Supreme Court - Daily Orders
Radha Devi vs Chief General Manager on 16 October, 2023
ITEM NO.44 COURT NO.3 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 2365/2022
(Arising out of impugned final judgment and order dated 13-08-2018
in WA No. 90/2018 passed by the High Court of Chhattisgarh at
Bilaspur)
RADHA DEVI Petitioner(s)
VERSUS
CHIEF GENERAL MANAGER & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.114901/2022-CONDONATION OF DELAY
IN FILING and IA No.114902/2022-EXEMPTION FROM FILING O.T. and IA
No.114903/2022-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 16-10-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. Varun Thakur, Adv.
Ms. Shraddha Saran, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Notice has not been issued for failure on the part of the petitioner to take steps.
Learned counsel appearing for the petitioner apologizes. Steps in terms of the earlier order will be taken within two weeks from today.
Signature Not Verified
Re-list in the month of February 2024.
Digitally signed by Deepak Guglani Date: 2023.10.18 10:25:46 IST Reason: (DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR