Supreme Court - Daily Orders
Ashok Kumar Tapuriah vs Shyam Sunder Tapuriah(D) ... on 5 August, 2015
Author: Amitava Roy
Bench: Amitava Roy
1
ITEM NO.21 COURT NO.14 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petitions(Civil) Nos. 927-930/2013
ASHOK KUMAR TAPURIAH Petitioner(s)
VERSUS
SHYAM SUNDER TAPURIAH(D) TH.LRS.&ORS.ETC Respondent(s)
(Office report on default)
Date : 05/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Mrs. Sarla Chandra,Adv. (Not present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appears on behalf of the parties. In the interest of justice and having regard to the office report, further two weeks' time is granted to the learned counsel for the petitioner to furnish necessary information with regard to the outcome of the application for substitution pending in the Suit. It is made clear that in case this order is not complied with within the stipulated time, the petition shall stand dismissed without further reference to this Court.
(Sweta Dhyani)
Signature Not Verified (Tapan Kumar Chakraborty)
Digitally signed by
Rajni Mukhi
Sr. P.A. Court Master
Date: 2015.08.08
11:09:40 IST
Reason:
(Signed order is placed on the file) 2 IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NOS.927-930 OF 2013 ASHOK KUMAR TAPURIAH PETITIONER VERSUS SHYAM SUNDER TAPURIAH(D) TH.LRS.
& ORS.ETC RESPONDENTS
O R D E R
None appears on behalf of the parties. In the interest of justice and having regard to the office report, further two weeks' time is granted to the learned counsel for the petitioner to furnish necessary information with regard to the outcome of the application for substitution pending in the Suit. It is made clear that in case this order is not complied with within the stipulated time, the petition shall stand dismissed without further reference to this Court.
...............J. [AMITAVA ROY] NEW DELHI;
AUGUST 05, 2015