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Supreme Court - Daily Orders

Union Of India vs Ex Hav Gian Singh on 6 January, 2016

     Item No. 39                                             1

                                          REGISTRAR COURT. 2                       SECTION IV

                                     S U P R E M E C O U R T O F           I N D I A
                                             RECORD OF PROCEEDINGS


                                            BEFORE THE REGISTRAR MR. M V RAMESH

     Civil Appeal                  No(s).    3281-3286/2014

     UNION OF INDIA & ORS.                                                         Appellant(s)

                                                            VERSUS

     HAV GIAN SINGH & ORS.                                                         Respondent(s)
     (with office report)


     WITH
     C.A. No. 3287/2014
     (With Office Report)

      SLP(C) No. 32287/2014
     (With Office Report)


     Date : 06/01/2016 These appeals were called on for hearing today.


     For Appellant(s)                       Mr. Umesh Babu Chaurasia,Adv.
                                            Mr. B.V. Balaram Das,Adv.

                                            Mrs. Anil Katiyar,Adv.

                                            Mr. B. Krishna Prasad,Adv.
                                            Mr. Avijit Bhattacharjee,Adv.

     For Respondent(s)                      Ms. Upma Shrivastava,Adv.
                                            Mr. Avijit Bhattacharjee,Adv.



                                UPON hearing the counsel the Court made the following
                                                   O R D E R

C.A. Nos. 3281-3286 and 3287/2014 Signature Not Verified Digitally signed by Madhu Grover Four weeks time, as last chance is given to the learned Date: 2016.01.06 counsel for the appellants to comply with the terms of the order 16:37:39 SCT Reason:

dated 8.10.2015 of this Court.

List again on 26.2.2016.

The office report indicates that although by order dated 8.10.2015 of this Court four weeks time, as last chance was given to the learned counsel for the petitioner to comply with the terms of the order dated 27.7.2015 of this Court, yet he has not done the needful within the period stipulated in the order. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.

(M V RAMESH) Registrar MG