Supreme Court - Daily Orders
State Of Haryana vs Chandi Ram on 21 August, 2014
Author: M.Y. Eqbal
Bench: M.Y. Eqbal
ITEM NO.4 COURT NO.12 SECTION XV
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) No(s). 20950/2006
(Arising out of impugned final judgment and order dated 14/03/2005
in CWP No. 14451/2003 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF HARYANA Petitioner(s)
VERSUS
CHANDI RAM Respondent(s)
(Office Report on Default)
Date : 21/08/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.Y. EQBAL
[IN CHAMBER]
For Petitioner(s) Ms. Nupur Choudhary, Adv.
Mr. Kamal Mohan Gupta ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On 11.12.2006, order for issuance of notice and stay of operation of the impugned judgment was passed. After the aforesaid order was passed, no steps were taken for filing process fee. On 9.04.2010 the petitioner was granted two weeks' time to comply with the Office Report regarding non-filing of the process fee. When the said order was not complied with, again on 25.08.2010, further four weeks' time was granted for complying with the direction. Even then the steps were not taken. Again on 18.07.2013, the counsel was allowed last chance for taking necessary steps. Till date, no steps have been taken. Hence, the special leave petition is Signature Not Verified dismissed for non prosecution.
Digitally signed by Sushil Kumar Rakheja Date: 2014.10.13 17:39:53 IST Reason: (S.K. RAKHEJA) (SAROJ SAINI)
COURT MASTER COURT MASTER