Supreme Court - Daily Orders
Manik Sethi vs Amazon India on 21 August, 2017
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO. 6 COURT NO.5 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Civil) D. No. 27686/2016
MANIK SETHI Petitioner(s)
VERSUS
AMAZON INDIA & ANR. Respondent(s)
(OFFICE REPORT ON DEFAULT TO BE LISTED BEFORE CHAMBER JUDGE)
Date : 21-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBERS]
For Petitioner(s) Petitioner-in-person (N.P.)
For Respondent(s) Mr. T. V. George, AOR (N.P.)
The Court made the following
O R D E R
None appears.
Learned counsel for the petitioner has not cured the defects as pointed out by the Registry though sufficient time was granted.
Hence, the Writ Petition shall stand dismissed for non-prosecution.
(POOJA SEHGAL) (RENU DIWAN) SENIOR PERSONAL ASSISTANT ASST.REGISTRAR Signature Not Verified Digitally signed by POOJA SEHGAL Date: 2017.08.26 10:24:04 IST Reason: