Supreme Court - Daily Orders
Executive Board Of Methodist Church In ... vs The Commissioner Of Police Belagavi on 9 September, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
1
ITEM NO.21 COURT NO.3 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1551-1553/2022 in SLP(C) No. 14228-
14230/2017
EXECUTIVE BOARD
OF METHODIST CHURCH IN INDIA Petitioner(s)
VERSUS
THE COMMISSIONER OF POLICE BELAGAVI & ORS. Respondent(s)
(FOR ADMISSION )
WITH
Diary No(s). 8248/2021 (IV-A)
( FOR APPLICATION FOR PERMISSION ON IA 44137/2021
FOR impleading party ON IA 44139/2021
IA No. 45434/2021 - CLARIFICATION/DIRECTION
Date : 09-09-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
By Courts Motion
For Petitioner(s) Mr. Nakul Mohta, Adv.
Ms. Misha Rohatgi Mohta, AOR
Mr. Devansh Srivastava, Adv.
For Respondent(s) Mr. V. N. Raghupathy, AOR
Mr. T. R. B. Sivakumar, AOR
Mr. Rana Mukherjee, Sr. Adv.
Mr. Shantwanu Singh, AOR
Shrestha Choudhary, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
ASHA SUNDRIYAL
Date: 2022.09.13
O R D E R
Permission to file impleadment is granted. 17:10:29 IST Reason:
Application for impleadment as party respondent 2 Nos.5 & 6 is allowed.
The request of extension of time by the trial Court is granted especially as learned counsel for parties state that in principle a settlement has been arrived at.
The parties will file the terms of settlement before trial Court.
No further orders are required. The applications are dismissed as withdrawn at this stage in view of the settlement arrived at. (ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)