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Sangeeta Arya @ Sarveen Kaur (Saimi) vs Lakhwinder Singh on 14 October, 2019

Author: M.R. Shah

Bench: M.R. Shah

     ITEM NO.6                                COURT NO.16             SECTION XVI-A
                                S U P R E M E C O U R T O F I N D I A
                                         RECORD OF PROCEEDINGS

     TRANSFER PETITION (CIVIL) Diary No. 41440/2017

     SANGEETA ARYA @ SARVEEN KAUR (SAIMI)                                       Petitioner(s)

                                                               VERSUS

     LAKHWINDER SINGH                                                            Respondent(s)

     ((1)Non inclusion of complete listing proforma filled in,
     signed in the paper-books. COL. 4(A) AND (B) NOT FILLED
     (2)Other COPY OF PENDING CASE HAS NOT BEEN FILED (CAUSE TITLE,
     NAME OF THE COURT, CASE NO. ETC. TO BE CHECKED) (3)Other
     PRESENTLY AT DELHI NOT MENTIONED IN THE AFFIDAVIT. (4)Other
     PAGE NOS. NOT MENTIONED PROPERLY IN INDEX. (SERIAL NOS. 6 TO
     12) (5)Other SERIAL NO. NOT MENTIONED AGAINST ANNX. P-4 IN
     INDEX. (6)Other DATE NOT MENTIONED PROPERLY IN ANNX. P-1 (7)Non
     mentioning of annexure numbers of the translated documents. NOT
     MENTIONED IN THE PRAYER OF APPLICATION FOR EXMPTION FROM OT,
     ANNEX. NO. NOT TALLYING WITH PARAS 3 AND 4 OF THE APPLICATION
     AND SERIAL NO. 12 OF INDEX. (8) Other CAUSE TITLE OF THE
     PENDING CASE NOT MENTIONED IN THE PRAYER OF APPLICATION FOR
     STAY. (9)Other DESCRIPTIONS OF ANNXS. P-2 AND P-3 ARE WRONG IN
     INDEX AND LIST OF DATES.)

     Date: 14-10-2019 This petition was called on for hearing today.

     CORAM :                    HON'BLE MR. JUSTICE M.R. SHAH
                                [IN CHAMBER]

     For Petitioner(s)                        Gaurav, AOR [NP]

     For Respondent(s)
                                              The Court made the following
                                                        O R D E R

None present for the petitioner when the matter was called out.

No steps have been taken by learned counsel for the petitioner to cure the defects despite last opportunity given.

The Transfer Petition stands dismissed for non-

prosecution.

          (LAYA RAWAT)                                                              (BEENA JOLLY)
     SENIOR PERSONAL ASSISTANT                                                      BRANCH OFFICER