Supreme Court - Daily Orders
Rama Chandra Sahu vs Gopinath Panigrahi . on 13 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.20 COURT NO.4 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). 22200/2014
(Arising out of impugned final judgment and order dated 25/02/2014
in SA No. 44/1993 passed by the High Court Of Orissa At Cuttack)
RAMA CHANDRA SAHU & ORS. Petitioner(s)
VERSUS
GOPINATH PANIGRAHI AND ORS. Respondent(s)
(with appln. (s) for application to place on-record valuation of
property and exemption from filing O.T. and interim relief and
office report)
Date : 13/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Uttara Babbar,Adv.
For Respondent(s) Ms. Shabanaa, Adv.
for Mr. Harinder Mohan Singh,AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners has circulated a letter seeking an adjournment, so as to enable her to file rejoinder affidavit.
Prayer is allowed.
Rejoinder affidavit be filed within four weeks. List thereafter.
(Renuka Sadana) Signature Not Verified (Parveen Kr. Chawla) Court Master Digitally signed by Parveen Kumar Chawla Date: 2015.07.13 AR-cum-PS 17:30:08 IST Reason: