Supreme Court - Daily Orders
Braham Prakash vs Union Of India on 13 July, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.48 COURT NO.10 SECTION XIV
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) Diary No(s).
42577/2014
(Arising out of impugned final judgment and order dated 23/08/2011
in LA No. 652/2010 passed by the High Court of Delhi at New Delhi)
BRAHAM PRAKASH Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(Office report on default)
Date : 13/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBER]
For Petitioner(s) Mr. Nitin Kumar Thakur,Adv.(Not Present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Though nobody appears for the petitioner. Finally, three weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry in office report dated 24 th April, 2015.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2015.07.15 11:42:48 IST (Neeta) (Tapan Kumar Chakraborty) Reason: Sr. P.A. Court Master