Supreme Court - Daily Orders
Durga Prasad Mishra vs State Of Orissa on 10 October, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.15 COURT NO.13 SECTION IIB
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 (Crl.) No(s). 7548/2014
(Arising out of impugned final judgment and order dated 28/08/2014
in BLAPL No. 6073/2014 passed by the High Court of Orissa at
Cuttack)
DURGA PRASAD MISHRA Petitioner(s)
VERSUS
STATE OF ORISSA Respondent(s)
(With interim relief)
Date : 10/10/2014 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. Abhijeet Patnayak, Adv.
Mrs. Priya Puri,Adv.
Mr. Ranjay Kumar Dubey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
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.
(S. K. RAKHEJA) (VEENA LAKHINA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sushil Kumar Rakheja
Date: 2014.10.11
13:33:13 IST
Reason: