Supreme Court - Daily Orders
Padma @ Sushma Badaik vs The State Of Jharkhand on 25 February, 2019
Author: Ajay Rastogi
Bench: Ajay Rastogi
ITEM NO.1 COURT NO.11 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.25433/2017
PADMA @ SUSHMA BADAIK Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
Date : 25-02-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
[IN CHAMBERS]
For Petitioner(s) Petitioner-in-person (NP)
For Respondent(s)
The Court made the following
O R D E R
None appeared for the petitioner-in-person. As per Office Report, despite opportunity granted, defects have not been removed by the petitioner-in-person till date.
In the interest of justice, four weeks’ time, as a last chance, is granted to the petitioner-in-person to remove the defects as pointed out by the Registry.
List the matter thereafter.
(RACHNA) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RACHNA
Date: 2019.03.01
16:33:41 IST
Reason: