Supreme Court - Daily Orders
S.V. Venkatesh vs Chairman, Management Of Bwssb on 9 August, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.56 COURT NO.4 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). 5404/2016
(Arising out of impugned final judgment and order dated 19/07/2013
in WA No. 2503/2012 passed by the High Court of Karnataka at
Bangalore)
S.V. VENKATESH (D) THR. LRS. NAGARATHNA Petitioner(s)
VERSUS
CHAIRMAN, MANAGEMENT OF BWSSB Respondent(s)
(Office Report on Default)
Date : 09/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Dr. (Mrs.) Vipin Gupta, AOR (SCLSC) (NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Though the matter was called out twice, none appeared for the petitioner.
According to the office report, appropriate letter was sent to learned counsel for the petitioner requesting him to cure the defects on 12.2.2016. However, the defects are still not cured.
In the circumstances, time of three weeks, by way of last chance, is granted to the petitioner to comply with the office report, Signature Not Verified failing which this special leave petition shall stand dismissed for non-prosecution without further reference to Court.
Digitally signed by GULSHAN KUMAR ARORA Date: 2016.08.10 16:48:10 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master