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The Methodist Church In India vs Bishop N.L. Karkare on 14 August, 2025

     ITEM NO.803                              COURT NO.6                 SECTION IX

                                   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).   14696/2025

     [Arising out of impugned final judgment and order dated 05-05-2025
     in IA No. 7871/2025 passed by the High Court of Judicature at
     Bombay]

     THE METHODIST CHURCH IN INDIA & ORS.                                Petitioner(s)

                                                    VERSUS

     BISHOP N.L. KARKARE & ORS.                                          Respondent(s)
     IA NO.190510/2025- FOR DIRECTIONS

     Date : 14-08-2025 This application was mentioned today.

     CORAM :
                             HON'BLE MR. JUSTICE M.M. SUNDRESH
                             HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH


     For Petitioner(s)                 Mr. Sahil Tagotra, AOR

     For Respondent(s)                 Mr. Ranjit Kumar, Sr. Adv. (mentioned by)
                                       Mr. Anand Sukumar, AOR

                                       Mr. Aayushmaan Vatsyayana, AOR


                              UPON being mentioned the Court made the following
                                                 O R D E R

IA NO.190510/2025- FOR DIRECTIONS Not to be deleted from the date already notified.* (ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR Date as per system 01.09.2025.