CATHOLIC CONGRESS Vs. JUBY THOMAS

JUDGEMENT

(1.) These intra-court appeals are filed challenging the judgment dtd. 14/11/2025 in W.P.(C)No.37251 of 2025, allowing the writ petition filed by respondents 1 and 2 herein.

(2.) The W.A.No.2803 of 2025 is filed by the additional 5th respondent and W.A.No.2926 of 2025 is filed by respondent Nos. 1 to 2 in W.P.(C) No.37251 of 2025.

(3.) The parties are hereinafter referred to as in their status in Writ Appeal No.2926 of 2025 for convenience.