Supreme Court - Daily Orders
Noor Ayesha Nh vs Union Of India on 25 July, 2023
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL)….
@ DIARY NO(S). 6367/2022 IN W.P.(CRL) NO.19/2022
NOOR AYESHA NH PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
1. The office report indicates that there are defects in the review petition, which have not been removed despite repeated opportunities.
2. The petitioner-in-person is not present today.
3. In the interest of justice, by way of one more opportunity four weeks is granted to the petitioner-in- person to remove the defects in this petition, failing which the review petition shall stand dismissed, without further reference to the Court.
..............................J ( PRASHANT KUMAR MISHRA ) NEW DELHI;
JULY 25, 2023
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2023.07.26
17:16:39 IST
Reason:
ITEM NO.1713 COURT NO.4 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). 6367/2022 IN W.P.(CRL) NO.19/2022 NOOR AYESHA NH Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (OFFICE REPORT ON DEFAULT IA No. 30042/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON) Date : 25-07-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA [IN CHAMBERS] For Petitioner(s) Petitioner-in-person (Not Present) For Respondent(s) The Court made the following O R D E R
1. The office report indicates that there are defects in the review petition, which have not been removed despite repeated opportunities.
2. The petitioner-in-person is not present today.
3. In the interest of justice, by way of one more opportunity four weeks is granted to the petitioner-in-
person to remove the defects in this petition, failing which the review petition shall stand dismissed, without further reference to the Court.
(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)