Supreme Court - Daily Orders
Indian Projects Construction ... vs Indian Projects Construction ... on 10 January, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.84 COURT NO.9 SECTION II
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 (Crl.) Diary No.16487/2016
(Arising out of impugned final judgment and order dated 22/04/2016
in APPLI No. 11686/2016 passed by the High Court of Judicature at
Allahabad)
INDIAN PROJECTS CONSTRUCTION CO-OPERATIVE LTD. Petitioner(s)
VERSUS
INDIAN PROJECTS CONSTRUCTION
CO-OPERATIVE LTD. AND ANR. Respondent(s)
(office report on default)
Date : 10/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Mr. Devvrat,Adv. (Not Present)
For Respondent(s)
The Court made the following
O R D E R
None appears on behalf of the petitioner. As a last opportunity, two weeks' time is granted to learned counsel for the petitioner to cure the defects pointed out by the Registry.
(RASHMI DHYANI) (MADHU NARULA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2017.01.10
16:54:04 IST
Reason: