Supreme Court - Daily Orders
State Of Orissa vs Bijaya Laxmi Mishra on 16 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.36 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)......CC No(s).
12228/2015
(Arising out of impugned final judgment and order dated 10/07/2014
in FAO No. 565/2013 passed by the High Court Of Orissa At Cuttack)
STATE OF ORISSA & ANR. Petitioner(s)
VERSUS
BIJAYA LAXMI MISHRA & ANR. Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date : 16/07/2015 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) Mr. Mukul Rohatgi, AG
Mr. Sibo Sankar Mishra,Adv.
Mr. R.S. Rathi, Adv.
For Respondent(s) Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following
O R D E R
There was a delay of 643 days in preferring the appeal before the High Court. There is a further delay of 257 days in filing the present special leave petition.
No ground for condonation of delay is made out. The special leave petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.07.16
17:47:11 IST
Reason:
ITEM NO.36/1 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)......CC No(s).
12188/2015
(Arising out of impugned final judgment and order dated 09/02/2015 in FAO No. 625/2014 passed by the High Court Of Orissa At Cuttack) STATE OF ORISSA & ANR. Petitioner(s) VERSUS MEGHAMALA MISHRA & ANR. Respondent(s) I.A. 1/2015(with c/delay in filing SLP and office report) Date : 16/07/2015 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) Mr. Mukul Rohatgi, AG Mr. Sibo Sankar Mishra,Adv.
Mr. R.S. Rathi, Adv.
For Respondent(s) Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following O R D E R There was a delay of 311 days in preferring the appeal before the High Court. There is a further delay of 41 days in filing the present special leave petition.
No ground for condonation of delay is made out. The special leave petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
ITEM NO.67 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)......CC No(s).
12161/2015
(Arising out of impugned final judgment and order dated 04/08/2014 in FAO No. 207/2014 passed by the High Court Of Orissa At Cuttack) STATE OF ORISSA & ANR. Petitioner(s) VERSUS SARABESWAR SAHOO & ANR. Respondent(s) I.A. 1/2015(with c/delay in filing SLP and office report) Date : 16/07/2015 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) Mr. Mukul Rohatgi, AG Mr. Sibo Sankar Mishra,Adv.
Mr. R.S. Rathi, Adv.
For Respondent(s) Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following O R D E R There was a delay of 921 days in preferring the appeal before the High Court. There is a further delay of 232 days in filing the present special leave petition.
No ground for condonation of delay is made out. The special leave petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
ITEM NO.67/1 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)......CC No(s).
12648/2015
(Arising out of impugned final judgment and order dated 10/07/2014 in FAO No. 426/2014 passed by the High Court Of Orissa At Cuttack) STATE OF ORISSA & ANR. Petitioner(s) VERSUS SRI BANSHIDHAR DASH & ANR. Respondent(s) I.A. 1/2015(with c/delay in filing SLP and office report) Date : 16/07/2015 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) Mr. Mukul Rohatgi, AG Mr. Ashok Panigrahi,Adv.
For Respondent(s) Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following O R D E R There was a delay of 270 days in preferring the appeal before the High Court. There is a further delay of 59 days in filing the present special leave petition.
No ground for condonation of delay is made out. The special leave petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
ITEM NO.67/2 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)......CC No(s).
12591/2015
(Arising out of impugned final judgment and order dated 10/07/2014 in FAO No. 253/2013 passed by the High Court Of Orissa At Cuttack) STATE OF ORISSA & ANR. Petitioner(s) VERSUS ASHOK KUMAR DASH & ANR. Respondent(s) I.A. 1/2015(with c/delay in filing SLP and office report) Date : 16/07/2015 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) Mr. Mukul Rohatgi, AG Mr. Ashok Panigrahi,Adv.
For Respondent(s) Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following O R D E R There was a delay of 927 days in preferring the appeal before the High Court. There is a further delay of 55 days in filing the present special leave petition.
No ground for condonation of delay is made out. The special leave petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
ITEM NO.67/3 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)......CC No(s).
12578/2015
(Arising out of impugned final judgment and order dated 20/01/2015 in FAO No. 361/2013 passed by the High Court Of Orissa At Cuttack) STATE OF ORISSA & ANR. Petitioner(s) VERSUS SRI KARUNAKAR PATRA & ANR. Respondent(s) I.A. 1/2015(with c/delay in filing SLP and office report) Date : 16/07/2015 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) Mr. Mukul Rohatgi, AG Mr. Ashok Panigrahi,Adv.
For Respondent(s) Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following O R D E R There was a delay of 639 days in preferring the appeal before the High Court. There is a further delay of 21 and 18 days in filing and refiling the present special leave petition.
No ground for condonation of delay is made out. The special leave petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
ITEM NO.67/4 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)......CC No(s).
10888/2015
(Arising out of impugned final judgment and order dated 16/07/2014 in FAO No. 33/2013 passed by the High Court Of Orissa At Cuttack) STATE OF ORISSA & ANR. Petitioner(s) VERSUS SUKANTA CHANDRA SWAIN & ANR. Respondent(s) I.A. 1/2015(with c/delay in filing SLP and office report) Date : 16/07/2015 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) Mr. Mukul Rohatgi, AG Mr. Sibo Sankar Mishra,Adv.
Mr. R.S. Rathi, Adv.
For Respondent(s) Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following O R D E R There was a delay of 473 days in preferring the appeal before the High Court. There is a further delay of 191 days in filing the present special leave petition.
No ground for condonation of delay is made out. The special leave petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
ITEM NO.67/5 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)......CC No(s).
12531/2015
(Arising out of impugned final judgment and order dated 16/07/2014 in FAO No. 32/2013 passed by the High Court Of Orissa At Cuttack) STATE OF ORISSA & ANR. Petitioner(s) VERSUS BINOD BIHARI NAYAK & ANR. Respondent(s) I.A. 1/2015(with c/delay in filing SLP and office report) Date : 16/07/2015 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) Mr. Mukul Rohatgi, AG Mr. Ashok Panigrahi, Adv.
For Respondent(s) Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following O R D E R There was a delay of 413 days in preferring the appeal before the High Court. There is a further delay of 239 days in filing the present special leave petition.
No ground for condonation of delay is made out. The special leave petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
ITEM NO.67/6 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)......CC No(s).
12149/2015
(Arising out of impugned final judgment and order dated 04/08/2014 in FAO No.208/2014 passed by the High Court Of Orissa At Cuttack) STATE OF ORISSA & ANR. Petitioner(s) VERSUS SANGRAM KESHARI BHUJBALA & ANR. Respondent(s) I.A. 1/2015(with c/delay in filing SLP and office report) Date : 16/07/2015 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) Mr. Mukul Rohatgi, AG Mr. Sibo Sankar Mishra,Adv.
For Respondent(s) Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following O R D E R There was a delay of 921 days in preferring the appeal before the High Court. There is a further delay of 232 days in filing the present special leave petition.
No ground for condonation of delay is made out. The special leave petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
ITEM NO.67/7 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)......CC No(s).
10879/2015
(Arising out of impugned final judgment and order dated 28/07/2014 in FAO No. 19/2011 passed by the High Court Of Orissa At Cuttack) STATE OF ORISSA & ANR. Petitioner(s) VERSUS SRI DHANANJAYA ROUT & ANR. Respondent(s) I.A. 1/2015(with c/delay in filing SLP and office report) Date : 16/07/2015 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) Mr. Mukul Rohatgi, AG Mr. Sibo Sankar Mishra,Adv.
For Respondent(s) Mr. Amarendra Bal, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Anupam Dwivedim Adv.
for Mr. Raj Singh Rana,AOR UPON hearing the counsel the Court made the following O R D E R There was a delay of 2 years 19 days in preferring the appeal before the High Court. There is a further delay of 165 days in filing the present special leave petition.
No ground for condonation of delay is made out. The special leave petition is accordingly dismissed.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS