Supreme Court - Daily Orders
Rambriksh Mall vs Rambachan Mall And Ors on 11 November, 2024
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) Diary No.23211 of 2022
RAMBRIKSH MALL PETITIONER(S)
VERSUS
RAMBACHAN MALL AND ORS. RESPONDENT(S)
O R D E R
1. The present curative petition has been filed by the petitioner-in-person, without there being the certificate of senior advocate.
2. Number of opportunities have been granted to the petitioner who appears in-person, however, the same has not been done so far.
3. The matter was listed on 17.02.2023 and the petitioner-in- person sought time of four weeks.
4. The matter was thereafter listed on 05.04.2023 and again, further time was sought and two weeks’ time was granted in the matter.
5. The matter was thereafter listed on 28.04.2023 and two weeks’ further time was sought and granted to cure the defects. Thereafter, the matter was listed on 28.07.2023 and by way of last indulgence, adverse order was deferred and the matter was directed to be listed on 11.08.2023.
6. On 11.08.2023, the petitioner-in-person again sought one Signature Not Verified month’s time to remove the defects as pointed out by the Registry. Digitally signed by GEETA JOSHI Date: 2024.12.02 12:21:23 IST Reason: However, defects were not removed.
7. The matter was thereafter listed on 25.09.2023 and the 2 petitioner was permitted to appear in-person. Thereafter, the matter was listed on 20.10.2023, on 10.11.2023, on 24.11.2023 and again on 05.02.2024, whereby six weeks’ time was granted to the petitioner-in-person to cure the defects.
8. The matter was thereafter listed on 10.04.2024. On 10.05.2024, the petitioner was not available and the matter was adjourned as the petitioner was appearing in-person in the matter.
9. This Court on 08.07.2024 again two weeks’ time was granted to the petitioner to produce the certificate of the senior advocate in accordance to the judgment delivered in the case of Rupa Ashok Hurra Vs. Ashok Hurra and ors.
10. The matter was thereafter listed on 14.10.2024 and the petitioner-in-person sought adjournment in the matter and the matter was listed after two weeks.
11. Today also, no such certificate has been filed in the matter. Therefore, as the defects have not been cured, the petition is dismissed.
12. Pending application(s), if any, shall stand disposed of.
……...…….………………………………………J. (SATISH CHANDRA SHARMA) NEW DELHI;
NOVEMBER 11, 2024
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ITEM NO.1712 COURT NO.12 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION(CIVIL) Diary No(s). 23211/2022 RAMBRIKSH MALL Petitioner(s) VERSUS RAMBACHAN MALL AND ORS. Respondent(s) (OFFICE REPORT ON DEFAULT IA No. 103580/2023 - AMENDMENT OF APPEAL / PETITION / I.A. IA No. 104257/2022 - STAY APPLICATION) Date : 11-11-2024 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA [IN CHAMBERS] For Petitioner(s) Petitioner-in-person For Respondent(s) UPON hearing the counsel the Court made the following O R D E R
1. The present curative petition has been filed by the petitioner-in-person, without there being the certificate of senior advocate.
2. Number of opportunities have been granted to the petitioner who appears in-person, however, the same has not been done so far.
3. The matter was listed on 17.02.2023 and the petitioner-in- person sought time of four weeks.
4. The matter was thereafter listed on 05.04.2023 and again, further time was sought and two weeks’ time was granted in the matter.
5. The matter was thereafter listed on 28.04.2023 and two weeks’ further time was sought and granted to cure the defects. 4 Thereafter, the matter was listed on 28.07.2023 and by way of last indulgence, adverse order was deferred and the matter was directed to be listed on 11.08.2023.
6. On 11.08.2023, the petitioner-in-person again sought one month’s time to remove the defects as pointed out by the Registry. However, defects were not removed.
7. The matter was thereafter listed on 25.09.2023 and the petitioner was permitted to appear in-person. Thereafter, the matter was listed on 20.10.2023, on 10.11.2023, on 24.11.2023 and again on 05.02.2024, whereby six weeks’ time was granted to the petitioner-in-person to cure the defects.
8. The matter was thereafter listed on 10.04.2024. On 10.05.2024, the petitioner was not available and the matter was adjourned as the petitioner was appearing in-person in the matter.
9. This Court on 08.07.2024 again two weeks’ time was granted to the petitioner to produce the certificate of the senior advocate in accordance to the judgment delivered in the case of Rupa Ashok Hurra Vs. Ashok Hurra and ors.
10. The matter was thereafter listed on 14.10.2024 and the petitioner-in-person sought adjournment in the matter and the matter was listed after two weeks.
11. Today also, no such certificate has been filed in the matter. Therefore, as the defects have not been cured, the petition is dismissed.
12. Pending application(s), if any, shall stand disposed of. 5
(GEETA JOSHI) (RAVINDER KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER