Supreme Court - Daily Orders
Kavita Nagar vs The Oriental Insurance Co. Ltd. on 17 October, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.30 COURT NO.7 SECTION IVA
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).
15643/2016
(Arising out of impugned final judgment and order dated
13/04/2016 in WP No. 103391/2016 passed by the High Court Of
Karnataka Circuit Bench At Dharwad)
DOCTORS FOR YOU Petitioner(s)
VERSUS
GODFREY PHILLIPS INDIA LTD AND OTHERS Respondent(s)
(Office report on default)
Date : 17/10/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Mr. Harsh Parashar, AOR (N.P.)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appeared on behalf of the petitioner, when the matter was called.
Perused office-report dated 29.08.2016. It appears that by communication dated 03.05.2016, learned counsel for the petitioner was requested to cure the defects within 90 days from the date of its communication. However, the defects are still not cured.
In the interest of justice, learned counsel for the petitioner is granted further two weeks time, by way of last chance, to comply with the office-report failing which the Special Leave Signature Not Verified Petition shall stand dismissed for non-prosecution without further Digitally signed by R.NATARAJAN reference to the Court. Date: 2016.10.19 17:03:55 IST Reason: (R. NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master