Supreme Court - Daily Orders
C.J. Baby vs Fr. Jiju Varghese on 26 February, 2019
Bench: Arun Mishra, Deepak Gupta
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2446 OF 2019
[@ SPECIAL LEAVE PETITION (C) NO. 6445 OF 2019]
[DIARY NO. 4972 OF 2019]
C.J. BABY & ORS. Appellant (s)
VERSUS
FR. JIJU VARGHESE & ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 2448 OF 2019
[@ SPECIAL LEAVE PETITION (C) NO. 6447 OF 2019]
[DIARY NO. 4896 OF 2019]
WITH
CIVIL APPEAL NO. 2447 OF 2019
[@ SPECIAL LEAVE PETITION (C) NO. 6446 OF 2019]
[DIARY NO. 4629 OF 2019]
O R D E R
Delay condoned.
Leave granted.
As the controversy in question has been finally decided in the case of K.S.Verghese Vs. St. Peter’s & Paul’s Syrian Orth. & Ors. in C.A.No. 3674 of 2015 etc. decided on 3rd July, 2017 [2017 (15) SCC 333], which holds the field, nothing further survives in the matters for adjudication. Consequently, the Signature Not Verified appeals stand disposed of in view of the above Digitally signed by JAYANT KUMAR ARORA Date: 2019.03.02 13:53:41 IST Reason: judgment. Let all the concerned courts and authorities act in terms of the Judgment. 2 Let there be no multiplicity of the litigation on this aspect any more in the various courts. The decision rendered in representative suit is binding on all.
.......................J. [ ARUN MISHRA ] .......................J. [ DEEPAK GUPTA ] New Delhi;
February 26, 2019.
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ITEM NO.22 COURT NO.4 SECTION XI-A
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 (CIVIL) Diary No(s). 4972/2019 (Arising out of impugned final judgment and order dated 10-07-2018 in FAO No. 101/2018 passed by the High Court Of Kerala At Ernakulam) C.J. BABY & ORS. Petitioner(s) VERSUS FR. JIJU VARGHESE & ORS. Respondent(s) (FOR ADMISSION and I.R. and IA No.25544/2019-CONDONATION OF DELAY IN FILING) WITH Diary No(s). 4896/2019 (XI-A) (FOR ADMISSION and I.R. and IA No.27386/2019-CONDONATION OF DELAY IN FILING) Diary No(s). 4629/2019 (XI-A) (FOR ADMISSION and I.R. and IA No.26859/2019-CONDONATION OF DELAY IN FILING) Date : 26-02-2019 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Krishnan Venugopal, Sr. Adv.
Mr. E. M. S. Anam, AOR For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. Nishe Rajen Shonker, AOR Mr. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. P. V. Elias, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order. 4 Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)