Supreme Court - Daily Orders
Rohit Kumar Aggarwal vs Union Of India &Amp Anr. on 10 March, 2014
n
ITEM NO.3 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. No.1 in
Petition(s) for Special Leave to Appeal Civil)....../2014
CC 842/2014
(From the judgement and order dated 24/08/2011 in LAA No.551/2011 of the
HIGH COURT OF DELHI AT NEW DELHI)
ROHIT KUMAR AGGARWAL Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With appln(s) for c/delay in refiling SLP and office report)
Date: 10/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
(In Chambers)
For Petitioner(s) Mr. Abhijeet Sinha,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