Supreme Court - Daily Orders
S.K. Kaushal vs The District Bar Association Ambala on 16 November, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.8 COURT NO.9 SECTION IV-B
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). 3477/2018
(Arising out of impugned final judgment and order dated 13-10-2017
in CM No. 4253/2017 28-04-2017 in CWP No. 17116/2016 passed by the
High Court Of Punjab & Haryana At Chandigarh)
S.K. KAUSHAL Petitioner(s)
VERSUS
THE DISTRICT BAR ASSOCIATION AMBALA & ORS. Respondent(s)
(IA 112695/2018 – Condonation of delay in filing,
IA 112696/2018 – Condonation of delay in refiling,
IA 112697/2018 – Permission to appear and argue in-person)
Date : 16-11-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Petitioner-in-person (Not Present)
For Respondent(s)
The Court made the following
O R D E R
As per Office Report dated 15th November, 2018, the petitioner in-person has a letter by FAX stating therein that he is not doing well and seeking adjournment.
In view of above, the matter shall stand adjourned to be listed on Monday, the 10th December, 2018.
The Registry is directed to send a letter to the petitioner in-person in writing informing him to positively appear on the next date of listing. We make it clear in case the petitioner in-person does not appear on the next date of hearing, the matter will be Signature Not Verified proceeded ex-parte and decided on merit.
Digitally signed by MAHABIR SINGH Date: 2018.11.16 17:17:03 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER