Supreme Court - Daily Orders
D.T.C. vs Jai Prakash Sharma on 31 July, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NO(s).1 AND 2 OF 2017
IN
REVIEW PETITION (C)D.NO.43133 OF 2015
IN
CIVIL APPEAL NO.7907 OF 2015
D.T.C. Petitioner(s)
VERSUS
JAI PRAKASH SHARMA Respondent(s)
O R D E R
For the reasons indicated in the applications, I.A.Nos.1 and 2 of 2017 are allowed, and the order dated 06.06.2016 of the Registrar lodging the review petition for not curing the defects pointed out by the Registry is set aside, subject to costs of Rs.5,000/-(Rupees Five Thousand Only) to be deposited with the Supreme Court Legal Services Committee within two weeks from today.
As a last chance, learned counsel for the petitioner is granted further two weeks' time to cure the defects in the review petition, failing which the review petition shall stand dismissed for non-prosecution, without further reference to the Court. Signature Not Verified Digitally signed by .....…..............J. SAPNA BISHT Date: 2017.08.02
16:47:26 TLT (SANJAY KISHAN KAUL)
Reason:
NEW DELHI;
JULY 31, 2017.
ITEM NO.14 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 1/2017,2/2017 in R.P.(C) D 43133/2015 In C.A. No. 7907/2015
D.T.C. Petitioner(s)
VERSUS
JAI PRAKASH SHARMA Respondent(s)
(FOR APPEAL AGAINST REGISTRARS ORDER XV RULE 5 AND FOR CONDONATION OF DELAY IN FILING APPEAL) Date : 31-07-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBERS] For Petitioner(s) Dr. Monika Gusain, AOR Mr. Anil Kumar,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R For the reasons indicated in the applications, I.A.Nos.1 and 2 of 2017 are allowed, and the order dated 06.06.2016 of the Registrar lodging the review petition for not curing the defects pointed out by the Registry is set aside, subject to costs of Rs.5,000/-(Rupees Five Thousand Only) to be deposited with the Supreme Court Legal Services Committee within two weeks from today.
As a last chance, learned counsel for the petitioner is granted further two weeks' time to cure the defects in the review petition, failing which the review petition shall stand dismissed for non-prosecution, without further reference to the Court.
(SAPNA BISHT) (MADHU NARULA)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
(Signed order is placed on the file)