Supreme Court - Daily Orders
Prem Lal vs Bhagdei on 12 October, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.34 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). 8146/2015
(Arising out of impugned final judgment and order dated 11/12/2014
in WPC No. 4676/2008 passed by the High Court of Gauhati)
ARINDAM PRATAP DESHMUKH & ANR. Petitioner(s)
VERSUS
THE STATE OF ASSAM & ORS. Respondent(s)
(Office report on default)
Date : 12/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. P. K. Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At a specific request, finally four weeks' time is granted to learned counsel for the petitioners to cure the defects as pointed out by the Registry in the office report.
(Neeta) (Mala Kumari Sharma)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.10.12
17:18:48 IST
Reason: