Supreme Court - Daily Orders
Shashi Kant Singh vs Union Of India on 1 February, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.29 COURT NO.13 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 for Special Leave to Appeal (C) Diary No.34844/2014
(Arising out of impugned final judgment and order dated 30/06/2014
in WP No.124/2005 passed by the High Court of Tripura at Agarthala)
M/S NEW AUTOMOBILES AND ORS Petitioner(s)
VERSUS
RANU PAUL Respondent(s)
(Office report for directions)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s)
Mr. Bijan Kumar Ghosh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Chamber Judge, vide his order dated 13.04.2015, had granted two weeks' time, by way of last chance, to the petitioners to cure the defects, which was pointed out by the Registry. But the defects are still not cured.
In the circumstances, the matter is dismissed for non-prosecution.
(Rachna) (Rajinder Kaur)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RACHNA
Date: 2016.02.02
16:58:53 IST
Reason: