Supreme Court - Daily Orders
Ompal Singh Yadav vs Union Of India on 4 July, 2016
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
ITEM NO.48 COURT NO.15 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) Diary No(s).
41281/2015
(Arising out of impugned final judgment and order dated 27/11/2013
in WP No. 354/2011 passed by the High Court of Meghalya at Shilong)
OMPAL SINGH YADAV Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(OFFICE REPORT ON DEFAULT)
Date : 04/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Petitioner(s) Mr. Ranbir Singh Yadav,Adv. (N.P.)
For Respondent(s)
The Court made the following
O R D E R
None appears.
Time for curing the defects is extended for a further period of two weeks from today, failing which the special leave petition shall stand dismissed for want of prosecution without further reference to the Court.
(NARENDRA PRASAD) (SUKHBIR PAUL KAUR)
COURT MASTER A.R.-CUM-P.S.
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2016.07.06
13:19:29 IST
Reason: