Supreme Court - Daily Orders
Dhammanagi And Sanu Developers Pvt. Ltd vs Executive Board Of Methodist Church In ... on 5 September, 2024
Bench: B.R. Gavai, Prashant Kumar Mishra
ITEM NO.804 COURT NO.3 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (CIVIL) Diary No(s). 11984/2024
(Arising out of impugned final judgment and order dated 13-11-2017
in SLP(C) No. No. 14228/2017 13-11-2017 in SLP(C) No. No.
14229/2017 13-11-2017 in SLP(C) No. No. 14230/2017 13-11-2017 in
SLP(C) No. No. 29440/2017 passed by the Supreme Court Of India)
DHAMMANAGI AND SANU DEVELOPERS PVT. LTD. & ANR. Petitioner(s)
VERSUS
EXECUTIVE BOARD OF METHODIST CHURCH IN INDIA & ANR.Respondent(s)
Date : 05-09-2024 This petition was mentioned today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. Parmatma Singh, AOR
For Respondent(s)
Ms. Rohini Musa, AOR
UPON being mentioned, the Court made the following
O R D E R
As prayed, list IA. No.190661 of 2024 in Contempt Petition (C) D. No. 11984 of 2024 in SLP(C) Nos. 14228-30 of 2017 on 27.09.2024. (DEEPAK SINGH) Signature Not Verified (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS Digitally signed by Deepak Singh Date: 2024.09.05 COURT MASTER (NSH) 17:07:57 IST Reason: