Supreme Court - Daily Orders
Marthoman Church Mulanthuruthy vs The State Of Kerala on 17 January, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.19 COURT NO.9 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
Petition(s) for Special Leave to Appeal (C) No(s).482/2020
(Arising out of impugned final judgment and order dated 10-12-2019
in WPC No.33316/2019 passed by the High Court Of Kerala At
Ernakulam)
MARTHOMAN CHURCH MULANTHURUTHY & ORS. Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.3292/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 17-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. C.U. Singh, Sr. Adv.
Mr. S. Sreekumar, Sr. Adv.
Mr. E.M.S. Anam, AOR
For Respondent(s)
Mr. Ranjit Kumar, Sr. Adv.
Mr. P.K. Manohar, Adv.
Mr. Saji Varghese, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This special leave petition has been filed against an interim order dated 10.12.2019 passed by the High Court in a pending writ petition. Learned counsel for the petitioner submits that matter has already been settled by judgments of this Court. He has referred to judgment of this Court in (2017) 15 SCC 333 and (2018) Signature Not Verified 9 SCC 672 and various orders passed by this Court as well as by the Digitally signed by ARJUN BISHT Date: 2020.01.20 17:06:55 IST Reason: Kerala High Court.
1 In view of the fact that the writ petition is still pending before the High Court, it is open for the petitioner to make all submissions and may file any further application for interim relief, as advised, which may be considered and decided expeditiously by the High Court.
The special leave petition is disposed of.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
2