Supreme Court - Daily Orders
Jugendra Singh Yadav vs The State Of Uttar Pradesh on 18 October, 2022
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.1749 COURT NO.12 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CRIMINAL) Diary No(s). 19312/2022
JUGENDRA SINGH YADAV Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
Date : 18-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
[IN CHAMBER]
For Petitioner(s)
Mr. Yadav Narender Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The above-mentioned case is reported to be defective and in spite of repeated opportunities, defects have not been cured.
As a last chance, the Court grants four weeks further time from today to the petitioner to cure the defects, failing which the case shall stand dismissed without any further reference to the Court.
(KRITIKA TIWARI) (R.S. NARAYANAN)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2022.10.20
10:29:14 IST
Reason: