Supreme Court - Daily Orders
The Methodists Church In India vs Bishop Dr. Elia P. Samuel on 29 January, 2016
Bench: Anil R. Dave, Shiva Kirti Singh, Adarsh Kumar Goel
ITEM NO.13+54 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.13 :
Petition for Special Leave to Appeal (C) No.391/2016
(Arising out of impugned final judgment and order dated 08/12/2015
in SN No.2150/2014, AO No.438/2015, NM No.2631/2014 passed by the
High Court of Bombay)
THE METHODISTS CHURCH IN INDIA AND ORS Petitioner(s)
VERSUS
BISHOP DR. ELIA P. SAMUEL AND ANR Respondent(s)
(With interim relief and office report)
Item No.54 :
SLP(C)No.2398/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 29/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. R. Venkataramani,Sr.Adv.
Mr. Shivaji M. Jadhav,Adv.
Mr. Brij Kishor Sah,Adv.
Ms. Astha Deep,Adv.
Mr. V. Vijayalakshmi,Adv.
Mr. Yashraj Bundela,Adv.
Ms. Neelam Singh,Adv.
Mr. Sameer Singh,Adv.
For M/s. S.M. Jadhav & Company,Advs.
For Respondent(s) Mr. Shekhar Naphade,Sr.Adv.
Mr. Vinay Navare,Adv.
Mr. R.V. Govilkar,Adv.
For Ms. Abha R. Sharma,Adv.
Signature Not Verified
Digitally signed by
Sarita Purohit
Date: 2016.01.29
16:42:28 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Implementation of the impugned judgment is stayed, so far as it pertains to appointment of a Former Judge of the High Court for making an inquiry.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2