Supreme Court - Daily Orders
Shail Sahni vs Narendra Mohan Nayyar . on 12 October, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.49 COURT NO.11 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) Diary No. 10330/2015
(Arising out of impugned final judgment and order dated 07/01/2015
in WPC No. 80/2015 passed by the High Court of Delhi at New Delhi)
SHAIL SAHNI Petitioner(s)
VERSUS
NARENDRA MOHAN NAYYAR & ORS. Respondent(s)
(office report on default)
Date : 12/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the petitioner-in-person the Court made the following
O R D E R
Petitioner-in-Person prays for and is granted four weeks' time to cure the defects as pointed out by the Registry.
(Rashi Gupta) (Rajinder Kaur)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
Sarita Purohit
Date: 2015.10.13
15:50:49 IST
Reason: