Supreme Court - Daily Orders
Rt Rev Dr H A Martin, Bishop vs Tamil Evangelical Lutheran Church, Rep ... on 17 September, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 907 OF 2019
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 13243 OF 2017
RT REV DR H A MARTIN, BISHOP .. PETITIONER(S)
VERSUS
TAMIL EVANGELICAL LUTHERAN .. RESPONDENT(S)
CHURCH, REP BY ITS SECRETARY & ORS.
IN THE MATTER OF :
G. PRABHAKARAN & ANR. .. APPLICANT(S)
VERSUS
HON’BLE JUSTICE K VENKATRAMAN(RTD.)
JUDGE PRESENT ADMINISTRATOR & ORS. RESPONDENT(S)
O R D E R
1. Learned counsel for the Administrator states that the elections have been held and he has handed over charge to the elected representatives.
2. Learned counsel for the applicants states that the applicants have some reservations qua the manner of elections, but for that he states that he will take appropriate proceedings, if so advised. Insofar Signature Not Verified as running of the affairs of the church is concerned, Digitally signed by CHARANJEET KAUR Date: 2019.09.18 16:38:43 IST Reason: that will naturally be in accordance with the rules.
3. In view of above, the role of the 2 Administrator comes to an end.
4. Miscellaneous Application No. 907 of 2019 is disposed of, accordingly.
5. We may note that as per learned counsel appearing for respondent No. 12, who has now been elected as the Secretary in the present church, the Administrator had initiated certain actions in respect of the 46 properties, which are allegedly improperly dealt with. Insofar as this aspect is concerned, a decision will be taken for future course of action in accordance with the rules.
..................J. [ SANJAY KISHAN KAUL ] ...................J. [ K.M. JOSEPH ] NEW DELHI, SEPTEMBER 17, 2019.
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ITEM NO.13 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. NO. 907/2019 IN SLP© No. 13243/2017 RT REV DR H A MARTIN, BISHOP Petitioner(s) VERSUS TAMIL EVANGELICAL LUTHERAN CHURCH, REP BY ITS SECRETARY & ORS. Respondent(s) IN THE MATTER OF :
G. PRABHAKARAN & ANR. APPLICANT(S) VERSUS HON’BLE JUSTICE K VENKATRAMAN(RTD.) JUDGE PRESENT ADMINISTRATOR & ORS. RESPONDENT(S) (IA No. 123636/2019 - APPROPRIATE ORDERS/DIRECTIONS IA No. 75539/2019 - PERMISSION TO FILE APPLICATION FOR DIRECTION) Date : 17-09-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. D.Kumanan, AOR Mr. Pulkit Tare, Adv.
Mr. Zafar Inayat, Adv.
For Respondent(s) Mr. R. Anand Padmanabhan, Adv.
Mr. Romil Pathak, Adv.
Mr. Aravind C., Adv.
Mr. Shashi Bhushan Kumar, AOR Ms. Jaikriti S. Jadeja, AOR Mr. V. Prabhakar, Adv.
Ms. Jyoti Parashar, Adv. Mr. N.J. Ramchandar, Adv. Mr. S. Rajappa, AOR 4 Mr. R.Sharath, Adv.
Mr. Debasis Misra, AOR Mr. Sararish Subramanian, Adv. Mr. Prabu Ramasubramanian, Adv. Mr. Williams Vinod, Adv. Mr. Vishnu Unni Krishnan, Adv. Mr. K. Paari Vendhan, AOR UPON hearing the counsel the Court made the following O R D E R M.A. No. 907/2019 is disposed of in terms of the signed order.
All applications also stand disposed of.
[ CHARANJEET KAUR ] [ ANITA RANI AHUJA ] A.R.-CUM-P.S. COURT MASTER [ Signed order is placed on the file ]