Supreme Court - Daily Orders
State Of Chhattisgarh vs Kishor Das Manikpuri on 9 February, 2015
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.11 COURT NO.14 SECTION IVA
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)......CC No(s).
1773/2015
(Arising out of impugned final judgment and order dated 04/04/2014
in WA No. 119/2014 passed by the High Court Of Chhatisgarh At
Bilaspur)
STATE OF CHHATTISGARH AND ORS. Petitioner(s)
VERSUS
KISHOR DAS MANIKPURI Respondent(s)
I.A. 1/2015(with c/delay in refiling SLP and office report)
Date : 09/02/2015 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s) Mr. Charudatta Mahindrakar,Adv.
Mr. Aniruddha P. Mayee,Adv.
Mr. A. Selvin Raja,Adv.
State of Chhatisgarh,
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Four weeks' time is granted as such, subject to payment of Rs.1,500/-, as costs to be paid in the Supreme Court Legal Service Committee and file the proof thereof.
Signature Not Verified Digitally signed by (Y.P DHAMIJA) Ramana Venkata Ganti Date: 2015.02.10 15:27:41 IST (SUNEET MAHAJAN) Reason: AR-CUM-PS COURT MASTER