V.E. Thomas And Ors. Petitioner(S) v. Mathai Varghese And Ors. (S), Supreme Court Of India, Judgment, Law, casemine.com

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Case Number

Petition(s) for Special Leave to Appeal (C) No(s). 28606/2015, Arising Out of Impugned Final Judgment and Order Dated 21/08/2015, RFA No. 193/2014 Passed by the High Court of Kerala At Ernakulam, (With Appln.(s) for Exemption From Filing O.T. and Permission to File Additional Documents and Interim Relief and Office Report), SLP(C) No. 28691/2015, (With Appln.(s) for Exemption From Filing O.T. and Permission to File Additional Documents and Interim Relief and Office Report)

Disposition

allowed

Judges

Justice Ranjan Gogoi
Justice N.V. Ramana

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Cites

V.E. Thomas And Ors. Petitioner(S) v. Mathai Varghese And Ors. (S)

Supreme Court Of India
Oct 14, 2015

Citation Codes

Equivalent Citations

citation codes

Case Number

Disposition

allowed

Judges

Justice Ranjan Gogoi
Justice N.V. Ramana

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V.E. Thomas And Ors. Petitioner(S) v. Mathai Varghese And Ors. (S)

1. Heard learned counsel for the petitioners and perused the relevant material.

2. Exemption from filing O.T. is granted.

3. Permission to file additional documents is granted.

4. Leave granted.

5. Dasti, in addition, is permitted.

6. Tag with Civil Appeal No. 3674 of 2015.

7. In the meantime, insofar as the religious services are concerned interim arrangement made by the Collector to continue under the supervision of either the Collector or his nominee.

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V.E. Thomas And Ors. Petitioner(S) v. Mathai Varghese And Ors. (S)

V.E. Thomas And Ors. Petitioner(S) v. Mathai Varghese And Ors. (S)

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