Supreme Court - Daily Orders
Union Of India vs Shri Swaran Singh Sampla on 11 December, 2014
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.15 COURT NO.14 SECTION XIV
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)......CC No(s).
7994/2014
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
SWARAN SINGH SAMPLA Respondent(s)
(office report on default)
Date : 11/12/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s) Mrs. Gargi Khanna, Adv.
For Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the petitioners seeks two more weeks' time to cure the defects pointed out in the Office Report dated 21.11.2014.
Needful be done by 03.01.2014.
In case the defects are not cured within the stipulated time, the Special Leave Petition shall stand dismissed without further reference to the Court.
(Jayant Kumar Arora) (Jaswinder Kaur)
Signature Not Verified
Digitally signed by
Sr. P.A. Court Master
Jayant Kumar Arora
Date: 2014.12.12
16:28:13 IST
Reason: