Supreme Court - Daily Orders
C.S.Venkatesh vs A.S.C.Murthy (D) By Lrs.. on 29 July, 2019
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.18958 OF 2018
IN/AND
CIVIL APPEAL NO(S).8425 OF 2009
C.S.VENKATESH APPELLANT(S)
VERSUS
A.S.C.MURTHY (D) BY LRS.. & ORS. RESPONDENT(S)
O R D E R
Perused Office Report dated 27th September, 2018 and heard counsel for the appellant.
Four weeks’ time is granted to the counsel for the appellant to do the needful, failing which the appeal shall stand dismissed without reference to the Court.
....................,J. (DINESH MAHESHWARI) NEW DELHI JULY 29, 2019.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.07.31 17:51:08 IST Reason: ITEM NO.4 COURT NO.9 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 8425/2009 C.S.VENKATESH Appellant(s) VERSUS A.S.C.MURTHY (D) BY LRS. & ORS. Respondent(s)
(IA No. 18958/2018 - I/A FOR BRINGING ON RECORD THE LRS) Date : 29-07-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI [IN CHAMBER] For Appellant(s) Mr. D. P. Chaturvedi, Adv.
Mr. Priyank Jain, Adv.
Mr. Tarun Kr. Thakur, Adv.
For Mr. S. N. Bhat, AOR For Respondent(s) Ms. Anjana Chandrashekar, AOR UPON hearing the counsel the Court made the following O R D E R Perused Office Report dated 27th September, 2018 and heard counsel for the appellant.
Four weeks’ time is granted to the counsel for the appellant to do the needful, failing which the appeal shall stand dismissed without reference to the Court.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER (Signed order is placed on the file.)