Supreme Court - Daily Orders
State Of M.P vs Madan Mohan Sharma on 9 December, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.50 IN COURT NO.7 SECTION IVA
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. 19576/2016
(Arising out of impugned final judgment and order dated 04/03/2015
in RSA No. 7378/2012 passed by the High Court of Karnataka at
Kalaburagi)
NAGAPPA AND ANR Petitioner(s)
VERSUS
ASHOK AND ANR Respondent(s)
(office report on default)
Date : 09/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Mr. Chandrashekhar A.C., Adv.
For Mr. Awanish Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the petitioners, by way of last opportunity, four weeks' time is granted to comply with the Office Report dated 06.10.2016.
Failure to comply with the Office Report within the time stipulated, shall entail in dismissal of this petition for non-prosecution without further reference to the Court.
(LAYA RAWAT) (SNEH LATA SHARMA)
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
LAYA RAWAT
Date: 2016.12.14
17:14:44 IST
Reason: