Supreme Court - Daily Orders
M/S. Brahmaputra Concrete Pipe ... vs The Assam State Electricity Board on 9 December, 2015
Author: Ranjan Gogoi
Bench: Ranjan Gogoi
ITEM NO.70 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) Diary
No(s).21632/2015
(Arising out of impugned final judgment and order dated 12/02/2015
in RFA No. 78/2003 passed by the High Court of Gauhati)
M/S. BRAHMAPUTRA CONCRETE PIPE INDUSTRIES Petitioner(s)
VERSUS
ASSAM STATE ELECTRICITY BOARD Respondent(s)
(With office report on default)
Date : 09/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
[IN CHAMBER]
For Petitioner(s)
*Mr. Devashish Bharuka,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed, one week time, as a last chance, is granted to the petitioner to cure the defects as pointed out by the Registry. If the defects are not cured within the aforesaid period of one week, the special leave petition shall stand dismissed without further reference to the Court. Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.12.11
(Neetu Khajuria) (Asha Soni)
17:28:13 IST
Reason: Sr.P.A. Court Master
*(Appearance slip not given)