Supreme Court - Daily Orders
Anand Santosh Dabhade vs Union Of India on 21 August, 2018
Author: Vineet Saran
Bench: Vineet Saran
ITEM NO.16 COURT NO.12 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38519/2017
ANAND SANTOSH DABHADE Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(Office report on default)
Date : 21-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
[IN CHAMBER]
For Petitioner(s) Mr. Nitin Kumar Thakur, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Three weeks’ time is granted to the learned counsel for the petitioner to cure the defects as pointed out by the Registry.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by MADHU BALA Date: 2018.08.21 15:05:44 IST Reason: