Supreme Court - Daily Orders
Park Serene Defence Enclave Society vs M/S Bptp Ltd on 2 July, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.29 COURT NO.12 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 18080/2017
PARK SERENE DEFENCE ENCLAVE SOCIETY Petitioner(s)
VERSUS
M/S BPTP LTD & ORS. Respondent(s)
Date : 02-07-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Petitioner(s) Mr. Himanshu Shekhar, AOR (NP)
For Respondent(s)
UPON perusing papers the Court made the following
O R D E R
Perused the record.
The matter has been passed over once and called for second time.
No one is present for the appellant. Despite orders dated 24.11.2017 and 26.3.2018 passed by Hon’ble Judge in Chambers, counsel for the appellant has not refiled the matter after curing the defects. The appeal is dismissed for non-prosecution in terms of the signed order.
(KUSUM LATA SYAL) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified (Signed order is placed on the file) Digitally signed by KUSUM LATA SYAL Date: 2018.07.04 16:30:49 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL Diary No(s). 18080/2017 PARK SERENE DEFENCE ENCLAVE SOCIETY Appellant(s) VERSUS M/S BPTP LTD & ORS. Respondent(s) O R D E R Perused the record.
The matter has been passed over once and called for second time.
No one is present for the appellant.
Despite orders dated 24.11.2017 and 26.3.2018 passed by Hon’ble Judge in Chambers, counsel for the appellant has not refiled the matter after curing the defects. The appeal is dismissed for non-prosecution.
…...................J (DEEPAK GUPTA) New Delhi Dated : July 2, 2018