Supreme Court - Daily Orders
Pandru vs Dharam Singh . on 11 March, 2016
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.14 COURT NO.9 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 for Special Leave to Appeal (C) No. 24885/2010
(Arising out of impugned final judgment and order dated
30/04/2010 in SA No. 1602/2004 passed by the High Court Of M.p
At Jabalpur)
PANDRU & ORS. Petitioner(s)
VERSUS
DHARAM SINGH & ORS. Respondent(s)
(Office Report on Default)
Date :11/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBERS]
For Petitioner(s) Mr. T. Mahipal,Adv. (NP)
For Respondent(s)
The Court made the following
O R D E R
Despite serveral opportunities given to learned counsel for the petitioners, needful has not been done. It appears that counsel for the petitioners is not interested in prosecuting the case.
The special leave petition is accordingly dismissed for non-proseuction.
[ Charanjeet Kaur ] [ Chander Bala ]
A.R.-cum-P.S. Court Master
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2016.03.14
17:45:13 IST
Reason: