Supreme Court - Daily Orders
The State Of Haryana vs Ram Prakash Bika And Ors. on 8 July, 2019
Author: Indu Malhotra
Bench: Indu Malhotra
ITEM NO.29 COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA NO.1071/2019 IN SLP [C] ..CC No.18888/2015
STATE OF HARYANA & ANR. Petitioner(s)
VERSUS
RAM PRAKASH BIKA AND ORS. Respondent(s)
(FOR ADMISSION and IA No.1358/2019-RESTORATION and IA No.1360/2019-
CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION
Date : 08-07-2019 These applications were called on for hearing
today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
[IN CHAMBERS]
For Petitioner(s) Dr. Monika Gusain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay of 469 days in filing the application for restoration is condoned subject to payment of costs of Rs.10,000/- to the Supreme Court Advocates-on-Record Welfare Trust within a period of 4 weeks.
Fresh paper books have been filed. The Special Leave Petition be restored to its original number and be posted for hearing after the above order is complied with.
(ASHA SUNDRIYAL) (NISHA TRIPATHI)
COURT MASTER (SH)
Signature Not Verified
BRANCH OFFICER
Digitally signed by
ASHA SUNDRIYAL
Date: 2019.07.10
18:00:51 IST
Reason: