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Uttar Pradesh Rajya Sadak Parivahan ... vs Shalini Pratap on 18 July, 2018

     ITEM NO.75                          REGISTRAR COURT. 1              SECTION XI

                                   S U P R E M E C O U R T O F I N D I A
                                           RECORD OF PROCEEDINGS
                                   BEFORE THE REGISTRAR MR. KAPIL MEHTA

     IA 63458/2018, in SPECIAL LEAVE PETITION (CIVIL) Diary No(s).
     6960/2018

     UTTAR PRADESH RAJYA SADAK PARIVAHAN NIGAM                          Petitioner(s)

                                                    VERSUS

     SHALINI PRATAP & ORS.                                              Respondent(s)

     ((1)Other-ANNS MENTIONED IN INDEX ARE NOT FILED(ONLY PAGINATION
     GIVEN) MATTER TO BE RECHECKED (2)Other-RESPONDENT NOS 2 TO 4 NOT
     SHOWN THR GUARDIAN IN 296 IN SLP CAUSE TITLE (3)Memo of parties has
     not been filed.-296/11 (4)Incomplete/INCORRECT addresses/STATUS of
     the parties and their representatives.-REPRESENTATION OF PET TO BE
     CLARIFIED (5)Annexures..............referred to in the petition not
     true copies of the documents before the court below/ annexures not
     in chronological order as per list of dates.-TRUE COPY NOT SIGNED
     (6)Annexures..............referred to in the petition not true
     copies of the documents before the court below/ annexures not in
     chronological order as per list of dates.-DAE AND DESCRIPTION OF
     P-2 P-3 NOT TALLY(WRONGLY PLACED CHECK PROPERLY) (7)Contents of
     petition/appeal, applications And accompanying documents Illegible/
     not typed in double space On one side of the paper.-IMPRESSION OF
     PAGES 3 TO 21 IS DIM (8)Non-filing of affidavit properly
     executed-BLANKS IN AFFIDAVIT (9)Improper execution of
     vakalatnama/Memo of Appearance.-RUBBERSTAMP OF PET NOT TALLY AND
     ALSO VA NOT EXECUTED BY PET NO 2 )

     Date : 18-07-2018 These matters were called on for hearing today.

     For Petitioner(s)
                                        Ms. Garima Prashad, AOR

     For Respondent(s)
                                       Mr. Shantanu Bhardwaj, Adv.
                                       Mr. Aman Shukla, Adv.
                                       Mr. Vishal Arun, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay of 32 days in refiling is condoned.

Registry to process the matter as per rules.

KAPIL MEHTA Registrar 18.7.2018 rd