Supreme Court - Daily Orders
Justin George vs Union Of India & Others on 22 November, 2017
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.14 COURT NO.13 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal D. No(s). 30168/2016
JUSTIN GEORGE Appellant(s)
VERSUS
UNION OF INDIA & OTHERS Respondent(s)
(OFFICE REPORT ON DEFAULT)
Date : 22-11-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Appellant(s) Ms. Aanchal Tikmani,Adv.
Ms. Liz Mathew, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Three weeks' further time, as last chance, is granted to the counsel for the appellant to rectify the defects as pointed out by the Registry in its office report dated 20th December, 2016, failing which the appeal shall stand dismissed without any further reference to the Court in terms of the signed order. (KUSUM LATA SYAL) (MADHU NARULA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signed order is placed on the file Signature Not Verified Digitally signed by RACHNA Date: 2017.11.25 12:27:40 TLT Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL D.No(s). 30168 OF 2016 JUSTIN GEORGE Appellant(s) VERSUS UNION OF INDIA & OTHERS Respondent(s) Three weeks' further time, as last chance, is granted to the counsel for the appellant to rectify the defects as pointed out by the Registry in its office report dated 20th December, 2016, failing which the appeal shall stand dismissed without any further reference to the Court.
…...................J (R.BANUMATHI) New Delhi Dated : November 22, 2017