Supreme Court - Daily Orders
Shankar Munavalli vs Executive Board Of Methodist Church In ... on 16 January, 2020
Bench: Chief Justice, N.V. Ramana, Arun Mishra, Rohinton Fali Nariman, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO(S).304-306/2018
IN
REVIEW PETITION (C) NO(S).395-397/2018
IN
SPECIAL LEAVE PETITION (C) NO(S).14228-14230/2017
SHANKAR MUNAVALLI ……..PETITIONER(S)
VERSUS
EXECUTIVE BOARD OF METHODIST CHURCH
IN INDIA AND ORS. ……..RESPONDENT(S)
O R D E R
We have gone through the curative petitions and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petitions are dismissed.
....................CJI [S. A. BOBDE] ....................J [N.V. RAMANA] ....................J [ARUN MISHRA] ....................J [ROHINTON FALI NARIMAN] Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2020.01.20 15:50:11 IST ....................J Reason: [SANJAY KISHAN KAUL] NEW DELHI;
JANUARY 16, 2020.
ITEM NO.1001 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET(C) Nos.304-306/2018 in R.P.(C) Nos.395-397/2018 in
SLP(C) Nos.14228-14230/2017 SHANKAR MUNAVALLI Petitioner(s) VERSUS EXECUTIVE BOARD OF METHODIST CHURCH IN INDIA AND ORS.Respondent(s) (FOR ADMISSION ) Date : 16-01-2020 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SANJAY KISHAN KAUL By Circulation UPON perusing papers the Court made the following O R D E R The Curative Petitions are dismissed in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)