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Prakash Chandra Srivastava vs Lalit Mohan Madhan, Md, M/S Glory ... on 11 February, 2016

Author: A.K. Sikri

Bench: A.K. Sikri

     ITEM NO.77                             COURT NO.10                         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(s) for Special Leave to Appeal (C) Diary No. 27761/2015

     (Arising out of impugned final judgment and order dated 05/05/2015
     in CONTC No. 798/2014 and CONTC No. 732/2014 passed by the High
     Court Of Delhi At New Delhi)

     PRAKASH CHANDRA SRIVASTAVA                                                 Petitioner(s)

                                                       VERSUS

     LALIT MOHAN MADHAN, MD,
     M/S GLORY PROMOTERS PVT. LTD. AND ORS.                                     Respondent(s)

     (Office report on default)

     Date : 11/02/2016 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.K. SIKRI
                                    [IN CHAMBER]

     For Petitioner(s)
                                         Mr. Binay Kumar Das,Adv.


     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Duration of 90 days has lapsed from the date of communication of notice of defects to the petitioner but the defects have not been cured.

However, as last opportunity, four weeks' time is granted to the petitioner to cure the defects failing which the special leave petition shall be dismissed without further reference to the court.

                         (Nidhi Ahuja)                             (Rajinder Kaur)
17:12:01 IST
Reason:                  Court Master                               Court Master