Supreme Court - Daily Orders
Ashutosh Kumar @ Ashu vs State Of U.P. Thr. Secretary on 22 September, 2017
Author: Navin Sinha
Bench: Navin Sinha
1
ITEM NO.34 COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 4438/2017
ASHUTOSH KUMAR @ ASHU Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
((1)Non filing of FIR format.- (2)Incorrect mentioning of
description of annexures in Index.-PAGE NUMBERING OF F/M, V/A NOT
MENTIONED IN INDEX. FULL DESCRIPTION OF APPENDIX, ANNEXURE P 10
REQUIRED. NAME AND DATE OF I/O WRONG IN INDEX. (3)Non inclusion of
complete listing proforma filled in, signed in the
paper-books.-LISTING PROFORMA UNDATED, UNSGINED, NOT PROPRE
REGARDING CENTRAL ACT, SEDCTION, COLUMN 7. (4)Non filing of brief
list of dates/events.-PAGE NOS. OF ANNEXURE NOT MENTIONED IN L/D.
(5)Non-filing of certified copy of the impugned judgment.- (6)Non
filing of application for exemption from Filing certified copy of
the impugned judgment/order.- (7)Name of High Court, Cause Title
etc not shown in plain copy of impugned order/incorrect case
number.-NAME OF HIGH COURT NOT MENTIONED. (8)Non-filing of copy of
the judgment/order/notification/award/ Annexure/
Gos/Appendix/letters dated.........etc.-TRANSLATED COPY OF CUSTORY
CERTIFICATE REQUIRED(DETAILS TO BE CHECKED LATER ON.). COPY OF
CRIMINAL APPEAL 881/2010 AND EXHIBITS REQUIRED. (9)Non-inclusion of
the copy of surrender/ custody certificate in the paper book.-
(10)Non filing of Copy of surrender proof/CUSTODY CERTIFICATE in
respect of all convicts.- (11)Incomplete/INCORRECT addresses/STATUS
of the parties and their representatives.-STATUS OF TRIAL COURT
REQUIRED. (12)Memo of parties has not been filed.-M/P REQUIRED. C/T
TO BE CHECKED. (13)Contents of petition/appeal, applications And
accompanying documents Illegible/ not typed in double space On one
side of the paper.-ORDER AND RULE OF SCR WRONG ON TOP AND PARA 3
AND 4.PAGE NOS. E, 1 TYO 18 TO BE REPLACED AS IN DIM IMPRESSION AND
ILLEGIBLE.ANNEXURE NO. NOT MENTIO0NED IN PARA 4. CLARIFY BLANK AT
PAGE NO. 25. PRAYER 8(A) NOT PROPER. (14)Non-affixation of Welfare
Stamp.- (15)Non Mentioning of capacity of executant for signing of
vakalatnama-V/A JNOT SIGNED BY ADV. AND ENGLISH TRANSLATION OF
RUBBER STAMP REQUIRED. (16)Non mentioning of date of filing/drawn
by.- (17)Non-signing of certificate by Aor in support of
Signature Not Verified
SLP-CERTIFICATE NOT PROPER AS NAME AND SIGN. OF ADV. NOT ON IT.
Digitally signed by
BALA PARVATHI
Date: 2017.09.23
(18)Non-filing
13:08:23 IST
Reason: of affidavit properly executed-AFFIDAVIT IS
INCOMPLETE AND UNDATED. (19)Annexures..............referred to in
the petition not true copies of the documents before the court
below/ annexures not in chronological order as per list of
dates.-TRUE COPY UNSIGNED. (20)Non-filing of application for
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condonation of delay in time barred Petition/Appeal.-PARA 1, PRAYER
(I) NOT PROPER, DELAY DAYS NOT MENTIONED AND APPLN. UNSIGNED IN
BOTH APPLNS. (21)Non filing of application for exemption from
filing Official Translation, with affidavit And court fee.-APPLN.
IS INCOMPLETE AS ANNEXURE NO. WITH PAGE NOS. NOT MENTIONEDAND ADV.
NAME AND SIGN. NOT PRESENT ON APPLN. )
Date : 22-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Mr. Harish Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the defects have been cured.
Office to verify the same and proceed accordingly.
(B.PARVATHI) (SUMAN JAIN) COURT MASTER BRANCH OFFICER