Supreme Court - Daily Orders
Govt. Of Tamil Nadu Rep. By Its Secretary ... vs Sheela on 10 August, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
SLP(C) CC 3752/2015
1
ITEM NO.48 COURT NO.4 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)......CC 3752/2015
(Arising out of impugned final judgment and order dated 04/10/2010
in WA No. 312/2009 passed by the High Court of Madras)
GOVT. OF TAMIL NADU REP. BY ITS SECRETARY Petitioner(s)
TO GOVT. ADI DRAVIDA WELFARE DEPARTMENT FORT
ST. GEORGE, CHENNAI 9 AND ORS.
VERSUS
SHEELA AND ORS Respondent(s)
(Office report on default)
Date : 10/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Mr. Muthu Vel Palavi, Adv.
Mr. Aravind Athithan, Adv.
Mr. B. Balaji, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
According to the Office Report dated 20 th June, 2016, the learned Chamber Judge of this Court by order dated 28th July, 2015, had granted four weeks' time, by way of last chance to the counsel for the petitioner, to cure the defects Signature Not Verified pointed out by the Registry. The Office Report further Digitally signed by CHETAN KUMAR Date: 2016.08.12 10:41:10 IST indicates that the defects have not been cured so far.
Reason:The counsel for the petitioner is granted further time of three weeks, by way of last chance, to comply with the Office Report, subject to deposit of Rs.2000/- by way of SLP(C) CC 3752/2015 2 costs to the credit of Supreme Court Legal Services Committee. The costs to be deposited within two weeks from today. Failure to deposit the costs or to comply with the Office Report within the time stipulated shall entail dismissal of the present special leave petition for non-prosecution, without further reference to the Court.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master