Supreme Court - Daily Orders
Jitendra Pal Singh vs Chandrakala Jain . on 8 August, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.38 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
Petition(s) for Special Leave to Appeal (C) No(s). 28967/2015
(Arising out of impugned judgment and order dated 22.04.2015 passed
by the High Court of Jharkhand at Ranchi in C.R.No.27/2014)
JITENDRA PAL SINGH Petitioner(s)
VERSUS
CHANDRAKALA JAIN . & ORS. Respondent(s)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Petitioner(s) Mr. Abhinav Mukerji, AOR (N.P.)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The defects have not been removed despite three weeks' time granted by learned Chamber Judge on 08.03.2017.
None appears for the petitioner. The special leave petition is dismissed for non-prosecution.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT COURT MASTER Signature Not Verified Digitally signed by SWETA DHYANI Date: 2017.08.12 10:57:26 IST Reason: