Supreme Court - Daily Orders
Duli Chandra vs The State Of Uttar Pradesh on 14 March, 2018
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.17 COURT NO.5 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 34775/2017
DULI CHANDRA & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
Date : 14-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Pranaya Kumar Mohapatra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time, as last opportunity, is granted to the learned counsel for the petitioners to cure the defects pointed out by the Registry, failing which the Special Leave Petition shall stand dismissed without further reference to the Court and any application for restoration shall be entertained only on payment of costs of Rs. 1,000/- (Rupees One Thousand) to be deposited in the Supreme Court Legal Services Committee.
(JAYANT KUMAR ARORA) (RENUKA SADANA)
COURT MASTER (SH) ASST.REGISTRAR
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.03.15
11:18:38 IST
Reason: