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G.E.L. Church Mecon Mandali vs Jowana Minz@ Jowan Mitra on 29 October, 2018

Bench: R. Banumathi, Indira Banerjee

     ITEM NO.21                             COURT NO.11                  SECTION XVII

                                 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). 28028/2018
     (Arising out of impugned final judgment and order dated 09-08-2018
     in WPC No. 832/2018 passed by the High Court Of Jharkhand At
     Ranchi)

     G.E.L. CHURCH MECON MANDALI                                         Petitioner(s)

                                                   VERSUS

     JOWANA MINZ@ JOWAN MITRA & ANR.                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.149877/2018-EXEMPTION FROM FILING
     O.T. )

     Date : 29-10-2018 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MRS. JUSTICE R. BANUMATHI
                          HON'BLE MS. JUSTICE INDIRA BANERJEE


     For Petitioner(s)                Mr. Aabhas Parimal,Av.
                                      Mr. Ashutosh Thakur,Adv.
                                      Mr. Somanatha Padhan, AOR

     For Respondent(s)


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

Heard learned counsel for the petitioner.

We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.

Pending application(s), if any, shall also stand disposed of.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER