Supreme Court - Daily Orders
The State Of Odisha vs Debendra Nath Patra on 28 April, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.52 COURT NO.16 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15046/2023
(Arising out of impugned judgment and order dated 08-03-2022 in
WP(C) No. 39270/2021 passed by the High Court of Orissa at Cuttack)
THE STATE OF ODISHA & ORS. Petitioner(s)
VERSUS
DEBENDRA NATH PATRA Respondent(s)
(IA No.84487/2023-CONDONATION OF DELAY IN FILING and IA
No.84481/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 28-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Shubhranshu Padhi, AOR
Mr. Vishal Banshal, Adv.
Ms. Rajeshwari Shankar, Adv.
Mr. Niroop Sukrithy, Adv.
Mr. Jay Nirupam, Adv.
For Respondent(s) Mr. Ratnakar Dash, Sr. Adv.
Mr. G. Sivabalamurugan, AOR
Mr. Selvaraj Mahendran, Adv.
Ms. Merlyn Rachel, Adv.
Mr. C. Adhikesavan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The order passed by this Court on 05.04.2023 in Special Leave Petition (Civil) Diary No. 9259 of 2023 is brought on record. The order reads as under:
Signature Not Verified “Delay condoned. Digitally signed by NITIN TALREJA Date: 2023.04.29 12:56:25 IST
Reason: Having regard to the basis on which the High Court dismissed the State’s writ petition, we see no reason to interfere with impugned judgment. The Special 1 Leave Petition is accordingly dismissed. However, the question of law, if any, is kept open.
Pending application(s), if any, stand closed.” The present petition also is dismissed on the above terms.
Pending application(s), if any, shall stand closed.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR
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