Supreme Court - Daily Orders
Bassira Aga vs Archdiocese Of Goa And Daman on 21 February, 2025
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
ITEM NO.13 COURT NO.12 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 57305/2024
[Arising out of impugned final judgment and order dated 25-07-2024
in FA No. 2335/2022 passed by the High Court of Judicature at
Bombay at Goa]
BASSIRA AGA & ORS. Petitioner(s)
VERSUS
ARCHDIOCESE OF GOA AND DAMAN & ORS. Respondent(s)
FOR ADMISSION and I.R.
IA No. 38803/2025 - CONDONATION OF DELAY IN FILING
IA No. 38804/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 38805/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
Date : 21-02-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) : Mr. Salvador Santosh Rebello, AOR
Mr. Gautam Sharma, Adv.
Mr. Raghav Sharma, Adv.
Ms. Kritika, Adv.
Mr. Jaskirat Pal Singh, Adv.
Ms. Pooja Gill, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see absolutely no reason to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by Pending interlocutory application(s), if any, is/are disposed Jayant Kumar Arora Date: 2025.02.24of.
18:25:54 IST Reason:(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS ASSISTANT REGISTRAR