Supreme Court - Daily Orders
Church Of South India Trust Association vs Lingam Premchand on 24 February, 2026
ITEM NO.807 COURT NO.7 SECTION XII-A
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). 8259/2025
[Arising out of impugned final judgment and order dated 28-11-2024
in AS No. 1521/2000 passed by the High Court of Andhra Pradesh at
Amravati]
CHURCH OF SOUTH INDIA TRUST ASSOCIATION Petitioner(s)
VERSUS
LINGAM PREMCHAND & ORS. Respondent(s)
FOR ADMISSION
Date : 24-02-2026 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) : Mr. Abhijeet Sinha, AOR
For Respondent(s) : Mr. Mudit Gupta , AOR
UPON hearing the counsel the Court made the following
O R D E R
Not to be deleted from the date notified, i.e., 02.04.2026.
(HARPREET KAUR) (POOJA SHARMA)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
HARPREET KAUR
Date: 2026.02.28
16:28:13 IST
Reason: