Supreme Court - Daily Orders
Mahendra Pandey vs Union Of India on 4 September, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.23 COURT NO.13 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) D. No(s). 23044/2016
MAHENDRA PANDEY Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(OFFICE REPORT ON DEFAULT)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Petitioner(s) Ms. Manju Jetley, AOR (N/P)
For Respondent(s)
The Court made the following
O R D E R
Even on the second call, none present for the petitioner. Learned counsel for the petitioner was granted two weeks' time by this Court on 27.03.2017 to cure the defects as pointed out by the Registry. But learned counsel for the petitioner has still not cured the defects.
The Writ Petition is, accordingly, dismissed for non-prosecution.
(SAPNA BISHT) (HARESH SINGH NEGI)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2017.09.06
17:10:13 TLT
Reason: