Supreme Court - Daily Orders
Bishop Dr. Elia Pradeep Samuel vs The Methodist Church In India And Ors on 16 May, 2016
Bench: Abhay Manohar Sapre, Ashok Bhushan
1
ITEM NO.7 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.NO.2 in Civil Appeal No(s). 669/2016
BISHOP DR. ELIA PRADEEP SAMUEL Appellant(s)
VERSUS
THE METHODIST CHRUCH IN INDIA AND ORS. Respondent(s)
(For directions and office report)
Date : 16/05/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
(VACATION BENCH)
For Appellant(s) Mr. S.R. Hegde, Sr. Adv.
Mr. Prashant Shukla, Adv.
Mr. Alok Hoonka, Adv.
Mr. Kayesh B., Adv.
Ms. Abha R. Sharma,Adv.
For Respondent(s) Mr. R. Venkatramani, Sr. Adv.
Mr. Shivaji M. Jadhav, Adv.
Mr. Brij Kishore Sah, Adv.
Ms. Astha Deep, Adv.
Ms. Sakshi Kaushik, Adv.
Mr. Anshuman Animesh, Adv.
Mr. Yashraj Bundela, Adv.
For M/s. S.M. Jadhav & Company.
UPON hearing the counsel the Court made the following
O R D E R
Heard I.A. No.2 of 2016 (application for directions). This application is filed seeking certain directions pending appeal.
Having heard learned counsel for the parties and on perusal of the record of the case, we are not inclined to pass any Signature Not Verified direction in the matter, as in our opinion, no case is made out for Digitally signed by RASHMI DHYANI Date: 2016.05.17 16:12:25 IST Reason: grant of any direction, as prayed in the application.
Application for direction is, accordingly, dismissed. Since the issue in this appeal and other connected appeal 2 arising out of the same impugned judgment, is a very short one, let the matter(s) be listed for hearing after summer vacation as per roster before the appropriate Bench.
(SWETA DHYANI) (RAJINDER KAUR)
SR.P.A. COURT MASTER