Supreme Court - Daily Orders
Sugan Chandra Gupta vs Board Of Directors Of Rashtriya Ispat ... on 21 January, 2019
Author: Vineet Saran
Bench: Vineet Saran
ITEM NO.45 COURT NO.5 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9815/2018
SUGAN CHANDRA GUPTA Petitioner(s)
VERSUS
BOARD OF DIRECTORS, RINL, VISAKHAPATNAM Respondent(s)
WITH
Diary No(s). 32712/2018 (XII-A)
Date : 21-01-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
[IN CHAMBER]
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
The petitioner appearing in-person states that he has not been informed of the defects which are to be cured.
The Registry is directed to inform the defects, which are mandatory in nature, to the petitioner-in-person within a period of 10 days from today. Thereafter, the petitioner is granted three weeks time to cure the defects.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2019.01.23
17:06:19 IST
Reason: