Supreme Court - Daily Orders
Sunil Dutt vs State Of Haryana . on 19 September, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.14 COURT NO.14 SECTION IVB
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 (C)......CC No(s).
17002/2016
(Arising out of impugned final judgment and order dated
29/08/2005 in RSA No. 3259/2004 passed by the High Court Of
Punjab & Haryana At Chandigarh)
SUNIL DUTT Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
I.A. 1/2016(with c/delay in refiling SLP)
Date : 19/09/2016 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Mr. Reepak Kansal, Adv.
For Mr. Nitin Kumar Thakur,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling the Special Leave Petition is condoned subject to deposit of costs of Rs.5000/- with the Supreme Court Legal Services Committee within three weeks from today.
(SONALI SAUND) (SUMAN JAIN)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2016.09.22
14:12:31 IST
Reason: