Supreme Court - Daily Orders
Ujjwal Singh vs Methodist Church In India on 11 August, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.43 COURT NO.14 SECTION IV-C
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). 16674/2023
(Arising out of impugned final judgment and order dated 08-05-2023
in MP No. 3710/2022 passed by the High Court Of M.p Principal Seat
At Jabalpur)
UJJWAL SINGH Petitioner(s)
VERSUS
METHODIST CHURCH IN INDIA Respondent(s)
( IA No. 149606/2023 - EXEMPTION FROM FILING O.T.
IA No. 149605/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 11-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Aastik Dhingra, Adv.
Mr. Anurag Tandon, AOR
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. In view of the stand taken by the petitioner that he had already hand over the peaceful and vacant possession of the suit property to the Manager of the respondent-Church on 10th January, 2012, learned counsel for the petitioner is directed to place the relevant documents in support of the said assertion for the perusal of this Court within one week.
2. List on 18th August, 2023.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.08.12 13:09:42 IST Reason: (Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master(NSH)