Supreme Court - Daily Orders
S. Nihaal Ahamed And Anr vs The Dean, Velammal Medical College ... on 9 April, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (CIVIL) NO(S). OF 2018
(Diary No(s). 8094/2017)
IN
CIVIL APPEAL NOS.8067-8068 OF 2015
S. NIHAAL AHAMED PETITIONER(S)
VERSUS
THE DEAN, VELAMMAL MEDICAL COLLEGE
HOSPITAL AND RESEARCH INSTITUTE RESPONDENT(S)
O R D E R
Four weeks’ time, as a last opportunity, is granted to learned counsel for the petitioner to cure the defects, failing which the contempt petition(s) shall stand dismissed without further reference to the Court.
..........................J. [SANJAY KISHAN KAUL] NEW DELHI 9th April, 2018 Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.04.11 09:47:26 IST Reason: ITEM NO.37 COURT NO.2 SECTION XII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CONTEMPT PETITION (CIVIL) Diary No(s). 8094/2017 in Civil Appeal Nos.8067-8068/2015 S. NIHAAL AHAMED Petitioner(s) VERSUS THE DEAN, VELAMMAL MEDICAL COLLEGE HOSPITAL AND RESEARCH INSTITUTE Respondent(s) Date : 09-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBERS] For Petitioner(s) Mr. Karunakar Mahalik, AOR Mr. Shilp Vinod, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Four weeks’ time, as a last opportunity, is granted to learned counsel for the petitioner to cure the defects, failing which the contempt petition(s) shall stand dismissed without further reference to the Court. (SWETA DHYANI) (RAJINDER KAUR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)