Supreme Court - Daily Orders
Ranjita @ Ranjeeta Kumari vs State Of West Bengal . on 27 April, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.20 COURT NO.14 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) Diary No. 8581/2015
RANJITA @ RANJEETA KUMARI Petitioner(s)
VERSUS
STATE OF WEST BENGAL AND ORS. Respondent(s)
(Office report on default)
Date : 27/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Mr. Ansar Ahmad Chaudhary, Adv. (N.P.)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite the order dated 09.02.2016 granting four weeks time to the counsel for the petitioner to cure the defects, the defects are still not cured.
By way of last chance, further time of two weeks is granted to the learned counsel for the petitioner to cure the defects failing which, this Transfer Petition shall stand dismissed for non prosecution without further reference to the Court.
(RAJESH KR. CHAURASIA) (MADHU NARULA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.04.30
11:00:02 IST
Reason: