Supreme Court - Daily Orders
Ratna Gupta vs Secy.Rajasthan Legeslative Assembly ... on 2 February, 2018
ITEM NO.36 REGISTRAR COURT. 1 SECTION X
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
Writ Petition(s)(Civil) No(s). 791/2013
RATNA GUPTA Petitioner(s)
VERSUS
SECY.RAJASTHAN LEGESLATIVE ASSEMBLY &ORS Respondent(s)
Date : 02-02-2018 This petition was called on for hearing today.
For Petitioner(s)
Petitioner-in-person (NP)
For Respondent(s)
Mr. Shailja Nanda Mishra, Adv.
Mr. Satyendra Kumar, Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. Amit Sharma, Adv.
Mr. Ankit Raj, Adv.
Ms. Indira Bhakar, Adv.
Ms. Ruchi Kohli, AOR
UPON hearing the counsel the Court made the following
O R D E R
The instant writ petition was listed before the Hon'ble Court on 18.7.2016, when the Court was pleased to pass the following order:-
“Issue notice to the petitioner to make an alternative arrangement since it is stated by learned counsel that the advocate on record has withdrawn himself from the matter.” Signature Not Verified On perusal of the record, it transpires that in response Digitally signed by RUPAM DHAMIJA Date: 2018.02.06 to the notice of alternative arrangement, petitioner has filed 11:10:03 IST Reason:
Memo of Appearance on 12.8.2016 to appear before the Court in person. Vide letter dated 9.9.2016, she was asked by the Item No.36 -2- Registry to file application for permission to appear and argue the matter in person as required by Order IV Rule 1(c) of Supreme Court Rules, 2013. In response thereto she sent a letter dated 18.9.2016 stating therein that she has already filed Memo of Appearance on 12.8.2016 and in case status also it is showing her name as party-in-person and she has already filed rejoinder affidavit on 28.4.2014 as petitioner-in- person.
A last reminder for filing application for permission to appear and argue in person was sent on 16.11.2017 in response thereto she sent a letter dated 7.12.2017 stating therein that she has already sent a reply vide letter dated 18.9.2016. Today also, she did not appear before this Court though as per office report notice of hearing has been duly served.
Under the circumstances, the matter be placed before the Hon'ble Court alongwith appropriate office report and the letters sent by the party for further directions.
KAPIL MEHTA Registrar
2.2.2018 rd