Supreme Court - Daily Orders
Union Of India vs Prem Singh Jc-119767W on 11 September, 2015
SECTION XVII
Matter For :
Hon'ble Judge in Chamber :
Item No.
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO....OF 2015, DEFECTIVE DIARY NO. 15585 OF 2015
Union of India & Ors. ...Appellants
VERSUS
Prem Singh ...Respondent
OFFICE REPORT ON DEFAULT The matter above mentioned has been filed by the counsel for the appellants against the Judgment and Order dated 01.10.2013 passed by the Armed Forces Tribunal, Principal Bench, New Delhi in T.A. No. 319 of 2009 and order dated 12.03.2014 and the same has been found defective for the following reasons:
1. Paragraphs and pages of paper books have not been numbered consecutively and correctly noted in index.
2. Date is incomplete in page E of L/dates.
3. An affidavit of the petitioner in support of the petition/appeal/application has not been filed, properly attested and identified.
4. The Vakalatnama has not been properly executed by the petitioners/appellants and accepted and identified by the Advocate and Memo of Appearance filed.
5. Relevant provision of acts/rule is required as Appendix.
6. Case no, if refusing order to be mentioned everywhere.
7. The cause title of the petition/appeal corresponds to that of the impugned judgment and names of parties therein.
8. No. of days of delay is not mentioned.
9. It is not clarified as to whether the annexures referred to in the petition are true copies of the documents before the Court below.
10. Email address of advocate is not given. L/P is incomplete and all columns should be properly mentioned.
...P/2 -2-
11. Last three lines to be deleted from page 63 and to be mentioned in page 68.
12. Annexure A1 is not captioned. Prayer of leave to appeal is to be corrected.
13. Date of order 1.10.13 is wrong everywhere.
14. Pages of Annexures are not given in Civil Appeal.
15. Nature of Matter is criminal instead of Civil (this is to be rechecked later on)
16. Prayer of Civil Appeal is not correct.
17. Both orders is to be filed as per index and it is to be checked later on.
18. Both orders is to be mentioned separately in index.
19. The particulars of the impugned judgment passed by the Court(s) below are not uniformly written in all the documents is to be mentioned correctly everywhere. (1 word to be used instead of AND).
20. Description A1 and A2 is incomplete in index.
It is submitted that the counsel for the appellants was requested to cure the above said defects vide this Registry's letter dated 11.05.2015 but he has not done needful so far(within prescribed time of 90 days under the proviso of Order III Rule 7 SCR 2013). Resultant, the matter could not be registered.
The default on the part of counsel for the appellants is listed before the Hon'ble Judge in Chambers with this report.
DATED THIS THE 08TH DAY OF SEPTEMBER, 2015.
ASSISTANT REGISTRAR Copy to : Mr. B.V. Balram Das, Advocate ASSISTANT REGISTRAR C-5