Supreme Court - Daily Orders
Avadhoot L. Shilotri vs Union Of India Ministry Of Law And ... on 4 April, 2016
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.65 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) Diary No(s). 36377/2015
AVADHOOT L. SHILOTRI Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(office report on default)
Date : 04/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Petitioner(s) Mr. Santosh Paul, Adv.
Mr. Arvind Gupta, Adv.
Mr. Raghav Shekhar, Adv.
Ms. Priya Aristotle,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per office report, learned counsel for the petitioner has not cured the defects. He is granted two weeks' time to do the needful, failing which the writ petition shall stand dismissed along with pending application(s), if any, without further reference to the Court. If needful is done, list the matter before the Bench.
Signature Not Verified Digitally signed by VINOD KUMAR Date: 2016.04.05 16:50:18 IST (VINOD KUMAR JHA) (MADHU NARULA)
Reason:
COURT MASTER COURT MASTER