Supreme Court - Daily Orders
R Sampath Iyengar vs National Human Rights Commission ... on 19 March, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
1
ITEM NO.13 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 108/2017
R SAMPATH IYENGAR Petitioner(s)
VERSUS
NATIONAL HUMAN RIGHTS COMMISSION
THR. ITS CHAIRMAN & ANR. Respondent(s)
(FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 55428/2017)
Date : 19-03-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Petitioner-in-person (Not Present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner has filed this writ petition in person. On the request of the petitioner-in-person, it was listed on 12.02.2018. On 12.02.2018, when the matter was taken up on the second call, the petitioner-in-person was not present. It was directed to be listed on 12.03.2018.
Signature Not Verified
Even on 12.03.2018, the petitioner did not appear in person. Digitally signed by KUSUM LATA SYAL Date: 2018.03.20 The 17:03:56 IST Reason: Registry was directed to inform the petitioner-in-person regarding the next date of hearing.
2As per Office Report dated 16.03.2018, a notice about the hearing of the case on 19.03.2018 was issued to the petitioner-in- person and it has been duly served by e-mail as well as speed post. Despite notice, the petitioner has not appeared today. The writ petition is dismissed for want of prosecution. Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (CHANDER BALA) COURT MASTER (SH) BRANCH OFFICER