Supreme Court - Daily Orders
M/S Jmd Industries vs State Of Haryana . on 5 December, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.57 COURT NO.13 SECTION IV-B
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(s). 17331/2016
M/S JMD INDUSTRIES & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
Date : 05-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Petitioner(s) Ms. Mahima Gupta, AOR (Not present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Vide order dated 24.4.2017, last opportunity of four weeks was granted to the petitioner to remove the defects. More than seven months have lapsed, but the defects have not been cured nor the petitioner is represented in Court.
Hence, the special leave petition is dismissed for non-prosecution.
(B.PARVATHI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2017.12.09
12:57:37 IST
Reason: