Supreme Court - Daily Orders
Pankaj Kumar Jha Alias Prakash Chandra ... vs Union Of India on 20 October, 2023
ITEM NO.1702 COURT NO.14 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRIMINAL) Diary No(s).15369/2023
PANKAJ KUMAR JHA ALIAS PRAKASH CHANDRA JHA
ALIAS PRINCE Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA D. No. 75216/2023 - DISCHARGE OF ADVOCATE ON RECORD)
Date : 20-10-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
[IN CHAMBER]
For Petitioner(s) Petitioner-in-person
Mr. B.S. Narwal, Adv.
Mr. Praveen Chaturvedi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
I.A. D. No.75216 of 2023
I.A. D. No.75216 of 2023 seeking discharge of the Advocate on Record is allowed, subject to curing of the defects within four weeks.
2. It appears that the petitioner has filed I.A. D. No.75212 of 2023 seeking permission to appear and argue in person. The said I.A. has not been listed by the Registry today.
Signature Not Verified
3. In view thereof, Registry to explain as to under what Digitally signed by Neetu Khajuria Date: 2023.10.21 15:12:12 IST Reason: circumstances I.A. D. No.75212 of 2023 has not been listed 1 and why the Registry selectively places matters for consideration when all pending I.As., which could have been disposed of by the present Bench should have been placed.
4. Such explanation be submitted within two weeks and the matter be listed thereafter on 10.11.2023.
(RAVI ARORA) (RAVINDER KUMAR)
COURT MASTER (SH) COURT MASTER (NSH)
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