Supreme Court - Daily Orders
Pradeep Khanna vs Renu Khetarpal on 8 February, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.50 COURT NO.13 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 for Special Leave to Appeal (C) Diary No.21458/2015
(Arising out of impugned final judgment and order dated 10/04/2015
in RFA No.638/2014 passed by the High Court of Delhi at New Delhi)
PRADEEP KHANNA Petitioner(s)
VERSUS
RENU KHETARPAL Respondent(s)
(Office report on default)
Date : 08/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s)
Petitioner-in-person,Adv.(NP)
For Respondent(s)
UPON perusing the papers the Court made the following
O R D E R
The record indicates that notice of hearing was issued to the petitioner in person on 21.01.2016. Unserved cover has been received back by the Registry with postal remarks “Left”.
Record further indicates that though the defects were communicated to the petitioner on 10.07.2015 and the defects are not yet removed.
In the circumstances, the petition stands dismissed for non-prosecution.
(Rachna) (Chander Bala)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RACHNA
Date: 2016.02.10
15:19:22 IST
Reason: