Supreme Court - Daily Orders
Gurinder Singh vs Bhupinder Kaur on 25 October, 2016
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.13 COURT NO.3 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5030/2012
GURINDER SINGH Appellant(s)
VERSUS
BHUPINDER KAUR Respondent(s)
(Office Report on default)
Date : 25/10/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBER]
For Appellant(s) Ms. S. Janani, AOR (NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appears on behalf of the appellant.
As a last chance, two weeks time is granted to learned counsel for the appellant to comply with the office report failing which the appeal shall stand dismissed without further reference to the Court.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.10.27 16:37:56 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.5030 OF 2012 Gurinder Singh … Appellant VERSUS Bhupinder Kaur … Respondent O R D E R None appears on behalf of the appellant.
As a last chance, two weeks time is granted to learned counsel for the appellant to comply with the office report failing which the appeal shall stand dismissed without further reference to the Court.
................,J.
(Amitava Roy) New Delhi;
October 25, 2016.