Supreme Court - Daily Orders
Anindita vs Gopal Shetty on 28 August, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL D. No. 37206/2015
MS. ANINDITA & ANR. Appellant(s)
VERSUS
MR. GOPAL SHETTY AND ORS. Respondent(s)
O R D E R
Heard appellant appearing in person.
Despite the appellant being repeatedly asked as to in how much time she would cure the defects, the appellant keeps on making grievances in respect of proceedings before the Registrar. This would call for an order of dismissal for non-prosecution but for the fact that appellant is appearing in person.
One last opportunity of two weeks' time is granted to the appellant to cure the defects, failing which the Civil Appeal shall stand dismissed without further reference to the Court.
....…..............J. [SANJAY KISHAN KAUL] NEW DELHI;
AUGUST 28, 2017
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.08.31
11:35:25 IST
Reason:
ITEM NO. 8 COURT NO.12 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. 37206/2015
MS. ANINDITA & ANR. Appellant(s)
VERSUS
MR. GOPAL SHETTY AND ORS. Respondent(s)
(office report for direction listed in this matter) Date : 28-08-2017 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBERS] For Appellant(s) Appellant-in-person For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard appellant appearing in person.
Despite the appellant being repeatedly asked as to in how much time she would cure the defects, the appellant keeps on making grievances in respect of proceedings before the Registrar. This would call for an order of dismissal for non-prosecution but for the fact that appellant is appearing in person.
One last opportunity of two weeks' time is granted to the appellant to cure the defects, failing which the Civil Appeal shall stand dismissed without further reference to the Court.
(POOJA SEHGAL) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT COURT MASTER
(Signed order is placed on the file)