Balwinder Singh (Ex. Nk No. 2471181) vs Union Of India And Ors. on 19 January, 2023

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Supreme Court - Daily Orders

Balwinder Singh (Ex. Nk No. 2471181) vs Union Of India And Ors. on 19 January, 2023

Bench: Bela M. Trivedi

     ITEM NO.1718                              COURT NO.6                  SECTION XVII

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     MISCELLANEOUS APPLICATION Diary No. 20771/2021

     BALWINDER SINGH (EX. NK NO. 2471181)                                 Petitioner(s)

                                                    VERSUS

     UNION OF INDIA AND ORS.                                              Respondent(s)


     ( IA No. 109857/2021 - APPEAL AGAINST LD. REGISTRARS ORDER VIII
     RULE 6(5)
      IA No. 128712/2021 - CONDONATION OF DELAY IN FILING)

     Date : 19-01-2023 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MS. JUSTICE BELA M. TRIVEDI
                                               [IN CHAMBER]



     For Petitioner(s)                 Mr. Rajat Sharma, Adv.
                                       Mr. Dinesh Verma, Adv.
                                       Mr. Subhasish Bhowmick, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

IA No. 109857/2021 & IA No. 128712/2021 Heard learned counsel for the petitioner. It appears that Special Leave Petition (C) Diary No.41950/2017 was dismissed by the Hon’ble Judge in Chamber vide order dated 09.07.2018 as the petitioner had failed to cure the defects even after the time was granted by the Court.

Signature Not Verified

Digitally signed by Neetu Khajuria Date: 2023.01.25

In view of the provisions contained in Order VIII Rule 6 (3) 10:28:43 IST Reason: and 6(4) of the Supreme Court Rules, 2013, the learned Registrar vide order dated 04.10.2019 declined to register the application for restoration.

The applicant-petitioner therefore filed the appeal against the said order after delay of 682 days without any satisfactory explanation.

The Court under the circumstances is not inclined to condone the same. As a result, thereof, the application for condonation of delay as well as the appeal against the order of Registrar stand dismissed.

The application for restoration of appeal also stands dismissed accordingly.

(ARUSHI SUNEJA)                                      (RENU BALA GAMBHIR)
SENIOR PERSONAL ASSISTANT                           COURT MASTER (NSH)

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