Supreme Court - Daily Orders
M/S. Sai Soft Securities Ltd. vs Manjit Ahluwalia on 27 April, 2017
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.8 COURT NO.15 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.15243/2016
(Arising out of impugned final judgment and order dated 05/04/2016
in RSA No. 1088/2016 passed by the High Court of Punjab & Haryana
at Chandigarh)
ISHWAR Petitioner(s)
VERSUS
NAHALI Respondent(s)
(Office report on default)
Date : 27/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Petitioner(s) Mr. Ram Ekbal Roy, Adv.
Mr. Sunil Kr. Jha, Adv.
Ms. Priyanka Das, Adv.
For Mr. Binay Kumar Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to the 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.
Signature Not Verified Digitally signed by(RASHI GUPTA) (SAROJ KUMARI GAUR) RASHI GUPTA Date: 2017.04.28 16:49:43 IST SR.P.A. COURT MASTER Reason: