Supreme Court - Daily Orders
The Methodist Church In India vs Bishop N.L. Karkare on 23 May, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
SLP(C) No(s). 14696/2025
ITEM NO.47 COURT NO.7 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. 129731/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 23-05-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) :Mr. Kapil Sibal, Sr. Adv.
Mr. Mukul Rohatgi, Sr. Adv. Dr. S. Muralidhar, Sr. Adv. Ms. V. Mohana, Sr. Adv.
Mr. Joshua Samuel, Adv.
Mr. Sahil Tagotra, AOR Mr. Santhosh Devadas, Adv. Ms. Manisha Singh, Adv.
Ms. Shreya Kasera, Adv.
For Respondent(s) :Mr. K K Venugopal, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv. Ms. Meenakshi Arora, Sr. Adv. Mr. Shresth Choudhary, Adv. Mr. Aayushmaan Vatsyayana, AOR Mr. Siddhant Kohli, Adv. Mr. Yash Johri, Adv.
Mr. Gourav, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Digitally signed by KAPIL TANDON
1. Date: 2025.05.26 15:39:04 IST Reason: Application for exemption from filing certified copy of the impugned judgment is allowed.
1 of 2 SLP(C) No(s). 14696/2025
2. Issue notice.
3. Mr. Aayushmaan Vatsyayana, learned AOR accepts notice on behalf of the respondent(s) on caveat and waives service of formal notice upon the respondent(s) on caveat.
4. List next week.
(KAPIL TANDON) (POONAM VAID) COURT MASTER (SH) ASSISTANT REGISTRAR 2 of 2