Supreme Court - Daily Orders
Noorbaksh Khan vs Salim Khan on 28 September, 2015
Author: Ranjan Gogoi
Bench: Ranjan Gogoi
ITEM NO.61 COURT NO.8 SECTION IVA
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).........../2015
DIARY NO(S). 38399/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 09/07/2014
IN SA NO. 374/2012 PASSED BY THE HIGH COURT OF M.P AT GWALIOR)
NOORBAKSH KHAN PETITIONER(S)
VERSUS
SALIM KHAN AND ORS RESPONDENT(S)
(OFFICE REPORT ON DEFAULT)
Date : 28/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
[IN CHAMBER]
For Petitioner(s)
Mr. Praveen Agrawal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time, as a last chance, is granted to the learned counsel for the petitioner to cure the defects pointed out in the report of the Registry.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.09.28
15:58:03 IST
Reason: