Supreme Court - Daily Orders
Vimla Devi vs Pushpa Devi on 17 January, 2018
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.46 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26087/2017
(From the judgment and order dated 29.05.2017 passed by the High
Court of Delhi at New Delhi in R.S.A. No. 157/17)
VIMLA DEVI Petitioner(s)
VERSUS
PUSHPA DEVI & ANR. Respondent(s)
Date : 17-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Mr. Prashant Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays and is granted four weeks' time by way of last opportunity to comply with the office report failing which this petition shall stand dismissed without further reference to the Court.
(MADHU BALA) (PARVEEN KUMARI PASRICHA)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2018.01.18
15:33:50 IST
Reason: