Supreme Court - Daily Orders
Yashwant Singh vs Indian Bank on 1 February, 2016
0 ITEM NO.47 COURT NO.13 SECTION XIV
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 (C) Diary No.27879/2015
(Arising out of impugned final judgment and order dated 21/05/2015
in LPA No.254/2015 passed by the High Court of Delhi at New Delhi)
YASHWANT SINGH AND ANR. Petitioner(s)
VERSUS
INDIAN BANK AND ANR. Respondent(s)
(Office report on default)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s)
Ms. Puja Sharma,Adv.(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite having been intimated on 21.08.2015, the counsel for the petitioners has not yet removed the defects. More than 90 days have elapsed.
In the circumstances, the matter is dismissed for non-prosecution.
(Rachna) (Rajinder Kaur)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RACHNA
Date: 2016.02.02
16:59:06 IST
Reason: