Supreme Court - Daily Orders
Bharat Business Channel Ltd (Now Known ... vs The State Of Uttar Pradesh on 30 July, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.45 COURT NO.4 SECTION XI
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(s). 4226/2018
(From the judgment and order dated 28.03.2017 passed by the High
Court of Judicature at Allahabad, Lucknow Bench in Writ Petition
No. 3464 of 2010)
BHARAT BUSINESS CHANNEL LTD (NOW KNOWN AS VIDEOCON D2H LIMITED)
Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(Office report on default)
Date : 30-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBER]
For Petitioner(s) Mr. Soumik Ghosal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As last opportunity, six weeks’ time is granted to the learned counsel for the petitioner to cure the defects as pointed out by the Registry, failing which the special leave petition shall stand dismissed for non-prosecution without further reference to the Court.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by MADHU BALA Date: 2018.07.31 15:56:54 IST Reason: