Supreme Court - Daily Orders
Rajaram Bohra vs Union Of India . on 18 January, 2016
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.15 COURT NO.8 SECTION III
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)......... of 2016
(CC No. 602/2016)
(Arising out of impugned final judgment and order dated 04/05/2015
in CN No. 11/2009,04/05/2015 in GA No. 2685/2009 passed by the High
Court of Calcutta)
RAJARAM BOHRA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
I.A. 1/2016(with c/delay in refiling SLP)
Date : 18/01/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Petitioner(s) Mr. Arvind Tiwari, Adv.
Mr. Raghvendra M., Adv.
Mr. Harish Pandey, Adv.
Ms. Shabnam Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay of 125 days in refiling Special Leave Petition is condoned.
(RASHMI DHYANI) (SUMAN JAIN)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.01.19
16:25:34 IST
Reason: