Supreme Court - Daily Orders
R. P. Mendiratta vs Sandeep Choudhary on 25 February, 2016
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITEM NO.70 COURT NO.10 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) Diary No.26628/2015
(Arising out of impugned final judgment and order dated
12/05/2015 in CRLA No. 1125/2013 passed by the High Court Of
Delhi At New Delhi)
R. P. MENDIRATTA Petitioner(s)
VERSUS
SANDEEP CHOUDHARY Respondent(s)
(Office report on default)
Date :25/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
[IN CHAMBER]
For Petitioner(s) Mr. Shree Pal Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As a last chance, four weeks' time is granted to the petitioner to cure the defects as pointed out by the Registry.
[ Charanjeet Kaur ] [ Suman Jain ] A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.02.26 14:29:51 IST Reason: