Supreme Court - Daily Orders
Virendra Kumar vs The State Of Himachal Pradesh Ministry ... on 23 October, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.23 COURT NO.12 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). 20390/2016
VIRENDRA KUMAR Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
Date : 23-10-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Petitioner(s) Petitioner-in-person (NP)
For Respondent(s)
The Court made the following
O R D E R
Despite two weeks' time granted by the Hon'ble Judge-in- Chambers on 13.02.2017 petitioner-in-person has still not cured the defects pointed out by the Registry.
In view of the above, the special leave petition stands dismissed for non-prosecution.
(SONALI SAUND) (SNEH LATA SHARMA)
SENIOR PERSONAL ASSISTANT COURT MASTER
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.10.27
11:10:10 IST
Reason: