Supreme Court - Daily Orders
Mani .C. Kappan vs K.M.Mani on 4 May, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO.4639 OF 2017
MANI C. KAPPAN APPELLANT(S)
VERSUS
K.M.MANI & ORS. RESPONDENT(S)
O R D E R
None present for the appellant.
Two weeks’ time, as a last opportunity, is granted to the counsel for the appellant to cure the defects pointed out by the Registry failing which the appeal shall stand dismissed for non-
prosecution without reversion to the Court.
………………………………………………………J. [SANJAY KISHAN KAUL] NEW DELHI DATED; MAY 04, 2018 Signature Not Verified Digitally signed by OM PRAKASH SHARMA Date: 2018.05.05 13:19:23 IST Reason: ITEM NO.33 COURT NO.2 SECTION XI-A 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). 4639/2017 MANI C. KAPPAN APPELLANT(S) VERSUS K.M.MANI & ORS. RESPONDENT(S) Date : 04-05-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBER] For Appellant(s) Mr. Himinder Lal, AOR (Not present) For Respondent(s) UPON hearing the counsel the Court made the following O R D E R None present for the appellant.
Two weeks’ time, as a last opportunity, is granted to the counsel for the appellant to cure the defects pointed out by the Registry failing which the appeal shall stand dismissed for non- prosecution without reversion to the Court.
(OM PARKASH SHARMA) (ANITA RANI AHUJA)
AR CUM PS COURT MASTER (NSH)
(Signed order is placed on the file)