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Basanta Kumar Panda vs The State Of Odisha on 20 February, 2020

     ITEM NO.64                             REGISTRAR COURT. 2                        SECTION XI-A

                                    S U P R E M E C O U R T O F              I N D I A
                                            RECORD OF PROCEEDINGS

                                         BEFORE THE REGISTRAR SH. RAJIV KALRA

     Petition(s) for Special Leave to Appeal (C)                            No(s).    25549/2019

     BASANTA KUMAR PANDA                                                            Petitioner(s)

                                                           VERSUS
     THE STATE OF ODISHA & ORS.                                                     Respondent(s)

     Date : 20-02-2020 This petition was called on for hearing today.


     For Petitioner(s)                      Mr. A.K. Yadav,Adv.
                                            Mr. Arun Agarwala,Adv.
                                           Mr. Kedar Nath Tripathy, AOR

     For Respondent(s)
                                           Mr. Shovan Mishra, AOR
                                            Ms. Aishwarya Surana,Adv.

                                           Mr. Prem Sunder Jha,Adv.
                                           Mr. M.D. Pandeya,Adv.


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Respondent No.4 has already filed the counter affidavit. Learned counsel for respondent Nos.1 and 2 has not filed counter affidavit so far.

Service of notice is complete qua respondent Nos. 3 to 6 but no one has entered appearance on their behalf.

However, Ms. Aishwarya Surana, Ld. Counsel appearing on behalf of Mr. Shovan Mishra, Ld. Advocate-on-Record seeks and is given one week’s time to file the vakalatnama on behalf of respondent No.3.

Ld. Counsel submits that she has already filed the counter affidavit on behalf of respondent No.4 and the same counter affidavit be read as counter affidavit on behalf of respondent Nos. 1 to 4. Viewed thus, the matter be processed for listing before the Hon'ble Court under the rules after filing of vakalatnama.

RAJIV KALRA Registrar MG