Supreme Court - Daily Orders
P. J. Dharmaraj vs Church Of South India on 27 February, 2023
Bench: B.R. Gavai, Aravind Kumar
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ITEM NO.41 COURT NO.8 SECTION XII-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). 8457/2022
(Arising out of impugned final judgment and order dated 22-11-2021
in WA No. 753/2019 passed by the High Court For The State Of
Telangana At Hyderabad)
P. J. DHARMARAJ Petitioner(s)
VERSUS
CHURCH OF SOUTH INDIA & ORS. Respondent(s)
IA No. 206017/2022 - APPLICATION FOR PERMISSION
IA No. 4497/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 4499/2023 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 206018/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 157311/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 147831/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 68771/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 41153 of 2023 – APPLICATION FOR IMPLEADMENT)
Date : 27-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s)
Mr. Mandeep Kalra, AOR
Ms. Shelley Singh, Adv.
Ms. Radhika Narula, Adv.
Ms. Divya Singh Pundir, Adv.
Ms. Kanak Malik, Adv.
Mr. Rishabh Lekhi, Adv.
Ms. Tanya Singh, Adv.
Ms. Anushna Satapathy, Adv.
For Respondent(s)
Signature Not Verified
Mr. Abhijeet Sinha, AOR
Mr. Sarthak Gaurav, Adv.
Digitally signed by
Deepak Singh
Date: 2023.02.28
13:22:48 IST
Reason:
Mr. Ravinder Agarwal, AOR
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UPON hearing the counsel the Court made the following
O R D E R
The application (I.A. No. 41153 of 2023) for impleadment is allowed.
Cause title be amended accordingly. Issue notice to the newly added respondent. In additional to normal mode of service, liberty is granted to serve the Standing Counsel for the State.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)