Shri Jain Shwetamber Shri Sangh Panjikrit Sanstha, Through President Vs State Of Rajasthan And Others

Supreme Court Of India 6 Jan 2025 Civil Appeal No.206 Of 2025 (Arising Out Of Special Leave Petition (Civil) No.25759 Of 2023) (2025) 01 SC CK 0020
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Civil Appeal No.206 Of 2025 (Arising Out Of Special Leave Petition (Civil) No.25759 Of 2023)

Hon'ble Bench

J.K. Maheshwari, J; Rajesh Bindal, J

Advocates

Christi Jain, K. Paari Vendhan, Rishabh Sancheti, Padmapriya Sancheti, Nipun Katyal, Archit Jain, Dhananjay Kumar, Meghraj Singh, Asa Harivenkat, Shashank Shekhar, Shilpa Singh

Final Decision

Disposed Of

Judgement Text

Translate:

S.No.,In the Court,Case No.,Title

1.,"Nyayalaya SDO

(Upkhand Adhikari)

Ajmer",57/2023,"Mandir Margi Panchayat

Oswal jariye Shri Jain

Shwetambar Shri Sangh

   Panjikrit Ajmer

banaam

Ajmer    Vikas

Pradhikaran  evam

Anya

2.,"Nyayalay SDO

(Upkhand Adhikari),

Ajmer",43/2006,"Shri   Jain Shwetambar

 Shri Sangh banaam Shri

Jain Khartargacch Sangh

3.,"Rajasthan High

Court,  Bench at

Jaipur","SBCWP 1635/

2017","Shri Jain Shwetambar

Khartargacch Sangh v.

Shri Jain Shvetambar

Shree Sangh

8. A copy of this order be sent to the Courts concerned for placing the same on record of the files of the pending cases and to consign those to,,,

records as settled.,,,

9. Pending application (if any) shall stand disposed of.,,,

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Case Metadata
  • Ck Citation: (2025) 01 SC CK 0020
  • Coram: J.K. Maheshwari, J; Rajesh Bindal, J
  • Bench: Division Bench
  • Advocates: Christi Jain, K. Paari Vendhan, Rishabh Sancheti, Padmapriya Sancheti, Nipun Katyal, Archit Jain, Dhananjay Kumar, Meghraj Singh, Asa Harivenkat, Shashank Shekhar, Shilpa Singh
  • Result: Disposed Of
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