Supreme Court - Daily Orders
M. Prabhakar vs Union Of India Ministry Of Home Affairs ... on 12 April, 2017
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.13 COURT NO.15 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Civil) Diary No. 3730/2015
M. PRABHAKAR Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(office report on default)
Date : 12/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBERS]
For Petitioner(s) Mr. A. Venayagam Balan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the petitioner to remove the defects as pointed out by the Registry.
(POOJA SEHGAL) (SAROJ KUMARI GAUR)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.04.17
11:24:37 IST
Reason: