Supreme Court - Daily Orders
Kula Nand Jha vs The State Of Bihar Art, Culture And Youth ... on 10 July, 2017
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
CHAMBER MATTER COURT NO.4 SECTION XVI
No. 33
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 42643/2017 in Diary No(s). 9144/2017
KULA NAND JHA Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS.
Respondent(s)
(FOR CONDONATION OF DELAY IN REFILING ON IA 42643/2017)
Date : 10-07-2017 This matter was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Petitioner(s) Mr. Navin Prakash, Adv.
Ms. Meetu Singh, Adv.
Mr. Mohit Kumar Shah, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in re-filing the Special Leave Petition is condoned. Four weeks' time is granted to enable the learned counsel appearing on behalf of the petitioner to file his vakalatnama, since it is stated that the Advocate who had entered appearance has been elevated to the Bench.
(SONALI SAUND) (SUMAN JAIN)
SR. P.A.
Signature Not Verified
COURT MASTER
Digitally signed by
SONALI SAUND
Date: 2017.07.14
14:24:46 IST
Reason: