Supreme Court - Daily Orders
Binoy Viswam vs Union Of India And Ors. on 4 September, 2017
Author: Kurian Joseph
Bench: Kurian Joseph
Item No. 24 COURT NO.5 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 38664/2016
BINOY VISWAM Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Ankur S. Kulkarni, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is granted four weeks' time to cure the defects pointed out by the Registry, otherwise the petition shall stand dismissed without further reference to the Court and any application for restoration shall be entertained only on payment of costs of Rs. 1000/- (Rupees One Thousand) to be paid to the Supreme Court Legal Services Committee.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2017.09.08
11:07:40 IST
Reason: