Supreme Court - Daily Orders
Dinesh Kumar Singh vs Union Of India on 8 October, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.40 COURT NO.6 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 16502/2018
DINESH KUMAR SINGH Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 08-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBER]
For Petitioner(s)
Mr. R. C. Kaushik, AOR (N/P)
For Respondent(s)
The Court made the following
O R D E R
None appears. Despite having being granted last and final opportunity,learned counsel for the appellant has not cured the defects. The Civil Appeal stands dismissed for non-prosecution.
(SONIA KUMARI) (SAROJ KUMARI GAUR) SR. PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file) Signature Not Verified Digitally signed by MANISH SETHI Date: 2018.10.11 13:45:41 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL Diary No(s). 16502/2018 DINESH KUMAR SINGH Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) O R D E R None appears. Despite having being granted last and final opportunity,learned counsel for the appellant has not cured the defects. The Civil Appeal stands dismissed for non-prosecution.
....................,J (MOHAN M. SHANTANAGOUDAR) NEW DELHI 8th October, 2018