Supreme Court - Daily Orders
M/S Singhal Timber Traders vs State Of U.P. &Amp Ors. on 27 January, 2014
X
ITEM NO.19 COURT NO.11 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 19-35/2013 in Petition(s) for Special Leave to Appeal (Civil) No(s).8204-
8209/2013
(From the judgement and order dated 11/11/2011 in WT No.998/2011,WT
No.1042/2011,WT No.1059/2011,WT No.1148/2011,WT No.1152/2011,WT
No.1236/2011 of The HIGH COURT OF JUDICATURE AT ALLAHABAD)
M/S SINGHAL TIMBER TRADERS & ORS. Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(With appln(s) for c/delay in filing application for restoration,
restoration & deletion of proforma respondents)
Date: 27/01/2014 These applns. were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE V. GOPALA GOWDA
(In Chambers)
For Petitioner(s) Ms. Tulika Prakash,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Accepting the reasons stated in IA Nos. 25-30/2013, delay in filing application for restoration is condoned, IA Nos. 19-24 applications for restoration are allowed and special leave petitions are restored to their original number subject to payment of cost of Rs.2,500/- to be deposited with Supreme Court Legal Services Committee to be used for welfare of juveniles, within two weeks from today.
IA Nos. 31-35/2013 for deletion of proforma respondents are also allowed at the risk of the petitioners. They shall file amended cause title of the petitions within two weeks.
(NAVEEN KUMAR) (S.S.R. KRISHNA)
COURT MASTER COURT MASTER
Note: No appearance slip was given in the Court.