Supreme Court - Daily Orders
Emmanuel Singh vs The Methodist Church In India Trust ... on 10 January, 2025
Author: Surya Kant
Bench: Surya Kant
ITEM NO.16 COURT NO.3 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) ………………..Diary No(s).45326/2024
[Arising out of impugned final judgment and order dated 30-08-2024
in CRLREVP No.195/2015 passed by the High Court of Delhi at New
Delhi]
EMMANUEL SINGH Petitioner(s)
VERSUS
THE METHODIST CHURCH IN INDIA TRUST ASSOCIATION Respondent(s)
(FOR ADMISSION
IA No. 2072/2025 - CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
Date : 10-01-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Rajiv Ranjan Dwivedi, AOR
Mr. Sanjay Kumar Mishra, Adv.
Mr. Vishal, Adv.
Mrs. Subhadra Dwivedi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Having heard learned counsel for the petitioner and keeping in view the concurrent findings of facts, returned by the statutory forum, which have been upheld by the High Court, we find no ground to interfgere with the impugned order dated 30.08.2024, passed by the High Court of Delhi at New Delhi.
3. The Special Leave Petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2025.01.10 18:00:59 IST(SATISH KUMAR YADAV) Reason: (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR