Supreme Court - Daily Orders
R. Sasi Rekha vs State Of Tamil Nadu . on 15 November, 2016
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.33 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) Diary No.22357/2016
R. SASI REKHA Petitioner(s)
VERSUS
STATE OF TAMIL NADU AND ORS. Respondent(s)
(office report on default)
Date : 15/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBERS]
For Petitioner(s) Mr. Kabir Dixit,Adv. (Not Present)
For Respondent(s)
The Court made the following
O R D E R
As a last opportunity, four weeks' further time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry in the office report dated 21st October, 2016, failing which the writ petition shall stand dismissed without further reference to the Court.
(RASHMI DHYANI) (SUKHBIR PAUL KAUR)
SR.P.A. AR-CUM-PS
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.11.16
16:56:13 IST
Reason: