Supreme Court - Daily Orders
State Of U.P. vs Jai Prakash Narayan Singh on 17 August, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.46 COURT NO.3 SECTION XVI
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).
6936/2015
(Arising out of impugned final judgment and order dated 08/08/2014
in CAN No. 1662/2014 in SA No. 52/1987 passed by the High Court of
Calcutta)
SHYAM SUNDAR RATHI Petitioner(s)
VERSUS
KIRAN SARAOGI AND ORS. Respondent(s)
(Office report on default)
Date : 17/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. Dharmendra Kumar Sinha,Adv.(Not Present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is not present.
Finally, two weeks' time is granted to learned counsel for the petitioner for curing the defects, failing which the special leave petition shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by Neeta Sapra (Neeta) (Tapan Kumar Chakraborty) Sr. P.A. Court Master Date: 2015.08.19 16:27:53 IST Reason: