Supreme Court - Daily Orders
Ganesh S/O Keshavrao Barapatre vs Reserve Bank Of India Through Its ... on 8 July, 2016
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.85 COURT NO.13 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(s)(Civil) Diary No(s). 2671/2016
GANESH KESHAVRAO BARAPATRE R/O NAGPUR Petitioner(s)
VERSUS
RESERVE BANK OF INDIA THROUGH ITS
REGIONAL DIRECTOR NEW DELHI Respondent(s)
(Office report on default)
Date : 08/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Petitioner(s) Mr. Anupam Mishra, AOR
Mr. Nikhil Majithia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As requested by the learned Counsel for the petitioner, four weeks' time is granted to remove the defects as pointed out by the Registry failing which the Writ Petition shall stands dismissed without further reference to the Court.
(Jyoti Gupta) (Madhu Narula)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2016.07.09
12:41:19 IST
Reason: