Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Rt Rev Dr H A Martin, Bishop vs Tamil Evangelical Lutheran Church, Rep ... on 3 November, 2017

Bench: J. Chelameswar, S. Abdul Nazeer

                                                  1

     ITEM NO.49                           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. & ORS.                               Respondent(s)

     (IA    No.86458/2017-APPROPRIATE     ORDERS/DIRECTIONS                   and       IA
     No.91684/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)

     WITH
     SLP(C) No. 17780/2017 (XII)
     (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 : 03-11-2017 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)             Mr. R. Basant, Sr. Adv.
                                   Mr. Adinarayana Rao, Sr. Adv.
                                   Mr. Kumar Dushyant Singh, AOR

                                   Mr. Shashi Bhushan Kumar, AOR

     For Respondent(s)             Mr.   Gurukrishna Kumar, Sr. Adv.
                                   Mr.   R. Anand Padmanabhan, Adv.
                                   Mr.   C. Lawrance, Adv.
                                   Mr.   Romil Pathak, Adv.
                                   Ms.   Ananya Mukherjee, Adv.
                                   Mr.   Shashi Bhushan Kumar, AOR
Signature Not Verified
                                   Mr. M.N. Rao, Sr. Adv.
                                   Mr. S. Vinod S. L, Adv.
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.11.03
17:11:22 IST
Reason:
                                   Mr. Rishi Jain, AOR
                              2


               Ms.   V. Mohana, Sr. Adv.
               Mr.   A. Sirajudeen, Sr. Adv.
               Mr.   A. Arockiaraj, Adv.
               Mr.   D. Kumanan, Adv.
               Mr.   Satya Mitra Garg, AOR

               Mr.   R. Venkataramani, Sr. Adv.
               Mr.   R. Sharath, Adv.
               Mr.   Yashraj Singh Bundela, Adv.
               Mr.   Debasis Misra, AOR

               Mr. Sabarish Subramanian, Adv.
     for       Mr. Deepak Anand, AOR

               Mr. P. Wilson, Sr. Adv.
               Mr. R. Nedumaran, Adv.

               Mr.   V. Prabhakar, Adv.
               Ms.   Jyoti Parashar, Adv.
               Mr.   N.J. Ramchandar, Adv.
               Ms.   S. Rajappa, AOR

UPON hearing the counsel the Court made the following
                         O R D E R

List the matter on 15th December, 2017 as prayed for. In the meantime, counter affidavit be filed. Interim order granted on 18/9/2017 shall continue, until further orders.

(DEEPAK MANSUKHANI)                      (MADHU NARULA)
 AR-cum-PS                                Court Master