Supreme Court - Daily Orders
G.Kumar Swamy vs The State Of Karnataka Secretary on 12 April, 2018
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.25 COURT NO.3 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. No(s) 1203/2017 in R.P.(C) D. No. 14863/2016
G.KUMAR SWAMY & ANR. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA SECRETARY & ORS. Respondent(s)
(FOR ADMISSION and R.P. D.No. 14863/2016 was lodged under Order
VIII Rule 6(3) & (4) by Ld. Registrar's Order dated 02.07.2016.)
Date : 12-04-2018 This application was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Petitioner(s) Ms. Manju Jetley, AOR
Mr. Naik, Adv.
Ms. Anshu Malik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay of 168 days in filing the appeal against the Order of the Registrar is condoned.
As prayed, two weeks' further time is granted for rectification of the defects pointed out by the Registry.
Since there is delay of 4112 days in filing the Review Petition, the Registry is directed to process the matter further, if the defects are cured within the stipulated time.
Misc. Application is disposed of as indicated above.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.04.12 16:32:07 IST Reason: (SUSHIL KUMAR RAKHEJA) (ASHA SONI)
COURT MASTER (SH) BRANCH OFFICER