Supreme Court - Daily Orders
Branch Manager, Shiriram Transport ... vs Mukeer Ahmed Shiddhiqui on 25 October, 2016
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.41 COURT NO.3 SECTION XIV
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) No.D37501/2015
(Arising out of impugned final judgment and order dated 03/09/2015
in RP No. 2837/2013 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
BRANCH MANAGER, SHIRIRAM TRANSPORT FINANCE CO. LTD. Petitioner(s)
VERSUS
MUKEER AHMED SHIDDHIQUI Respondent(s)
(Office report on default)
Date : 25/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBER]
For Petitioner(s) Mr. S. Gowthaman,Adv. (Not Present)
For Respondent(s)
The Court made the following
O R D E R
None appears on behalf of the petitioner.
Despite the time being granted by the Hon'ble Chamber Judge on 12.7.2016, the learned counsel for the petitioner has not cured the defects as pointed out by the office, so far.
In that view of the matter, the instant special leave petition is dismissed for non-prosecution.
(Sanjay Kumar-II) (H.S. Parasher) Signature Not Verified Court Master Court Master Digitally signed by SANJAY KUMAR Date: 2016.11.18 13:02:19 IST Reason: