Supreme Court - Daily Orders
Robin Singh vs Union Of India on 5 August, 2025
ITEM NO.51 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) Diary No(s). 31136/2025
ROBIN SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ TO BE TAKEN UP AFTER FRESH MATTERS. ]
IA No. 172146/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 172139/2025 - EXEMPTION FROM FILING O.T.
Date : 05-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :Mr. Syed Rehan, Adv. (Not present)
Mr. Zulfiqar Ali Khan, AOR (Not present)
Mr. Bilal Khan, Adv. (Not present)
For Respondent(s) : Ms. Archana Pathak Dave, ASG
Mr. Sudarshan Lamba, AOR
Ms. Harshita Choubey, Adv.
Mr. Jagdish Chandra, Adv.
Ms. Pankhuri Shrivastava, Adv.
Ms. Neelam Sharma, AOR
Mr. Aditya Kumar, Adv.
Mr. Alekshendra Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned A.S.G. appearing for the respondent(s).
She has submitted a copy of the question paper in order to explain that there was a mistake merely in Signature Not Verified the stapling of the question paper which led to Digitally signed by NEETU SACHDEVA Date: 2025.08.05 16:51:42 IST Reason: erroneous sequencing inasmuch as sequencing was not contd..
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in seriatim and that this could not have caused any prejudice to the petitioner herein. However, in order to satisfy ourselves, we direct that the petitioner’s paper shall be evaluated manually and the result of the evaluation be placed on the record. The said exercise shall be carried out within a period of one week.
List on 12.08.2025.
(NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)