Supreme Court - Daily Orders
M/S Mysore Manganese Co. (P) Ltd vs M/S Prakash Natural Resources Ltd on 17 October, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.22 COURT NO.7 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).
13744/2016
(Arising out of impugned final judgment and order dated 04/02/2016
in WP No. 28156/2014 04/02/2016 in WP No. 28157/2014 04/02/2016 in
WP No. 28158/2014 passed by the High Court of Karnataka at
Bangalore)
M/S MYSORE MANGANESE CO. (P) LTD AND ORS Petitioner(s)
VERSUS
M/S PRAKASH NATURAL RESOURCES LTD Respondent(s)
(Office report on default)
Date : 17/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) M/s S-legal Associates. (NP)
For Respondent(s)
The Court made the following
O R D E R
None appeared when the matter was called out. By intimation dated 19.04.2016, the learned counsel for the petitioners was requested to cure the defects within 90 days from the date of communication.
According to the Office Report, the defects are still not cured. In the circumstances, the special leave petition is dismissed for non-prosecution.
(SWETA DHYANI) (SNEH LATA SHARMA) Signature Not Verified Digitally signed by SR.P.A. COURT MASTER SWETA DHYANI Date: 2016.10.20 11:25:48 IST Reason: