on day- to-day basis.
6. It is made clear that no further extension would be granted in the matter.
7. Pending application(s), if any, stand(s) disposed of.
….........................J (B.R. GAVAI) ...........................J (AUGUSTINE GEORGE MASIH) New Delhi April 21, 2025 2 ITEM NO.39 COURT NO.2 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CONTEMPT PETITION (CIVIL) Diary No(s). 11984/2024 [Arising out of impugned final judgment and order dated 13-11-2017 in SLP(C) No. 14228/2017 13-11-2017 in SLP(C) No. 14229/2017 13- 11-2017 in SLP(C) No. 14230/2017 13-11-2017 in SLP(C) No. 29440/2017 passed by the Supreme Court of India] DHAMMANAGI AND SANU DEVELOPERS PVT. LTD. & ANR. Petitioner(s) VERSUS EXECUTIVE BOARD OF METHODIST CHURCH IN INDIA & ANR. Respondent(s) (IA No. 94246/2024 - CONDONATION OF DELAY IN FILING) WITH Diary No(s). 12436/2024 (IV-A) (IA No. 69078/2024 – CLARIFICATION/DIRECTION, IA No. 96481/2024 - CONDONATION OF DELAY IN FILING) Date : 21-04-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :
Mr. Huzefa Ahmadi, Sr. Adv. Mr. Ashuman Anirudh, Adv. Mr. Shivansh Bharatkumar Pandya , AOR Mr. Abhishek Manu Singhvi, Sr. Adv. Mr. Ranjit Kumar, Sr. Adv. Mr. P.B. Suresh, Sr. Adv. Mr. Mayank Jain, Adv.
Mr. Parmatma Singh, AOR Mr. Madhur Jain, Adv.
Mr. Arpit Goel, Adv.
Mr. Siddharth Seem, Adv.
For Respondent(s) :
Mr. V. N. Raghupathy, AOR Mr. Shivansh Bharatkumar Pandya , AOR 3 Mr. C A Sundaram, Sr. Adv.
Mr. Siddharth Bhatnagar, Adv. Ms. Rohini Musa, AOR Mr. Aditya Sidhra, Adv. Mr. Manan Sharma, Adv.
Mr. Nazeem Afroz, Adv.
Mr. T. R. B. Sivakumar, AOR Mr. Abhishek Manu Singhvi, Sr. Adv. Mr. Ranjit Kumar, Sr. Adv. Mr. P.B. Suresh, Sr. Adv. Mr. Mayank Jain, Adv.
Mr. Parmatma Singh, AOR Mr. Madhur Jain, Adv.
Mr. Arpit Goel, Adv.
Mr. Siddarth Seem, Adv.
Mr. Sudhanshu Prakash, AOR UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. The contempt petition(s) and miscellaneous application(s) are disposed of as withdrawn in terms of the signed order.
3. Pending application(s), if any, stand disposed of.
(DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [Signed order is placed on the file] 4