Supreme Court - Daily Orders
Mohan Singh Sharma vs Union Of India on 8 February, 2018
ITEM NO.20 REGISTRAR COURT. 1 SECTION XIV
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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 30800/2017
MOHAN SINGH SHARMA Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
((1)Other OFFICE REPORT ON LIMITATION (PAGE A) IS MISSING. (2)
Other ONE MORE SET COURT FEE IS REQUIRED OF 3 MATTERS ARE CJA;
EMGED (CLARIFY HOW MANY CASES ARE BEING CHALLENGED) (3)Other
LIST OF DATES IS NOT PROPER. FACS/EVENTS IN BRIEF NOT MENTIONED
PROPERLY (4)Other INDEX IS NOT FILED IN REQUISITE FORMAT (5)
Other INDEX FOR RECORD OF PROCEEDINGS TO BE PLACED AFTER WHITE
BLANK SHEET IN PAPER BOOKS (PROPER COPY TO BE FILED ALSO) (6)
Other PAGES 28,30,31,34 TO 36,42,44 AND 46 ARE IN VERNACULAR.
TRANSLATION ALONGWITH APPLICATION FOR EXEMPTION FROM FILING
OFFICIAL TRANSLATION ARE REQUIRED (7)Other IMPUGNED ORDER IN CM
APPEARL NO. 9363/17 HAS NOT BEEN FILED (8)Other PARTICULARS OF
IMPUGNED ORDER NOT MENTIONED PROPERLY NO PAPER BOOKS COVER PAGE
AND PRAYER OF SLP ETC (9)Other ANNX HAVE NOT BEEN MARKED PROPERLY
IN LIST OF DATES (10)Other ANNX P1 HAS BEEN PLACED WRONGLY (TO BE
PLACED BEFORE ANNX P2) (11)Other ANNX HAVE NOT BEEN CAPTIONED
(12)Other ORDERS AND APPLCIATION FILED AS ANNX ARE REQUIRED TO BE
FILED AS SEPARATE ANNX (13)Other FINDINGS OF HIGH COURT NOT
MENTIONED IN LIST OF DATES (14)Other ANNX MENTIONED WRONGLY IN
PARA 4 OF SLP (15)Other COPIES OF COURT FEE, DEFECT LIST,
LIMITATION REPORT, MEMO OF PARTIES, URGENT APPLCIATION, REQUEST TO
APEAR IN PERSON, I.D. PROOF, FILING MEMO, MEMO OF APPEARANCE, ETC
TO BE REMOVED FROM PAPER BOOKS. LETTER FROM LEGAL AID SOCIETY ETC
TO BE REMOVED FROM PAPER BOOKS (16)Other (17)Other PETITIONER IS
REQUIESTED TO FILE A PROPER APPLICATION FOR PERMISSION TO APPEAR
AND ARGUE IN PERSON INDICATING THE REASONS AS TO WHY HE CANNOT
ENGAGE AN ADVCOATE AND WANTS TO APPEAR AND ARGUE IN PERSON AND IF
HE IS WILLING TO ACCEPT AN ADVCOATE WHO CAN BE APPOINTED TO HIM BY
THE COURT (18)Other PAGES OF ANNX P2 CONTAINING UNDERLINES,
MARKINGS, DIM IMPRESSION ARE TO BE REPLACED )
Date : 08-02-2018 This petition was called on for hearing today.
Signature Not Verified
For Petitioner(s)
Digitally signed by
HEMA JOSHI
Date: 2018.02.10
11:23:08 IST
Reason: Petitioner-in-person
For Respondent(s)
….2
Item No. 20 - 2 -
UPON hearing the counsel the Court made the following
O R D E R
Petitioner-in-person is present. In continuation of order dated 11.12.2017, Petitioner-in-person is directed to appear before the Supreme Court Legal Services Committee (SCLSC) so that his case can be examined by the Screening Committee.
KAPIL MEHTA Registrar 08.02.2018 vkt