Supreme Court - Daily Orders
Girase Pramod Jay Singh vs Union Of India . on 11 April, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL MISCELLANEOUS PETITION NO.5479 OF 2016,
CRIMINAL MISCELLANEOUS PETITION NO.5480 OF 2016
IN
REVIEW PETITION (CRIMINAL) DAIRY NO.34791 OF 2015
IN
CRIMINAL APPEAL NO.1250 OF 2015
GIRASE PRAMOD JAY SINGH PETITIONER
VERSUS
UNION OF INDIA AND ORS. RESPONDENTS
O R D E R
Delay condoned.
Crl.MP. No.5479 of 2016 for appeal against Registrar's order dated 20.1.2016 is allowed. The review petition is restored to its original number.
Finally, two weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry vide letters dated 15.10.2015 and 24.11.2015, failing which the review petition shall stand dismissed without further reference to the Court.
….....…..............J. (N.V. RAMANA) NEW DELHI Signature Not Verified 11TH APRIL, 2016 Digitally signed by SWETA DHYANI Date: 2016.04.12 15:27:12 IST Reason: ITEM NO.28 COURT NO.7 SECTION IIB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CRLMP. 5479/2016, CRLMP. 5480/2016 in R.P.(Crl.) D 34791/2015 In Crl.A. No. 1250/2015 No(s).
GIRASE PRAMOD JAY SINGH Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (Appln. by way of appeal against Registrar's order and c/delay) Date : 11/04/2016 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA [IN CHAMBERS] For Petitioner(s) Mr. Chandra Shekhar Suman, Adv.
Mr. Awadhesh Kumar Singh, Adv.
Mr. Anish Kumar Gupta,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Crl.MP. No.5479 of 2016 for appeal against Registrar's order dated 20.1.2016 is allowed. The review petition is restored to its original number.
Finally, two weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry vide letters dated 15.10.2015 and 24.11.2015, failing which the review petition shall stand dismissed without further reference to the Court.
(SWETA DHYANI) (S.S.R. KRISHNA)
SR.P.A. ASSISTANT REGISTRAR
(Signed order is placed on the file)