Supreme Court - Daily Orders
Umashanker Verma vs State Of Chattisgarh Through Principal ... on 17 January, 2017
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.33 COURT NO.10 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). No(s). 18690/2016
UMASHANKER VERMA & ORS. Petitioner(s)
VERSUS
STATE OF CHATTISGARH THROUGH PRINCIPAL
SECRETARY & ORS. Respondent(s)
(office report on default)
Date : 17/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBER]
For Petitioner(s) Ms. Sharmila Upadhyay,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Three weeks' time is granted to the learned counsel for the Petitioner to cure the defects as pointed out by the Registry, failing which the writ petition shall stand dismissed without further reference to the Court.
(NEELAM GULATI) (MADHU NARULA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2017.01.23
16:38:44 IST
Reason: