Supreme Court - Daily Orders
Pankiraj And Ors. vs V.Devadoss And Anr. on 12 May, 2015
Author: S.A. Bobde
Bench: S.A. Bobde
ITEM NO.18 COURT NO.9 SECTION XII
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). 3521-3522/2010
PANKIRAJ & ORS. Appellant(s)
VERSUS
V.DEVADOSS & ANR. Respondent(s)
(Office report on default)
Date : 12/05/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
[IN CHAMBER]
For Appellant(s) Mr.Danish Zubair Khan,Adv.
Mr. Sumit Kumar,Adv.
For Respondent(s) Mr. M. A. Krishna Moorthy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents states that he will cure the defects pointed out in the office report dated 18.4.2015 after seeing the office report.
Registry is directed to supply copy of the office report dated 18.4.2015 to learned counsel for respondent within one week.
Six weeks' time is granted to learned counsel for the respondents to cure the defects.
[O.P. SHARMA] [RENU DIWAN]
COURT MASTER
Signature Not Verified
COURT MASTER
Digitally signed by
Om Parkash Sharma
Date: 2015.05.16
12:49:20 IST
Reason: