Supreme Court - Daily Orders
Union Of India vs R. Rangarajan on 17 September, 2015
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.19 COURT NO.5 SECTION XII
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). 17583-17584/2009
(Arising out of impugned final judgment and order dated 29/09/2008
in CWP No. 28587/2004,29/09/2008 in CWP No. 32770/2004 passed by
the High Court of Madras)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
P.T.GOPALA KRISHNA & ORS. Respondent(s)
(office report on default)
Date : 17/09/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Petitioner(s) Mr. Arvind Kumar Sharma, Adv. (N.P.)
For Respondent(s)
The Court made the following
O R D E R
None present for the petitioner even in the revised call. In the interest of justice one more opportunity is given and petitioners are allowed to take steps for service on the unserved respondent within a further period of four weeks, failing which the Special Leave Petition no. 17583 of 2009 shall stand dismissed for non-prosecution without further reference to the Court.
Signature Not Verified[LAYA RAWAT] [CHANDER BALA] Sr. P.A. COURT MASTER Digitally signed by Om Parkash Sharma Date: 2015.09.30 16:23:58 IST Reason: The signer card of Mr. Om Parkash Sharma, Court Master is being used by Ms. Laya Rawat,SR.P.A. for re-uploading the proceedings dated 17.9.2015 in SLP(C)No.17583-17584/2009