Supreme Court - Daily Orders
Executive Board Of Methodist Church In ... vs The State Of Karnataka Police ... on 13 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
1
ITEM NO.44 COURT NO.12 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
Petition(s) for Special Leave to Appeal (C) No(s).
14228-14230/2017
(Arising out of impugned final judgment and order dated 25-10-2016
in WP No. 30609/2016 25-10-2016 in WP No. 30610/2016 08-12-2016 in
WP No. 30609/2016 08-12-2016 in WP No. 30610/2016 08-12-2016 in IA
No. 3/2016 passed by the High Court Of Karnataka Circuit Bench At
Dharwad)
EXECUTIVE BOARD OF METHODIST CHURCH IN INDIA Petitioner(s)
VERSUS
THE COMMISSIONER OF POLICE, BELAGAVI CITY,
BELAGAVI & ORS. Respondent(s)
(ONLY IA No.91765/2017-APPROPRIATE ORDERS/DIRECTIONS and IA
No.91766/2017-EXEMPTION FROM FILING O.T.)
WITH
S.L.P (C) No. 29440 of 2017.
Date : 13-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. C.U. Singh, Sr. Adv.
Mr. Shivaji M. Jadhav, Adv.
Mr. Brij Kishor Sah, Adv.
Ms. Astha Deep, Adv.
For M/s. S.M. Jadhav And Company, AOR
For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. Venkita Subramoniam T.R., Adv.
Mr. Rahat Bansal, Adv.
Mr. T.R.B. Sivakumar, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by R.NATARAJAN Date: 2017.11.14 16:41:36 IST Reason: The Original Suit No. 1 of 2008 (renumbered as OS No. 16 of 2009) filed by one Laxmikant S/o Vishnu Kulkarni is pending before the Ist Addl. Civil Judge (Jr. Division) at Belgaum. 2 We feel, in the interest of justice, that it is important that the petitioner be impleaded in the said suit as a defendant and be allowed to file a written statement within a period of four weeks from today. Evidence will, thereafter, be taken by the trial Court and a serious endeavour be made to deliver judgment within a period of six months from the date of receipt of a copy of the order from this Court.
Meanwhile, status quo, as on today, will operate between the parties.
All available contentions both in fact and law will be available to both the parties.
The Special Leave Petitions are disposed of. Pending applications, if any, also stand disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER