Supreme Court - Daily Orders
Shakuntala Mishra Ors. vs Jagadeep Pratap Deo on 26 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.31 COURT NO.8 SECTION XIA
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) No(s). 16004/2016
(Arising out of impugned final judgment and order dated 04/03/2016
in RSA No. 551/2005 passed by the High Court Of Orissa At Cuttack)
SHAKUNTALA MISHRA & ORS. Petitioner(s)
VERSUS
JAGADEEP PRATAP DEO Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 26/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Gurukrishna Kumar, Sr. Adv.
Mr. Ashok Panigrahi,Adv.
Mr. Om Swarup, Adv.
For Respondent(s) Mr. Pragyan Sharma, Adv.
Mr. Dhiraj Pratap Deo, Adv.
Mr. Karan Dev Chopra, Adv.
Mrs. Manik Karanjawala, Adv.
Mr. Shikhar Garg, Adv.
For M/s. Karanjawala & Co.
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Pending application(s), if any, stand(s)
Signature Not Verified disposed of.
Digitally signed by
VINOD KUMAR
Date: 2016.07.26
17:18:51 IST
Reason:
(VINOD KUMAR JHA) (SUMAN JAIN)
COURT MASTER COURT MASTER