Supreme Court - Daily Orders
M/S. Spanco Ltd. vs State Bank Of Mysore on 10 July, 2017
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
CHAMBER MATTER COURT NO.4 SECTION IX
NO. 40
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(s).
18127/2015
M/S. SPANCO LTD. & ANR. Petitioner(s)
VERSUS
STATE BANK OF MYSORE Respondent(s)
(OFFICE REPORT ON DEFAULT)
Date : 10-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Petitioner(s) Mr. Tarun Gupta, AOR (Not Present)
For Respondent(s)
The Court made the following
O R D E R
None appears on behalf of the petitioners. The office report indicates that though the papers were returned to the learned counsel for curing the defects and re-filing, no steps have been taken by the petitioners.
The Special Leave Petition is hence dismissed for want of prosecution.
(SONALI SAUND) (SUMAN JAIN)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2017.07.14
14:24:31 IST
Reason: