Kerala High Court
Anglican Church Of India(Cipbc) vs C.S.I., Madhya Kerala Maha Edavaka ... on 11 July, 2024
OP(C) No.347/2018 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE VIJU ABRAHAM
Thursday, the 11th day of July 2024 / 20th Ashadha, 1946
OP(C) NO. 347 OF 2018
OS No.53/2004 OF MUNSIFF-MAGISTRATE COURT, SASTHAMKOTTA
PETITIONERS:
1. ANGLICAN CHURCH OF INDIA(CIPBC), ECLICIASTICAL THIRUKOCHI, CMS
ANGLICAN MAHAIDAVAKA (ACREDITED), TRAVANCORE KOCHI, DIOCESAN TRUST
ASSOCIATION (T.C.D.T.A), PROTECTION RIGHTS COUNCIL MEMBER AND
IVERKALA, CMS CHURCH WORKER, M. PATHROSE, S/O. MANUEL, MOOLAPURA,
IVERKALA NADUVILE MURI, KUNNATHOOR VILLAGE.
AND ANOTHER
RESPONDENTS:
1. C.S.I., MADHYA KERALA MAHA EDAVAKA BISHOP, KOTTAYAM - 686 001.
AND ANOTHER
OP (Civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to pass
an order staying all further proceedings in OS No. 53/2004 on the files of
the Court of the Munsiff-Magistrate, Sasthamcotta, pending disposal of the
above original petition (C).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of OP(C) and this courts order dated
24.06.2024 and upon hearing the arguments of M/S P.R.VENKETESH,
G.KEERTHIVAS, Advocates for the petitioners, and of M/S BABU KARUKAPADATH,
M.A.VAHEEDA BABU, E.M.ABDUL KHADER, K.M.FAIZAL, P.U.VINOD KUMAR, MITHUN
BABY JOHN, AMRIN FATHIMA & RAHUL ROY, Advocates for the respondent 1 and
of Sri. RAJESH.K.RAJ, Advocate for the respondent 2, the court passed the
following:
O R D E R
Post on 22-07-2024 for hearing.
Interim order is extended by one month.
Sd/- VIJU ABRAHAM, JUDGE 11-07-2024 /True Copy/ Assistant Registrar