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Awdhesh Kumar Verma vs American Methodist Mission on 24 November, 2015

Bench: Anil R. Dave, Adarsh Kumar Goel

     ITEM NO.1                           COURT NO.3                SECTION X

                               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).   36208/2013

     (Arising out of impugned final judgment and order dated 17/04/2013
     in AFO No. 415/2012 passed by the High Court Of Uttarakhand At
     Nainital)

     AWDHESH KUMAR VERMA                                             Petitioner(s)

                                                 VERSUS

     AMERICAN METHODIST MISSION & ORS.                  Respondent(s)
     (With appln. For ex-parte stay and interim relief and
     office report)
     (For final disposal)

     WITH
     SLP(C) No. 6151/2015
     (With appln.(s) for exemption from filing O.T. and permission to
     file additional documents and Interim Relief and Office Report)

     SLP(C) No. 36209/2013
     (With appln.(s) for ex-parte stay and Interim Relief and Office
     Report)


     Date : 24/11/2015 These petitions were called on for hearing today.


     CORAM :
                         HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL


     For Petitioner(s)             Mr.   Manoj Swarup,Adv.
     In SLPs 36208 &               Ms.   Lalita Kohli,Adv.
     36209/2013                    Mr.   Abhishek Swarup,Adv.
                                   For   M/s Manoj Swarup & Co.,Advs.

     In SLP 6151/2015              Mr. R.Vankataramani,Sr.Adv.
                                   Mrs. Mona K. Rajvanshi,Adv.
                                   Mr. Anurag Kashyap,Adv.
                                   Mr. Yashraj Singh Bundela,Adv.
                                   Ms. Neelam Singh,Adv.
Signature Not Verified

Digitally signed by
Sarita Purohit
Date: 2015.12.01
17:11:00 IST
Reason:




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For Respondent(s)      Mr.      V.Shekhar,Sr.Adv.
                       Mr.      Nishant Anand,Adv.
                       Mr.      Anant Gautam,Adv.
                       Ms.      Richa Sharma,Adv.
                       Mr.      Sudhir Kumar,Adv.
                       Mr.      Arvind Singh,Adv.
                       Mr.      Sudhir Kumar,Adv.
                       Mr.      Vipin Kumar Raghav,Adv.
                       For      Dr. Kailash Chand,Adv.

                       Mr. R.Vankataramani,Sr.Adv.
                       Mrs. Mona K. Rajvanshi,Adv.
                       Mr. Anurag Kashyap,Adv.
                       Mr. Yashraj Singh Bundela,Adv.
                       Ms. Neelam Singh,Adv.

                       Mr. Sudhir Naagar,Adv.


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

S.L.P.(Civil) Nos.36208 and 36209 of 2013 After hearing the learned counsel for the parties and after perusing the record, we find from the order passed by the Additional Commissioner, Kumaon Mandal, Nainital in Appeal No.32/2013-14/4/14-15 that the State of Uttarakhand has some interest in the property in question.

In the circumstances, we issue notice to the State of Uttarakhand, to be served through the Collector, Almorah returnable on 11th January, 2016. A paper book of this petition shall also be forwarded to the Collector so that he can look into the matter and protect interest of the State, if any.

A copy of the petition may also be served upon the standing counsel appearing for the State of Uttarakhand.

In the meantime, ad-interim order, so far as possession is concerned, shall continue.

Orders dated 23rd March, 2015 and 26th October, 2015 continuing ad-interim relief are recalled as no interim relief has been granted earlier in this matter.

List the matter on 11th January, 2016.

 (Anita Malhotra)                         (Sneh Bala Mehra)
   Court Master                          Assistant Registrar




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