Supreme Court - Daily Orders
Ramesh Chandra (Dead) Thr Lrs. Chandra ... vs Ramesh Chandra (Dead) Thr Lrs. Chandra ... on 2 September, 2016
Author: Jagdish Singh Khehar
Bench: Jagdish Singh Khehar
ITEM NO.45 COURT NO.3 SECTION XV
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). 7922/2016
(Arising out of impugned final judgment and order dated 16/12/2014
in SBCSA No. 66/2012 passed by the High Court of Rajasthan at
Jodhpur)
CHANDRA PRAKASH AND ORS. Petitioner(s)
VERSUS
TARA CHAND AND ORS. Respondent(s)
(Office report on default)
Date : 02/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
[IN CHAMBER]
For Petitioner(s) Mr. Surya Kant,Adv.
For Respondent(s)
UPON perusing papers the Court made the following
O R D E R
The special leave petition was found to be defective, and was accordingly not registered. Learned counsel for the petitioners was duly communicated the defects on 01.03.2016. The defects have not been removed despite the expiry of 90 days from the date of communication of the defects, as required under the relevant rules. It seems, that the petitioners are no longer interested to pursue the special leave petition. However, as a last chance, four weeks' time is granted to the learned counsel for the petitioners to remove the defects, as pointed out by the office report, subject to payment of Rs.5,000/- as cost. The cost shall be deposited with the Supreme Court Advocates-on-Record Welfare Trust within one week from today. In case of non-deposit of cost and/or non-removal of defects within the time stipulated hereinabove, the Signature Not Verified special leave petition shall be deemed to have been dismissed in Digitally signed by CHARANJEET KAUR Date: 2016.09.03 default.
12:45:30 IST Reason:
(USHA BHARDWAJ) (RENUKA SADANA)
A.R.-CUM-P.S. ASSISTANT REGISTRAR