Delhi High Court - Orders
Baptist Church Trust Association vs The Sub Registrar I Central District on 4 September, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~117
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13664/2025 and CM APPL.56053/2025, 56054/2025
BAPTIST CHURCH TRUST ASSOCIATION .....Petitioner
Through: Ms. Deeptakirti Verma, Adv.
versus
THE SUB REGISTRAR I CENTRAL DISTRICT .....Respondent
Through: Ms. Avni Singh, Mr. Vaibhav
Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 04.09.2025
1. Issue notice.
2. Learned counsel, as aforesaid, accepts notice on behalf of the respondent.
3. Let reply be filed before the next date of hearing.
4. In the meantime, in case the registrations of the alleged 'trust deed' (complaint document in the present petition) has already been carried out, the same shall not be acted/ relied upon by the concerned respondent/s, till the next date of hearing.
5. List on 15.09.2025 in the category of "Admission Matters."
SACHIN DATTA, J SEPTEMBER 4, 2025/uk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/09/2025 at 22:58:11 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/09/2025 at 22:58:11