Supreme Court - Daily Orders
Mukesh Kapil vs Parag P. Tripathi on 5 January, 2018
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.75 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 7337/2017
MUKESH KAPIL Petitioner(s)
VERSUS
PARAG P. TRIPATHI & ORS. Respondent(s)
Date : 05-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBER]
For Petitioner(s) Ms. Sapna S. Kapil POA of Petitioner-in-person
For Respondent(s) Mr. Kunal Bahri, Adv.
Mr. Srinivasan Ramaswamy, Adv.
Mr. Rahul Kukreja, Adv.
Mr. Jayant Kumar Mehta, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed, as a last chance, further six weeks' time is granted to the petitioner, who is appearing in person, 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.
(USHA RANI BHARDWAJ) (TAPAN KUMAR CHAKRABORTY)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2018.01.08
16:47:44 IST
Reason: