Supreme Court - Daily Orders
East Delhi Municipal Corporation vs Devender Singh (Malli) on 11 December, 2017
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.46 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 20141/2017
EAST DELHI MUNICIPAL CORPORATION Petitioner(s)
VERSUS
DEVENDER SINGH (MALI) & ANR. Respondent(s)
(OFFICE REPORT ON DEFAULT)
Date : 11-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBERS]
For Petitioner(s) Ms. Sushma Verma,Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Finally four weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry, failing which the special leave petition shall stand dismissed without further reference to the Court.
(SAPNA BISHT) (MADHU NARULA)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2017.12.14
16:38:31 TLT
Reason: