Bombay High Court
Church Of India, Pakistan, Burma And ... vs Church Of North India (Cni), Thr. Its ... on 23 February, 2026
Author: Anil S. Kilor
Bench: Anil S. Kilor
2026:BHC-NAG:3110-DB
1 WP-6708-2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.6708 OF 2024
[Church of India, Pakistan, Burma & Ceylon (CIPBC), through its Executive Member Mr.
Prashant S/o Ashok Satralkar Vs. Church of North India (CNI), through its Moderator, New
Delhi and others]
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri Bhupesh Patel, holding for Shri Virat Mishra, Counsel for Petitioner.
Ms T.H. Khan, Assistant Government Pleader for Respondent Nos.8 and 9.
CORAM : ANIL S. KILOR AND RAJ D. WAKODE, JJ.
DATE : 23rd FEBRUARY, 2026.
1. The learned counsel for the petitioner, upon instructions, seeks permission to withdraw the present petition with liberty as granted by this Court in the order dated 19th November, 2025.
2. Permission is granted. The petition is disposed of as withdrawn with liberty as prayed for.
(RAJ D. WAKODE, J.) (ANIL S. KILOR, J.) LANJEWAR