Supreme Court - Daily Orders
S.K. Kaushal vs The District Bar Association Ambala on 10 December, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.7 COURT NO.8 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3477/2018
(Arising out of impugned final judgment and order dated 13-10-2017
in CM No. 4253/2017 28-04-2017 in CWP No. 17116/2016 passed by the
High Court Of Punjab & Haryana At Chandigarh)
S.K. KAUSHAL Petitioner(s)
VERSUS
THE DISTRICT BAR ASSOCIATION AMBALA & ORS. Respondent(s)
(IA 112695/2018 – Condonation of delay in filing,
IA 112696/2018 – Condonation of delay in refiling,
IA 112697/2018 – Permission to appear and argue in-person,
Appln(s) for listing after decision in Review Petition,
Appln(s) to place on record Annexure P-1)
Date : 10-12-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Petitioner-in-person (Not Present)
For Respondent(s)
The Court made the following
O R D E R
As per Order dated 16th November, 2018, the petitioner in- person was absent. By the said order, notice was ordered to be sent to the petitioner in-person for the hearing of the matter on 10th December, 2018, making it clear that in case petitioner in- person does not appear on the date fixed for hearing, the matter will be proceeded ex-parte.
As per Office Report dated 7th December, 2018 the petitioner in-person has been served but the petitioner in-person has again sent an email seeking adjournment on the medical grounds. We are not inclined to adjourn the matter further.
Signature Not VerifiedThe special leave petitions are dismissed on default as well Digitally signed by MAHABIR SINGH as for non-prosecution.
Date: 2018.12.11 10:58:56 IST Reason:
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER