Supreme Court - Daily Orders
M/S. Vilayati Ram Mittal vs State Of U.P. . on 20 April, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.3 COURT NO.11 SECTION XI
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).............../2015
(CC No(s). 6583/2015)
(Arising out of impugned final judgment and order dated 29/01/2013
in WPC No. 59526/2012 passed by the High Court of Judicature at
Allahabad)
M/S. VILAYATI RAM MITTAL Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
I.A. 1/2015(with c/delay in refiling SLP and office report)
Date : 20/04/2015 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBER]
For Petitioner(s) Mr. Pratham Kant, Adv.
Mr. Ravneet Singh Joshi, Adv.
Mr. Ugra Shankar Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in re-filing the special leave petition is condoned subject to deposit of costs of Rs. 500/- with the Supreme Court Legal Services Committee within two weeks from today.
(Neeta) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.04.22
13:50:01 IST
Reason: