Supreme Court - Daily Orders
P Pugalenthi vs State Of Tamilnadu Rep. By The Secretary ... on 6 May, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.50 COURT NO.15 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) Diary No(s). 38080/2014
P PUGALENTHI Petitioner(s)
VERSUS
STATE OF TAMILNADU REP. BY THE SECRETARY TO GOVT. Respondent(s)
(office report on default)
Date : 06/05/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. S. Beno Benciqar, Adv.
Mr. Sanjay Kumar Visen,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the specific request, two weeks' further time is granted, as a last chance, to learned counsel for the petitioner to cure the defects pointed by the Registry in office report dated 13th April, 2015.
(Neeta) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.05.08
16:16:16 IST
Reason: