Supreme Court - Daily Orders
Balwant Singh vs Union Of India And Ors Road Transport And ... on 27 April, 2017
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.16 IN COURT NO.12 SECTION IVB
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. 17746/2016
(Arising out of impugned final judgment and order dated 03/02/2016
in FAO No. 10168/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
BALWANT SINGH AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(office report on default)
Date : 27/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBERS]
For Petitioner(s) Mr. Anupam Lal Das, Adv.[np]
For Respondent(s)
The Court made the following
O R D E R
None appears on behalf of the petitioners.
Learned counsel for the petitioners is granted three weeks' time, to remove the office objections, failing which the special leave petition shall stand dismissed for non-prosecution without further reference to the Court.
(LAYA RAWAT) (MADHU NARULA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
LAYA RAWAT
Date: 2017.04.28
15:13:50 IST
Reason: