Supreme Court - Daily Orders
V. Govindaswamy vs Mangammal on 17 September, 2015
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.47 COURT NO.5 SECTION XII
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. 40413/2014
(Arising out of impugned final judgment and order dated 29/01/2010
in CRPNP No. 1676/2009 passed by the High Court of Madras)
V. GOVINDASWAMY Petitioner(s)
VERSUS
MANGAMMAL & ORS Respondent(s)
(office report on default)
Date : 17/09/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Petitioner(s) Mr. Ankur S. Kulkarni,Adv. (N.P.)
For Respondent(s)
The Court made the following
O R D E R
None present for the petitioner even in the revised call. It appears that the defects pointed out by the registry are not cured till date.
The Special Leave Petition stands dismissed for non-prosecution.
[LAYA RAWAT] [CHANDER BALA]
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by Om Parkash
Sharma
Date: 2015.09.22 14:01:54 IST
Reason: Signer card of Mr. Om
Parkash Sharma, Court Master is being used by Ms. Laya Rawat,Sr.P.A. for UPLOADING PROCEEDINGS (Chamber Matters -Court No.5) dated 17.9.2015.