Supreme Court - Daily Orders
Kaushalya Devi vs Union Of India on 30 November, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.23 COURT NO.13 SECTION XVI
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) D. No(s). 36201/2016
KAUSHALYA DEVI Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and IA No.120005/2017-CONDONATION OF DELAY IN
REFILING)
Date : 30-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Petitioner(s) Mr. Arup Banerjee, AOR (NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The matter has been passed over once and called for second time.
No one appears for the petitioner.
On perusal of the record, the delay of 383 days in refiling the Special leave petition is condoned subject to payment of cost of Rs.5000/- (Rs. Five thousand only) to be deposited with the Supreme Court Bar Association Lawyers' Welfare Fund within two weeks from today, failing which the special leave petition shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by RACHNA Date: 2017.12.05(KUSUM LATA SYAL) 09:57:40 TLT Reason: (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER