Supreme Court - Daily Orders
M/S Ireo Fiveriver Pvt Ltd vs Surinder Kumar Singla on 1 November, 2017
Author: Amitava Roy
Bench: Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO......
[DIARY NO.41864 OF 2016]
M/S IREO FIVERIVER PVT LTD Appellant(s)
VERSUS
SURINDER KUMAR SINGLA & ORS. Respondent(s)
O R D E R
As a last chance, three weeks' time is granted to learned counsel for the appellant to cure the defects as pointed out in the Office Report dated 10.10.2017, failing which the Civil Appeal shall stand dismissed without further reference to the Court.
..............J. (AMITAVA ROY) NEW DELHI;
NOVEMBER 01, 2017 Signature Not Verified Digitally signed by RACHNA Date: 2017.11.07 13:14:36 IST Reason: ITEM NO.60 COURT NO.9 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal D.No.41864/2016 M/S IREO FIVERIVER PVT LTD Appellant(s) VERSUS SURINDER KUMAR SINGLA & ORS. Respondent(s) Date : 01-11-2017 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE AMITAVA ROY [IN CHAMBERS] For Appellant(s) Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R As a last chance, three weeks' time is granted to learned counsel for the appellant to cure the defects as pointed out in the Office Report dated 10.10.2017, failing which the Civil Appeal shall stand dismissed without further reference to the Court.
(RACHNA) (MALA KUMARI SHARMA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER