Supreme Court - Daily Orders
Improvement Trust Ludhiana vs Rajinder Singh on 8 August, 2016
àITEM NO.22 COURT NO.10 SECTION XVII
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) Diary No.21072/2015
(Arising out of impugned final judgment and order dated 30/01/2015
in RP No. 2165/2014 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
IMPROVEMENT TRUST LUDHIANA AND ANR Petitioner(s)
VERSUS
RAJINDER SINGH Respondent(s)
(office report on default)
Date : 08/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Birendra Kumar Mishra, Adv.
Ms. Poonam A., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Three weeks' time is granted to learned counsel for the petitioners to comply with the office report dated 14.6.2016, failing which the Special Leave Petition shall stand dismissed without further reference to the Court.
Any application for restoration shall be entertained only on payment of costs of Rs. 1,000/- to be deposited with the Supreme Court Legal Services Committee.
(RASHMI DHYANI) (RENU DIWAN )
SR.P.A. ASSISTANT REGISTRAR