Supreme Court - Daily Orders
Balwant Singh vs Uoi on 23 February, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1444 OF 2015
BALWANT SINGH ...Appellant
VERSUS
UOI AND ORS ...Respondents
O R D E R
Learned counsel for the appellant is directed to file the spare copies and process fee within a week for issuance of notice on respondents failing which the civil appeal shall stand dismissed without further reference to the Bench.
......................., J. [ SUDHANSU JYOTI MUKHOPADHAYA ] ......................., J. [ N.V. RAMANA ] New Delhi;
February 23, 2014.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.02.28 15:21:11 IST Reason: ITEM NO.54 COURT NO.4 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 1444/2015 BALWANT SINGH Appellant(s) VERSUS UOI AND ORS Respondent(s)
(with appln. (s) for c/delay in re-filing appeal and condonation of delay in filing appeal and exemption from filing c/c of the impugned order) Date : 23/02/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. Satpal Singh, Adv.
Mr. Pankaj Kumar Singh, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant is directed to file the spare copies and process fee within a week for issuance of notice on respondent failing which the civil appeal shall stand dismissed without further reference to the Bench.
(Nidhi Ahuja) (Suman Jain)
COURT MASTER COURT MASTER
[Signed order is placed on the file.]