Supreme Court - Daily Orders
Surendra Kumar Rai vs Dy.Dir. Chakabandi Distt. Azamgarh ... on 21 April, 2016
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.50 COURT NO.6 SECTION XI
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)......CC No.21122/2014
(Arising out of impugned final judgment and order dated 06/08/2014
in CMWP No. 24986/2014 passed by the High Court of Judicature at
Allahabad)
SURENDRA KUMAR RAI Petitioner(s)
VERSUS
DY.DIR. CHAKABANDI DISTT. Respondent(s)
AZAMGARH U.P.AND ANR.
(Office report on default)
Date : 21/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBERS]
For Petitioner(s) Mr. Vipin Kumar Jai,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted two weeks' time for filing the requisite documents as per letter of undertaking dated 01.12.2014, failing which the Special Leave Petition shall stand dismissed without any further reference to the Court.
Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.04.23 13:19:46 IST (RAJESH KR. CHAURASIA) (SUMAN JAIN) Reason: SR. P.A. COURT MASTER