V.Asokan Solomon vs The Moderator
2022 Latest Caselaw 8534 Mad

                                                                       O.S.A.No.110 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 22.04.2022

                                                  CORAM :

                                   THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                    AND
                                  THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                             O.S.A.No.110 of 2022
                                           and C.M.P.No.7540 of 2022

                   1.V.Asokan Solomon
                   2.Jeyahar Joseph
                   3.D.Christian Babu                                  .. Appellants
                                                      Vs.

                   1.The Moderator,
                     The Church of South India, Synod,
                     CSI Centre, No.5, Whites Road,
                     P.O.Box.No.688, Royapettah,
                     Chennai – 600 014.

                   2.The Church of South India, Synod,
                     rep by its General Secretary,
                     CSI Centre, No.5, Whites Road,
                     P.O.Box No.688, Royapettah,
                     Chennai – 600 014.

                   3.The CSI Diocese of Kanyakumari,
                     rep by the Bishop,
                     Church of South India,
                     71-A, Dennison Street,
                     Nagercoil, Kanyakumari District – 629 001.        .. Respondents




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                                                                                 O.S.A.No.110 of 2022




                             Appeal filed under Order XXXVI Rule 1 of Original Side Rules read
                   with Clause 15 of the Letters Patent against the DocketDaily order dated
                   20.03.2022 passed in Application No.1744 of 2022 in C.S.D.No.39237 of
                   2022.
                             For Appellants       : Mr.V.Raghavacharai
                                                   JUDGMENT

(JUDGMENT WAS MADE BY M.DURAISWAMY, J.)

Challenging the order passed by the learned Single Judge in

A.No.1744 of 2022 in C.S.D.No.39237 of 2022 dated 20.04.2022, the

plaintiffs have filed the above appeal.

2.By order dated 20.04.2022, the learned Single Judge ordered notice

to the respondents returnable on 28.04.2022 and also permitted the

appellants to effect paper publication in one issue of Tamil Daily “Dhina

Malar” with regard to the subject matter of the suit and the learned Single

Judge posted the matter to 28.04.2022.

3.Mr.V.Raghavachari, learned counsel for the appellants submitted

that the 1st respondent had called for a meeting on 23.04.2022 at 11:00 a.m.

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and if any decision is taken in the meeting that would affect the rights of the

appellants.

4.Since the learned Single Judge had ordered notice to the

respondents and also permitted the appellants to effect paper publication

with regard to the subject matter of the suit, we do not find any error or

irregularity in the order passed by the learned Single Judge. Since the

applications and suit are pending before the learned Single Judge, it is

needless to say that any decision taken in the meeting scheduled to be held

on 23.04.2022 would be subject to the result of the applications and the

Civil Suit pending before the learned Single Judge. In these circumstances,

the Original Side Appeal is disposed of with the above observations. No

costs. Consequently, the connected miscellaneous petition is closed.

                   Index          : Yes/No                       [M.D., J.] [T.V.T.S., J.]
                   va                                                    22.04.2022




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https://www.mhc.tn.gov.in/judis O.S.A.No.110 of 2022

M.DURAISWAMY, J.

and T.V.THAMILSELVI, J.

va

O.S.A.No.110 of 2022 and C.M.P.No.7540 of 2022

22.04.2022

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