Supreme Court - Daily Orders
Mohan Lal Agarwal vs Rudhmal Agarwal on 27 November, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
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ITEM NO.40 COURT NO.3 SECTION II-C
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(s). 21525/2017
MOHAN LAL AGARWAL Petitioner(s)
VERSUS
RUGHMAL AGARWAL Respondent(s)
((1)Non-filing of copy of the judgment/order/notification/award/
Annexure/ Gos/Appendix/letters dated.........etc.-APPENDIX ARE NOT
FILED (2)Non filing of office report on limitation with cause title
on Green/White Sheet.-C/TITILE NOT GIVEN IN L/REPORT (3)Incorrect
mentioning of description of annexures in Index.-DISCRIPTION OF ANN
P-1 IS INCOMPLETE (4)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.-NO OF
ANN WRONGLY MENTIONED IN PARA 4 OF THE SLP (5)Non-filing of
affidavit containing the statement that the facts stated in the
petition are true to the knowledge,information and belief of the
deponent.-AFFIDAVIT IS BLANK (6)Non-mentioning OF the number of
days of delay, with affidavit and court fee.-NO OF DELAY DAYS TO BE
FILLED IN L/REPORT AND DELAY APPLICATION (7)Non-affixation of
Welfare Stamp.- (8)Improper execution of vakalatnama/Memo of
Appearance.-V/A REMOVED FROM PAPER BOOKS (9)Non inclusion of
complete listing proforma filled in, signed in the
paper-books.-L.PK IS UNSIGNED (10)Pages No..........contain
underlines/highlights/Blanks/torn condition.-BLANK AT PAGE NO 25
(11)Case no(s). of annexures not given.-CASE NO OF ANN P-3 AND P-4
NOT GIVEN (12)Case no(s). of annexures not given.-CASE NO OF ANN
P-5 NOT TALLY (13)Application for taking additional grounds/FILING
OF documents with affidavit and court fee not filed.
(petition/appeal to be confined to the pleadings in the
Court/Tribunal below).(Para no.4 and certificate of slp to be drawn
accordingly).-PRAYER OF ADDITIONAL DOCUMENT IS INCOMPLETE (14)Page
no. ...... not clear / legible-ANN P-6 AND P-7 ARE DIM AND TO BE
CHECKED LATER ON (15)Pages No..........contain
underlines/highlights/Blanks/torn condition.-PAGE NO 64 IS MISSING
(16)Non mentioning of date of filing/drawn by.- )
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2017.11.30
Date : 27-11-2017 This petition was called on for hearing today.
17:16:50 IST
Reason:
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
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For Petitioner(s) Mr. Akshat Shrivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Finally, three weeks' time is granted to learned counsel for the petitioner to remove the defects pointed out by the Registry.
(B.PARVATHI) (MADHU NARULA) COURT MASTER BRANCH OFFICER