Supreme Court - Daily Orders
Dinesh Kumar Sharma vs The State Of Uttar Pradesh on 13 August, 2018
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.44 IN COURT NO.3 SECTION XI
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 (CIVIL) Diary No. 16018/2018
DINESH KUMAR SHARMA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
((1)Non filing of brief list of dates/events.-CASE NO. OF ANNEXURE
P-7 INCORRECT. (2)Non Mentioning of page numbers of annexures in
the list of dates/in petition.- (3)Non-filing of affidavit properly
executed-PARA 2 BLANK. (4)Non-filing of translation of vernacular
document(s).-ANNEXURE P-8. (5)Non filing of application for
exemption from filing Official Translation, with affidavit And
court fee.-TRANSLATED COPIES NOT FILED. (6)Improper execution of
vakalatnama/Memo of Appearance.- (7)Other-APPENDIX MENTIONED IN
INDEX BUT NOT FILED. (8)Other-DESCRIPTION OF ANNEXURE P-2 - P-5
INCOMPLETE IN INDEX. (9)Incomplete/INCORRECT addresses/STATUS of
the parties and their representatives.- (10)Non-Filing of Memo of
Parties, as detailed cause title not given in the impugned
judgment.- (11)Cause title of the petition/appeal not corresponding
to that of the impugned judgment and names of parties therein.-
(12)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.- (13)Case no(s). of
annexures not given.-ANNEXURE P-4 (14)Other-DESCRIPTION OF ANNEXURE
P-8 NOT TALLY. (15)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 INCORRECT. (16)Non inclusion of complete
listing proforma filled in, signed in the paper-books.-ALL COLUMNS
NOT FILLED AND L/P NOT SIGNED. )
Date : 13-08-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBERS]
For Petitioner(s) Mr. M.M. Singh, Adv.
Mr. Jitendra Kumar, Adv.
Signature Not Verified
Mr. Prashant Kumar
Digitally signed by
LAYA RAWAT
Date: 2018.08.14
Mr. Rameshwar Prasad Goyal, AOR
16:35:52 IST
Reason:
For Respondent(s)
1
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the defects have been cured.
The Registry is directed to verify and proceed with the matter accordingly.
(LAYA RAWAT) (KAILASH CHANDER) SENIOR PERSONAL ASSISTANT BRANCH OFFICER 2