Supreme Court - Daily Orders
Union Of India vs R.S. Misra on 3 October, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.23 COURT NO.7 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) No(s). D.27018/2016
(Arising out of judgment and final order dated 06.08.2014 and
dated 31.07.2015 passed in WP(C) 7869/2007 and CM 6664/2015 in
WP(C) 7869/2007 )
UNION OF INDIA Petitioner(s)
VERSUS
R.S. MISRA Respondent(s)
(Office report on default)
Date :03-10-2017 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBER]
For Petitioner(s) Dr. Puran Chand, Adv.
for Mr. S. Rajappa, AOR
For Respondent(s) Mr. R.S. Misra, In Person
UPON hearing the counsel the Court made the following
O R D E R
As a final opportunity two weeks' time is granted to counsel for the petitioner to cure the defects, failing which the special leave petitions shall stand dismissed without further reference to the Court.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Branch Officer
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2017.10.04
16:04:05 IST
Reason: