Supreme Court - Daily Orders
State Of Chhattisgarh vs Nripati Lal Nayak on 19 January, 2015
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.24 COURT NO.6 SECTION IVA
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).
21899/2014
(Arising out of impugned final judgment and order dated 04/04/2014
in WA No. 136/2014 passed by the High Court Of Chhatisgarh At
Bilaspur)
STATE OF CHHATTISGARH & ORS Petitioner(s)
VERSUS
NRIPATI LAL NAYAK Respondent(s)
I.A. 1/2014(with c/delay in refiling SLP and office report)
Date : 19/01/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Petitioner(s) Mr. Charuddtta Mahindrakar, Adv.
Mr. A. Selvin Raja, Adv.
Mr. Aniruddha P. Mayee,Adv.
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 depositing the costs of Rs.500/- (Rupees Five Hundred Only) within two weeks' in the Supreme Court Legal Services Committee, to be utilised for the purpose of juvenile welfare.
(VINOD KR.JHA) (RENU DIWAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.01.24
13:49:39 IST
Reason: