Supreme Court - Daily Orders
Rt Rev Dr H A Martin, Bishop vs Tamil Evangelical Lutheran Church, Rep ... on 30 January, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
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ITEM NO.12 COURT NO.2 SECTION XII
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). 13243/2017
(Arising out of impugned final judgment and order dated 07-12-2016
in LPA No. 3/2015 passed by the High Court Of Judicature At Madras)
RT REV DR H A MARTIN, BISHOP Petitioner(s)
VERSUS
TAMIL EVANGELICAL LUTHERAN CHURCH,
REP BY ITS SECRETARY AND ORS. Respondent(s)
(IA No.86458/2017-APPROPRIATE ORDERS/DIRECTIONS and IA
No.91684/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.113106/2017-impleading party
FOR [DIRECTION] ON IA 42662/2017)
WITH
SLP(C) No. 17780/2017 (XII)
(FOR ADMISSION and I.R. and IA No.53575/2017-CONDONATION OF DELAY
IN FILING and IA No.53576/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.103473/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS and IA No.104036/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 30-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. R. Basant,Sr.Adv.
Mr. Kumar Dushyant Singh, AOR
Mr. Guru Krishna Kumar,Sr.Adv.
Mr. R. Anand Padmanabhan,Adv.
Mr. C. Lawrance,Adv.
Mr. Romil Pathak,Adv.
Ms. Ananya Mukherjee,Adv.
Mr. Akshay Ravi,Adv.
Signature Not Verified
Mr. Shashi Bhushan Kumar, AOR
Digitally signed by OM
PRAKASH SHARMA
Date: 2018.02.01
For Respondent(s)
01:40:14 IST
Reason: Mr. M.N. Rao,Sr.Adv.
Mr. vinoth Sathya Lazar,Adv.
Mr. Rishi Jain,Adv.
Ms. V. Mohana,Sr.Adv.
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Mr. D. Kumanan,Adv.
Mr. Pulkoit Tare,Adv.
Mr. Satya Mitra Garg, AOR
Mr. R. Anand Padmanabhan,Adv.
Mr. C. Lawrance,Adv.
Mr. Romil Pathak,Adv.
Ms. Ananya Mukherjee,Adv.
Mr. Akshay Ravi,Adv.
Mr. Shashi Bhushan Kumar, AOR
Mr. Sabarish Subramanian,Adv.
Mr. Sampath Kumar,Adv.
Mr. Deepak Anand, AOR
Mr. R. Sharath,Adv.
Mr. Debasis Misra, AOR
Mr. V. Prabhakar,Adv.
Ms. Jyoti Parashar,Adv.
Mr. N.J. Ramchandar,Adv.
Mr. S. Rajappa, AOR
Mr. P. Wilson,Sr.Adv.
Mr. R. Nedumaran, AOR
Mr. S. Thananjayan, AOR
Mr. S. Karthikei Balan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C)NO.13243/2017 The following agreed directions are passed:
1. The new Administrator in place of the earlier administrator would continue to administer the Society till such time the elections are held in accordance with law.
2. The interim status quo order is lifted to facilitate the functioning of the Administrator.
3. Elections be held as expeditiously as possible.
4. The remuneration of the new Administrator taking into consideration the work and the efforts required shall be Rs.2,50,000/-(Rupees Two Lakh Fifty Thousand only) per month 3 apart from out of pocket expenses.
5. In case of any other directions required, parties/ Administrator can approach the Madras High Court.
The special leave petition stands disposed of in terms of the aforesaid directions.
Pending application(s), if any, stand disposed of. SLP(C) No. 17780/2017 List after two weeks.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER