Supreme Court - Daily Orders
S.R. Parthiban, Mla vs District Public Prosecutor, Salem ... on 22 August, 2016
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.22 COURT NO.10 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(s)(Criminal) Diary No(s). 11465/2016
S.R. PARTHIBAN, MLA Petitioner(s)
VERSUS
DISTRICT PUBLIC PROSECUTOR,
SALEM DISTRICT AND ORS. Respondent(s)
(Office report on default)
Date : 22/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. R. Sathish,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted four weeks' time to cure the defects as pointed out by the Registry, failing which the petition shall stand dismissed without further reference to the Court.
Any application for restoration shall be entertained only on payment of costs of Rs.1,000/- to be deposited with the Supreme Court Legal Services Committee.
(SWETA DHYANI) (RENU DIWAN)
SR.P.A. ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2016.08.24
12:05:26 IST
Reason: