Supreme Court - Daily Orders
Ved Prakash vs P.Ponram on 12 February, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.22 COURT NO.1 SECTION XII
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).3931/2018
(Arising out of impugned final judgment and order dated 25-10-2017
in OSA No.96/2017 passed by the High Court Of Judicature At Madras)
VED PRAKASH Petitioner(s)
VERSUS
P.PONRAM Respondent(s)
(FOR ADMISSION and I.R.)
Date : 12-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Tanmaya Agarwal, Adv. [AOR]
For Respondent(s) --
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner, we are only inclined to extend the time for pre-deposit of 75% of the Award amount, as required by law, by further two months.
The Special Leave Petition is disposed of accordingly.
(Subhash Chander) (H.S. Parasher)
AR-cum-PS Assistant Registrar
Signature Not Verified
Digitally signed by
SUBHASH CHANDER
Date: 2018.02.13
10:46:23 IST
Reason: