Supreme Court - Daily Orders
Pandru vs Dharam Singh . on 26 October, 2015
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
ITEM NO.23 COURT NO.11 SECTION IVA
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) No(s). 24885/2010
(Arising out of impugned final judgment and order dated 30/04/2010
in SA No. 1602/2004,30/04/2010 in SA No. 1602/2004 passed by the
High Court of M.P at Jabalpur)
PANDRU & ORS. Petitioner(s)
VERSUS
DHARAM SINGH & ORS. Respondent(s)
(Office report on default)
Date : 26/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
[IN CHAMBER]
For Petitioner(s) Mr. T. Mahipal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed on behalf of the petitioner, as a last opportunity further two weeks' time is granted to cure the defects as pointed out in the office report.
(USHA BHARDWAJ) (MEENAKSHI MEHTA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.10.29
12:26:02 IST
Reason: