Supreme Court - Daily Orders
Ramphal vs Union Of India on 8 October, 2015
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
ITEM NO.51 COURT NO.14 SECTION XIV
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) Diary No(s).
42560/2014
(Arising out of impugned final judgment and order dated
23/08/2011 in LAA No. 137/2011 passed by the High Court of Delhi
at New Delhi)
RAMPHAL Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(Office report for directions)
Date : 08/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
[IN CHAMBERS]
For Petitioner(s) Mr. Nitin Kumar Thakur,Adv.(Not Present)
For Respondent(s)
The Court made the following
O R D E R
Nobody appears for the petitioner. In spite of time granted earlier, by ways of last opportunity, defects have not been removed.
Four weeks' time is granted to learned counsel for the petitioner for removing the defects, failing which the Special Leave Petition shall stand dismissed.
Signature Not Verified Digitally signed by (Neeta) (Saroj Saini) Neeta Sapra Date: 2015.10.08 16:43:29 IST Sr. P.A. Court Master
Reason: