Supreme Court - Daily Orders
National Insurance Co. Ltd. vs Smt. Teji Devi . on 26 November, 2015
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.69 COURT NO.14 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) Diary No(s).
18330/2015
(Arising out of impugned final judgment and order dated 13/04/2004
in MFA No. 194/2002 passed by the High Court Of Karnataka At
Bangalore)
HIRASINGH Petitioner(s)
VERSUS
LAND ACQUISITION OFFICER AND ASST. COMMISSIONER
GULBARGA Respondent(s)
(office report on default)
Date : 26/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBERS]
For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.
Mr. Dharm Singh, Adv.
for M/s. Nuli & Nuli
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the petitioner has assured this Court that he shall cure the defects pointed out by the Registry within four weeks.
As a last chance, four weeks' time is granted to the petitioner to cure the defects, failing which, the Special Leave Petition shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.11.28 12:26:58 IST Reason: (Jayant Kumar Arora) (Chander Bala) Sr. P.A. Court Master