Supreme Court - Daily Orders
Salil Behari Deb vs Director General Of Civil Aviation on 16 March, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.49 COURT NO.2 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No....in CURATIVE PET(C) D.20071/2005 in R.P.(C) No. 2087/2004
in SLP(C) No. 19835/2004
SALIL BEHARI DEB Petitioner(s)
VERSUS
DIRECTOR GENERAL OF CIVIL AVIATION & ORS. Respondent(s)
(Appln. by way of appeal against the order of the learned
registrar)
Date : 16/03/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[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
In case the defects pointed out in the office report dated 17th January, 2015 are not cured within a period of four weeks from today, interlocutory application by way of an appeal against the order dated 13th November, 2006 passed by the Registrar, shall stand dismissed without further reference to the Court in terms of signed order.
(Rajni Mukhi) (Pardeep Kumar)
Sr. P.A. AR-cum-PS
(Signed order is placed on the file) Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.03.18 15:17:31 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. NO........... OF 2015 IN CURATIVE PETITION (C)D.20071/2005 IN REVIEW PETITION (C) NO. 2087 OF 2004 IN PETITION FOR SPECIAL LEAVE TO APPEAL © NO. 19835 OF 2004 SALIL BEHARI DEB PETITIONER VERSUS DIRECTOR GENERAL OF CIVIL AVIATION & ORS. RESPONDENTS O R D E R In case the defects pointed out in the office report dated 17th January, 2015 are not cured within a period of four weeks from today, interlocutory application by way of an appeal against the order dated 13th November, 2006 passed by the Registrar, shall stand dismissed without further reference to the Court.
.....................J. [KURIAN JOSEPH] NEW DELHI;
MARCH 16, 2015