Supreme Court - Daily Orders
Sh.Ram Chander And Ors Etc. vs Uoi on 10 March, 2014
ITEM NO.11 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos.1-7 in
Petition(s) for Special Leave to Appeal (Civil)....../2014
CC 4430-4436/2014
(From the judgement and order dated 06/01/2012 in LAA Nos.1183 to 1186 of
2008, LAA No.1192/2008, LAA No.1193/2008 & LAA
No.1197/2008 of the HIGH COURT OF DELHI AT NEW DELHI)
SH.RAM CHANDER AND ORS ETC. Petitioner(s)
VERSUS
UOI AND ANR. Respondent(s)
(With appln(s) for c/delay in refiling SLP and office report)
Date:10/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
(In Chambers)
For Petitioner(s) Mr. Bankey Bihari,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay in refiling the special leave petition is condoned subject to payment of costs of Rs.500/- to be deposited with the Supreme Court Legal Services Committee within two weeks, which shall be appropriated towards juvenile’s cause.
(A.S. BISHT) (S.S.R. KRISHNA)
A.R.-CUM-P.S. COURT MASTER