The Methodist Church India vs Bishop N L Karkare Secretary on 7 April, 2025

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Supreme Court - Daily Orders

The Methodist Church India vs Bishop N L Karkare Secretary on 7 April, 2025

Bench: Rajesh Bindal

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                                           IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION

                                           CIVIL APPEAL NO. 5494 /2025
                                           [@ SLP [C] NO.8573/2025]


                         THE METHODIST CHURCH INDIA & ORS.                            Appellant(s)

                                                             VERSUS

                         BISHOP N L KARKARE SECRETARY & ORS.                         Respondent(s)

                                                         O R D E R

Leave granted.

We have heard the learned senior counsel appearing for the parties.

The scope of the issue before us is rather limited as it is only with respect to an interim order during the pendency of the appeal, which has been filed against the rejection of the interim application. Keeping this in mind, we do not wish to go into the merits of the case.

Suffice it is to state that we request the High Court to only pass appropriate orders on the interim application considering that the appeal is admitted, on merits, in accordance with law before the next date of hearing. In the meantime, there shall be an order of status quo as of today between the parties, and we further clarify that the proposed General Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2025.04.23 Conference shall go on but the decision shall not be 17:11:06 IST Reason: given effect to until further orders are passed by the High Court.

The appeal stands disposed of accordingly. Pending application(s), if any, shall stand disposed of.

...................J. [M.M. SUNDRESH] ...................J. [RAJESH BINDAL] NEW DELHI;

APRIL 07, 2025.

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ITEM NO.25                 COURT NO.8                   SECTION IX

               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).    8573/2025

[Arising out of impugned final judgment and order dated 05-03-2025 in IA(ST) No. 7234/2025 in appeal from order ST No.7233 of 2025 passed by the High Court of Judicature at Bombay] THE METHODIST CHURCH INDIA & ORS. Petitioner(s) VERSUS BISHOP N L KARKARE SECRETARY & ORS. Respondent(s) IA No. 77947/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Date : 07-04-2025 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mrs. V Mohana, Sr. Adv.

Mr. B Ragunath, Adv.

Mr. Sivanagnam Karthikeyan, Adv. Mrs. Nc Kavitha, Adv.

Ms. Bhavya Pandey, Adv. Mr. Vijay Kumar, AOR For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv.

Mr. Ranjit Kumar, Sr. Adv. Mr. Aayushmaan Vatsyayana, AOR Mr. Shrestha Choudhary, Adv. Mr. Manas Tripathi, Adv. Mr. Siddharth Tewari, Adv. Mr. Gourav, Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal stands disposed of in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR [Signed order is placed on the file]

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