Supreme Court - Daily Orders
Col. Suman Negi (Retd.) vs Union Of India . on 11 September, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.25 COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) D. No(s).
16745/2016
COL. SUMAN NEGI (RETD.) Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 11-09-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA [IN CHAMBERS] For Petitioner(s) Petitioner-in-person For Respondent(s) UPON hearing the petitioner-in-person the Court made the following O R D E R Petitioner-in-person states that he has cured the defects as pointed out by the Registry and refiled the matter but today the Registry has pointed out some other defects.
Two weeks' further time is granted to petitioner-in-person to cure the defects as pointed out by the Registry.
(SAPNA BISHT) (MADHU NARULA)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2017.09.12
17:44:18 TLT
Reason: