Supreme Court - Daily Orders
Apsrtc Thr. Its Managing Director vs G Srinivas on 15 February, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
1
ITEM NO.32 COURT NO.13 SECTION XIIA
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). 36234/2014
(Arising out of impugned final judgment and order dated 26/04/2013
in WA No. 763/2013 passed by the High Court of A.P. at Hyderabad)
APSRTC THR. ITS MANAGING DIRECTOR AND ORS Petitioner(s)
VERSUS
G SRINIVAS Respondent(s)
(Office report for directions)
WITH
SLP(C) No. 36237/2014
(Office report for directions)
Date : 15/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Mr. C. S. N. Mohan Rao,Adv. (N.P.)
For Respondent(s)
The Court made the following
O R D E R
On 14.12.2015 following order was passed by the learned Registrar:-
“SLP(C) Nos.36237/2014 & SLP(C) No. 36234/2014 Ld.counsel for the petitioner has failed to take fresh steps in respect of the unserved respondents in spite of last chance granted. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.” Signature Not Verified Digitally signed by SWETA DHYANI It appears that the counsel for the petitioners has not Date: 2016.02.17 taken fresh steps for effecting service upon the unserved sole 17:41:59 IST Reason:
respondent in both the matters.
The counsel for the petitioners is granted two weeks' 2 time, by way of last chance, to comply with the Office Reports dated 20.1.2016, failing which the special leave petitions shall stand dismissed for non-prosecution without further reference to the Court.
(SWETA DHYANI) (MADHU NARULA)
SR.P.A. COURT MASTER